Madhya Pradesh High Court
Vinod Kanade vs The State Of Madhya Pradesh on 21 April, 2016
WP-6180-2016
(VINOD KANADE Vs THE STATE OF MADHYA PRADESH)
21-04-2016
Shri Devesh Khatri counsel for the petitioner.
Shri Shri Girish Kekre, Govt. Advocate for the
State.
Petitioner claims to be Kotwar and he claims
Bhumi Swami Rights under Section 158 of the M.P.
Land Revenue Code, 1959 with respect to certain
lands, which were given to his ancestors by the
Malgujars before 1950. It is the case of the petitioner
that the High Court of Chhattisgarh in a case has
already held that persons like the petitioner are
entitled to the settlement of lands. The judgment is
Annexure-P/2 passed in W.P. No. 2632/2000 on
30.10.2001.
The predecessor of the petitioner was granted
certain land by the Malgujar 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
Chhattisgarh 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 observation, the petition is disposed of.
C.C. as per rules.
(NANDITA DUBEY) JUDGE ravi