GOBARDHAN PANDIT Vs. S

JUDGEMENT

(1.) In this petition, these petitioners pray for quashing Annexures-1, 2, 3 and 5; but at the time of hearing, they press for quashing Annexure-5 only.

(2.) By Annexure-5, the Sub-divisional Officer directed these five petitioners to pay a fine of Rs. 25/- each and to pay a fine of Rs. 5/- each per day till the continuance of the encroachment.

(3.) It is said that these five petitioners had encroached upon a public land and they were directed by the Sub-divisional Officer to remove the encroachment. A complaint was made that the encroachment was not removed by these petitioners. Hence the fine was imposed by Annexure-5.