Madhya Pradesh High Court
Omkar vs The State Of Madhya Pradesh on 3 May, 2016
WP-7927-2016
(OMKAR Vs THE STATE OF MADHYA PRADESH)
03-05-2016
Shri Devesh Khatri, learned counsel for the petitioner.
Petitioner claims to be Kotwar and claims Bhoomi Swami Rights
under Section 158 of the M.P. Land Revenue Code, 1959 with respect
to certain land, which was given to their ancestors by the Malgujars
before 1950. It is the case of petitioner that the High Court of
Chhatisgarh in a case has already held that persons like the petitioner
are entitled to the settlement of lands. The order is passed in
W.P.No.2632/2000 on 30.10.2001.
The predecessors of the petitioner were granted certain land by
the Malgujars and the petitioner claims the benefit of land in his favour
by virtue of the circular issued by the State Government on 30th of
March, 2010. The State Government has not taken any decision in the
matter.
Keeping in view the orders passed by the Chhatisgarh High Court
on 30/10/2001 in W.P.No.2632/2000, Respondents/State Government is
directed to consider and decide the claim of the petitioner in accordance with law within a period of three months from the date of receipt of certified copy of this order.
With the aforesaid, the petition is disposed of. Certified Copy as per rules.
(RAJENDRA MENON) JUDGE ss