- (1.)This case is heard through Video Conferencing.
(2.)This intra court appeal has been preferred u/S.2(1) of the M.P. Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, assailing the final order dated 31/08/2020 passed by the writ court while exercising supervisory jurisdiction under Article 227 of the Constitution dismissing the petition in question by which the various orders of different courts under the MPLR Code were challenged by which the revenue courts had upheld. The order passed u/S.250 of MPLR Code holding the petitioner to be an encroacher over land of the private respondents asking the petitioners/appellants to remove their encroachment or else suffer civil jail.
(3.)Learned counsel for appellants/petitioners submits that the challenge herein is not on merits but indulgence is sought for grant of some reasonable further period of time for the appellants/petitioners to remove their encroachments. It is submitted that in the present difficult times of ongoing Covid-19 pandemic where various institutions have closed down and the economy has suffered leading to loss of employment and opportunity of earning livelihood, the petitioners/appellants may require some time to search for an alternative place to shift their occupations.