Shashikala Uikey vs State Of Madhya Pradesh And Others

Sanjeev S Kalgaonkar, J

This petition under Article 226 of the Constitution of India has been filed by the petitioner seeking following reliefs :-

"A. Call the entire original record from the respondent authority for kind perusal of this Hon'ble Court.

B. That this Hon'ble Court may kindly be pleased to issue writ in the nature of mandamus directing to the respondent authority to provide the physical possession of the petitioner land according to 'under section 250(8) of MPLRC 1959.

C. That this Hon'ble Court may kindly be pleased to issue writ in the nature of mandamus directing the respondent authority to remove the encroachment of the respondent no.5 to 8 and also take the proceedings against the respondent no.5 to 8.

D. Any other relief or orders which this Hon'ble Court deemed fit and proper under the facts and circumstances in the interest of justice."

2 . Learned counsel for the petitioner submits that the petitioner had submitted representations/applications Annexure-P/7 dated 26.03.2026 and Annexure-P/8 dated 31.03.2026 with the competent authority i.e., the Collector, Chhindwara but no action has been taken till date. The only prayer of the petitioner is for consideration of his representations.

Government Advocate appearing for respondents/State submitted that representations of petitioner shall be considered in accordance with law.

Without commenting on merits of the case, writ petition is disposed of with a direction that respondent shall consider and decided the representations of petitioner Annexure-P/7 dated 26.03.2026 and Annexure P/8 dated 31.03.2026 within a period of three months from the date of receipt of certified copy of the order passed today by a speaking and reasoned order. Petitioner shall be intimated of the outcome of his representation immediately.

With aforesaid direction, this writ petition is disposed of.

C.C. as per rules.