Madhya Pradesh High Court
Jairam vs The State Of Madhya Pradesh on 10 May, 2016
WP-8219-2016
(JAIRAM Vs THE STATE OF MADHYA PRADESH)
10-05-2016
Shri Devesh Khatri, counsel for the petitioner.
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 AnnexureP/3
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 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 direction, the petition is disposed of. Certified copy as per rules.
(RAJENDRA MENON) JUDGE