Tejbali Singh vs The Municipal Corporation Rewa
2026 Latest Caselaw 3245 MP

Madhya Pradesh High Court

Tejbali Singh vs The Municipal Corporation Rewa on 4 April, 2026

                                                               1                                WP-12161-2026
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                       WP No. 12161 of 2026
                                 (TEJBALI SINGH AND OTHERS Vs THE MUNICIPAL CORPORATION REWA AND OTHERS )



                           Dated : 04-04-2026
                                Shri Prafull Sharma - Advocate for the petitioners.
                                Shri Anubhav Jain- Government Advocate for respondent No. 3-State.

The present petition has been listed today on a special request being made to Hon'ble The Chief Justice looking to the urgency in the matter stating that there is a oral threat of demolition of the house of the petitioners which is given by the local halqa Patwari as well as Officials of the

Municipal Corporation Rewa by orally asking the petitioners to themselves demolish the house, failing which it shall be demolished by use of the Force by the Municipal Corporation and the local administration.

The counsel for the State submits that as yet no instructions have been received from the Collector District Rawa and major part of the allegation is against Municipal Corporation Rewa whom he is not representing.

The petitioners have placed on record one allotment letter/ letter of rights mentioning that they have been allotted or allowed to occupy plot of land measuring 58x12 ft. situated at Village Chirahula, Tehsil-Huzoor,

District Rewa, total area 696 sq.ft.

By way of interim relief, it is directed that the respondents shall not demolish or cause any damages to the house constructed in area 58x12 ft. at Village Chirahula, Tehsil -Huzoor, District Rewa, said to be occupied by the petitioners and their family, total area 696 sq.ft.

Issue notice to the respondent No. 1 and 2 on payment of process fee

2 WP-12161-2026 three days.

Shri Anubhav Jain- Government Advocate accepts notice for respondent No. 3.

List after service.

(VIVEK JAIN) JUDGE

MISHRA