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Judgment
6 paragraphs · 185 wordsVivek Jain, J
The present petition has been filed challenging the eviction notice Annexure P/5 issued to the petitioner under section 248 of MPLRC which empowers the revenue authority to take action in the matter of unauthorized occupation and encroachment on the Government land.
Learned counsel for the petitioner fairly admits that notice Annexure P/5 is only a notice and he has also filed reply to the said notice taking all the legal objections. He apprehends that authority may not properly hear him and may proceed to demolish the house of the petitioner.
The petitioner is directed to furnish his e-mail and whatsapp number to the respondents / authorities and the respondents/authorities shall communicate any order, adverse or favourable, passed against or in favour of the petitioner on the said e-mail and whatsapp number of the petitioner.
In case of adverse order, State authorities shall not take any coercive action against the petitioner for a period of 15 days from the date of such communication, so as to enable him to avail his further legal remedies.
Petition stands disposed of. Certified copy as per rules.