SOBHA RAM Vs. STATE

JUDGEMENT

(1.) In the wake of instant surge in COVID - 19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) Learned counsel for the petitioner submits that the petitioner has removed his encroachment and on 9/7/2001, he had made an undertaking that he was prepared to surrender the possession of all the vacant land lying on the constructed portion in question.

(3.) Learned counsel for the petitioner further submits that in pursuance of his assurance to this Court on 9/7/2001, the petitioner has already acted upon and removed all his encroachment. 3. The matter pertains to an incident that occurred in the year 1994 and the present revision has been pending since 2001.