RAM NARESH SINGH Vs. STATE

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) IN some encroachment removal proceedings an order against the interest of the petitioner was passed, the matter was taken to the Collector and the Collector ordered the S.D.O. that measurement be taken in presence of the parties.

(3.) LEARNED counsel for the State submits that the State is not extending stepmotherly treatment to the petitioner but the authorities would act in accordance with law and would remove the encroachments made by any and every persons on the public land.