Madhya Pradesh High Court
Shri Bhogilal Patel vs The State Of Madhya Pradesh Judgement ... on 5 December, 2013
Writ Petition No. 21076/2013
05.12.2013
Shri Atul Nema, learned counsel for the petitioner.
Shri Amit Seth, learned PL for respondents.
Heard on the question of admission.
The petitioner has filed this petition under Article 226 of the Constitution of India for issuing appropriate writ against the authorities of respondents for the following reliefs:-
1. An appropriate writ or direction may pleased be issued for commanding the respondents to consider his application/representation for demarcation over the khasra no. 210, total area 0.603 Hect., purchased by the petitioner in the interest of justice.
2. Any other writ or direction or order as this Hon'ble Court deems fit and proper in the facts and circumstances of the case may please be issued in favour of the petitioner.
Having heard the counsel keeping in view the arguments, after perusing the papers available on record, instead to admit or issue any notice to other side, without expressing any opinion on merits of the matter, this petition is disposed of by extending a liberty to the petitioner to file an appropriate application to carry out the demarcation of the land in dispute, stated in the petition, so also in Annexure P-1 on some early date and pursuant to it, the respondent no. 2, Tahsildar, Jabalpur is directed that on filing aforesaid application by the petitioner in pending proceeding for demarcation within fifteen days from today, then the same be considered in accordance with law and also with justice oriented approach to carry out the alleged demarcation on some early date and pursuant to that, he is further directed to take an endeavour to expedite the aforesaid demarcation proceeding and conclude the same within four months from the date of filing the certified copy of this order alongwith copy of the petition and annexures.
The petition is disposed of, as indicated above. C c as per rules.
(U. C. Maheshwari) Judge bks