RAKESH Vs. STATE OF HP

JUDGEMENT

(1.) The petitioners are residents of village Ser-Wala, P.O.

(2.) The petitioners have impleaded private respondents No. 5 to 13 alleging, inter alia, that these respondents have encroached upon the Government land and regardless of eviction the removal of the encroachments.

(3.) The officials as well as private respondents have filed their respective replies. Respondents No. 1 and 2 have pointed out, inter alia, that appropriate action as per law has already been taken against the persons who have encroached upon the Government land as eviction proceedings have been initiated which are pending adjudication and some of them are at disposal stage. The reply/ affidavit further reveals that against some of the private respondents, warrants of ejectment have been issued which are pending execution. It is thus obvious that eviction orders have been passed against them.