RAJNI SAXENA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following relief :-

(2.) Heard the learned counsel for the parties. So far as the question of dispossession of the petitioner is concerned, this Court is of the considered opinion that the petitioner has an efficacious remedy of approaching the Civil Court of competent jurisdiction for the decree of possession. So far as the question of theft is concerned, the Supreme Court in the case of Divine Retreat Centre Vs. State of Kerala and others reported in (2008) 3 SCC 542 has held as under:-

(3.) The Division Bench of this Court by order dated 20/12/2016 passed in Writ Appeal No.247/2016 (Shweta Bhadauria Vs. State of M.P. and Ors.) has held as under:-