Hafeez Khan vs The State Of Madhya Pradesh
2022 Latest Caselaw 1197 MP

                                                                1             WP. 1016/2022

                                         The High Court of Madhya Pradesh
                                                Writ Petition No. 1016/2022
                                       (Hafeez Khan vs. State of MP & Ors.)


        Gwalior dated 25.01.2022
              Heard through Video Conferencing.
              Shri G.S. Sharma, learned counsel for the petitioner.
              Petitioner, a self-styled social activist claims to be bonafide
        resident of Chachoda, District Guna, has approached this Court
        through the instant probono publico (Public Interest Litigation)
        seeking relief against the respondents - revenue authorities in the

form of direction for removal of encroachment in the context of judgment and decree passed by the trial Court and Appellate Court as well as for setting aside the order dated 9.9.2021 related to revenue record.

Regard being had to the nature of reliefs sought for, this Court is of the view that extraordinary constitutional jurisdiction cannot be invoked for removal of encroachment at the instance of the petitioner. Instead, the petitioner shall be well advised to approach the revenue authorities in the context of the reliefs sought for. This Court cannot be reduced to a fact finding authority to hold a roving enquiry and adjudication on factual dispute.

Consequently, writ petition is dismissed with liberty as aforesaid.

             (Rohit Arya)                                           (Satish Kumar Sharma)
(yog)          Judge                                                         Judge




                                   YOGESH VERMA
                                   2022.01.25
                VALSALA
                VASUDEVAN
                2018.10.26
                15:14:29 -07'00'
                                   18:05:27 +05'30'