Madhya Pradesh High Court
Hukumchand vs The State Of Madhya Pradesh on 10 May, 2016
WP-7846-2016
(HUKUMCHAND 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