KAMLESH Vs. BHAL SINGH BISHNOI

JUDGEMENT

(1.) Hukum Chand filed a writ petition seeking direction to the official respondent to complete execution proceedings by removing illegal encroachment from the common street, as per order dated 17.12.2010 passed by the Assistant Collector 1st Grade, Narwana. In writ proceedings, State counsel submitted that the construction made by Mahinder Singh in Khasra No. 740 was such that it could not be demolished without demolishing the construction in Khasra No. 727 and there was an injunction with regard to construction raised in Khasra No. 727. The writ petition was disposed of on 25.01.2013, taking note of the fact that injunction was only with regard to Khasra No. 727 and the order of eviction pertained to Khasra No. 740. Assistant Collector 1st Grade was directed to carry out the demarcation of two Khasra numbers and remove illegal possession of Mahinder Singh from Khasra No. 740.

(2.) From the pleadings, it is apparent that in compliance with the directions of this Court, the demarcation was done on 12.04.2013. It is not disputed by the parties that thereafter, the illegal construction of Mahinder Singh was demolished.

(3.) The grievance raised by the petitioner (respondent No. 7 in the writ petition) is that while demolishing the illegal construction of Mahinder Singh in Khasra No. 740, the construction of the petitioner in Khasra No. 727 has also been demolished.