Virender Singh, J - (1.)This Public Interest Litigation is filed by the petitioner who is an ordinary villager and prolonging his life by labouring and belongs to Schedule Caste and whose house has been demolished along with other 55 houses illegally on 20.06.2016 by Respondent Nos.2 and 3 on his behalf and on behalf of other persons whose houses have been demolished.
(2.)The present petition is filed under article 226 of Constitution of India claiming violation of rights provided under Article 14, 19-G, 21 and 300-A of the Constitution and under Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989 and Madhya Pradesh Nagariya Kshetron Ke Bhumihin Vyakti (Pattadhriti Adhikaro Ka Pradan Kiya Jana) Adhiniyam, 1984 (for short Patta Adhiniyam, 1984). The petitioner has sought the following reliefs:
"1. That Respondent no.1 may please be directed to grant Patta to the effected persons of their respective land in accordance with section 3 of MP Nagriya Kshetron Ke Bhumihin Viyakti (Pattadhriti Adhikaron Ka Pradan Kiya Jana) Adhiniyam, 1984.

2.That Respondent No.2 be directed to take cognizance against Respondent No.2 and 3 and Jeevan Choudhary Sarpanch of Bheslaye u/s 3 of Schedule Cast and Schedule Tribes (Protection of Atrocities)Act 1989 and arrest them and to file the chargesheet against them.

(3.)That Respondent No.5 be directed to take cognizance against the responsible officers and employees of Electric Department for illegal disconnection of electric connection of consumers electricity on 20.06.2016 and theft of their meters from gram Bheslaye.