Madhya Pradesh High Court
Shivendra Kumar vs The State Of Madhya Pradesh on 1 July, 2024
Author: Anand Pathak
Bench: Anand Pathak
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE ANAND PATHAK
ON THE 1st OF JULY, 2024
WRIT PETITION No. 16356 of 2024
(SHIVENDRA KUMAR AND OTHERS
Vs
THE STATE OF MADHYA PRADESH AND OTHERS)
Appearance:
(BY SHRI P.L. Sharma - Advocate for the petitioners )
(BY SHRI Vishal Tripathi - Govt. Advocate for respondents/State)
ORDER
1. The present petition under Article 226/227 of the Constitution is preferred by the petitioners seeking following reliefs:-
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2. The present petition is preferred by petitioners being aggrieved by the action of respondents No. 3 to 5 whereby show cause notice under Section 248 of MPLRC has been issued to petitioners and without waiting for the outcome of the proceedings, they are trying to demolish the house constructed over the land in question.
3. It is the submission of learned counsel for the petitioners that land in question is under the ownership and possession of present petitioners for that he referred Khasra entry of Samvat 2060-64 (Annexure P/4). He specifically submits that he is the owner of the suit property. However, respondent No.4- Mohanlal Sharma, Tehsildar, Pargana Bhind, District Bhind and Sudheer Singh Chauhan, Patwari, Halka No.2 Pargana, District Bhind want to purchase the said suit property, therefore, they are trying to harass the petitioners without any just and legal reasons.
3Petitioners are owner and possessor of the suit property under legitimate title but same has been ignored by respondents and proceeded arbitrarily.
4. Counsel for respondents fairly submits that if show cause notice has been issued under Section 248 of MPLRC then petitioners shall file reply and respondent shall consider the same in accordance with law.
5. Considering the submissions, it appears that petitioners have leveled allegations against the working of respondents No. 4 and 5 who have issued notice to the petitioners purportedly under Section 248 of MPLRC. Therefore, Collector is expected to give this matter to some other Tehsildar who shall decide the application under Section 248 of MPLRC by seeking report from the competent revenue authority (other than Sudheer Singh Chauhan/respondent No.5) and thereafter shall decide the same as per law.
6. Till the application under Section 248 of MPLRC is decided, status quo in respect of the suit property shall be maintained. Thereafter, appropriate proceedings shall be ensured.
7. With the aforesaid, the petition is disposed of.
(ANAND PATHAK) JUDGE VANDAN Digitally signed by VANDANA VERMA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, 2.5.4.20=28633918296af0b3fa82b31b23b08479728746dc68 A VERMA b10fd53e8bb396b58dcf57, postalCode=474001, st=Madhya Pradesh, serialNumber=A880B748893B41B1DA855946D5DC7BDE46E FE4D9A9ED20D015BEED2F999C9F8F, cn=VANDANA VERMA Date: 2024.07.02 10:57:56 +05'30' 4 van