Madhya Pradesh High Court
Smt. Damdi Bai Pandole (Mehra) vs The State Of Madhya Pradesh on 22 March, 2022
Author: Vishal Dhagat
Bench: Vishal Dhagat
W.P. No.23086/2018
THE HIGH COURT OF MADHYA PRADESH,
AT JABALPUR
(SINGLE BENCH : Hon'ble Mr. Justice Vishal Dhagat, J.)
Writ Petition No. 23086/2018
Smt. Damdi Bai Pandole (Mehra) and another .....Petitioners
Versus
The State of Madhya Pradesh and others ..... Respondents
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Presence :
Shri Mohan Lal Sharma, learned counsel for the petitioner.
Shri Vivek Sharma, learned Deputy Advocate General with Shri
V.S. Choudhary, learned Panel Lawyer for the respondents/State.
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ORDER
(22/03/2022) Petitioners have filed this petition challenging order dated 05.09.2018, contained in Annexure P/1, passed by the Board of Revenue, by which revision preferred by petitioner challenging order of Commissioner for declaration of bhumiswami rights in respect of land given to them/ their ancestors by erstwhile Malguzar/Zamindar etc., was dismissed.
2. Government Advocate appearing for State in other bunch matters had adopted reply filed in W.P. No.19433/2017 (Tulsiram Chadar vs State of M.P. and others). Said reply will not suffice in this case because each case is to be decided individually, as appeal and second appeal has W.P. No.23086/2018 been considered and dismissed, therefore, Government is directed to file reply in writ petition on merits of the case.
3. Registry is directed to delink this case from the bunch.
4. List the matter after four months.
(VISHAL DHAGAT) JUDGE vkt VINOD KUMAR Digitally signed by VINOD KUMAR TIWARI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH, ou=HIGH COURT OF MADHYA PRADESH, postalCode=482001, st=Madhya Pradesh, 2.5.4.20=502f56362111056e3584ca82279e5efd816766cb7c5a1f490a5 ca63b1116883f, TIWARI pseudonym=064375E039EECAAF492B2C2C606076E420E163D2, serialNumber=121D0E9F65C983AD56493378702622477111B5016F2 4D35FA8A76C2CA46685EE, cn=VINOD KUMAR TIWARI Date: 2022.03.25 12:19:19 +05'30'