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Judgment
Heard.
While dismissing the appellant/petitioner's writ petition, the learned Single Judge has also directed that the matter concerning fixation of the amount
of premium and annual lease
rent should be considered and decided by the Government expeditiously within a period of 3 months.
Undeniably, the appellant is an occupant of the same land as an encroacher, over which, the proceedings for allotment is under process in his
favour. As a matter of fact, an order of allotment has already been made subject to payment of premium and annual lease rent, to which, the appellant
has objected on the ground that the same has been fixed exorbitantly.
In the above admitted fact and situation, the learned Single Judge has rightly refused to interfere with the proceedings under Section 248 of the C.G.
Land Revenue Code, 1959.
The appellant may pursue his application for reducing the amount of premium and annual lease rent, as directed by the learned Single Judge.
The writ appeal is accordingly disposed of.