Madhya Pradesh High Court
Krishna Kumar Singhaur vs The State Of Madhya Pradesh on 23 February, 2026
Author: Vishal Mishra
Bench: Vishal Mishra
NEUTRAL CITATION NO. 2026:MPHC-JBP:21380
1 WP-591-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VISHAL MISHRA
ON THE 23rd OF FEBRUARY, 2026
WRIT PETITION No. 591 of 2026
KRISHNA KUMAR SINGHAUR
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Raja Bhaiya Tiwari - Advocate for petitioner.
Shri Alok Agnihotri - Government Advocate for respondents/State.
ORDER
This petition is filed seeking the following reliefs:-
"(i) Issue a writ in the nature of certiorari to quash the impugned order dated 26.08.2025 (Annexure P/5) passed by respondent No. 2 in Case No.1117/Appeal/2024-25, in the interest of justice.
(ii) Issue a writ in the nature of certiorari to directing the respondent No. 5 to remove the illegal possession from the petitioner's land situated in Village Singhodi, Patwari Halka No. 3, Revenue Circle Palari, Tahsil Keolari, District Seoni (M.P.) bearing Khasra No. 5/1/1 Area 0.35 Hectare and possession same will be handover to the petitioner in the light of order dated 13.12.2024 vide Annexure P/4, in the interest of justice.
(iii) Issue any other writ, order or direction as this Hon'ble Court deem fit."
As a detailed order has been passed by this Court in connected Writ Petition No.4476 of 2025 quashing the impugned orders passed by the authorities and remanding the matter back to the authorities for fresh demarcation, no relief for removal of the respondent No.5 from the property Signature Not Verified Signed by: SUSHEEL KUMAR JHARIYA Signing time: 17-03-2026 18:20:52 NEUTRAL CITATION NO. 2026:MPHC-JBP:21380 2 WP-591-2026 in question as claimed in the present writ petition can be extended to the petitioner.
The writ petition sans merits and is accordingly dismissed.
(VISHAL MISHRA) JUDGE sj Signature Not Verified Signed by: SUSHEEL KUMAR JHARIYA Signing time: 17-03-2026 18:20:52