Madhya Pradesh High Court
Narendra Singh vs The State Of Madhya Pradesh Thr on 19 January, 2016
1 Writ Petition No.252/2016
(Narendra Singh & Ors. Vs. State of M.P. & Ors.)
19/01/2016
Shri J.P. Mishra, Advocate for the petitioners.
Shri Amit Bansal, Dy. Government Advocate for the
respondents/State.
Heard on IA No.188/2016, an application seeking exemption from depositing separate Court fees.
Application is considered and allowed, for the reasons stated therein. Petitioners are exempted from payment of separate Court fees.
This writ petition under Article 226 of the Constitution of India is filed for the relief in the form of direction to respondents to update the revenue entries in the revenue records consequent upon the order passed by Commissioner, Land Records and Settlement, Annexure P/1 dated 26.06.2015, whereunder directions have been issued to Collectors for updating the computerized khasra in accordance with the hand written khasra entries.
In view of the aforesaid prayer, in the opinion of this Court, the petitioners deserve to be granted liberty to file a detailed representation addressed to respondents No. 2 and 4 demonstrating title to the land in question with supporting documents for the purposes of deciding their claims/request for updating the revenue entries in their names. Let this exercise be completed within two weeks from today. The 2 Writ Petition No.252/2016 (Narendra Singh & Ors. Vs. State of M.P. & Ors.) petitioners are directed to approach the respondents No.2 and 4 either in person or through some authorized representative and shall obtain a receipt/acknowledgment of submission of such representation. If such a representation is filed within the aforesaid period, respondents No.2 and 4 shall decide the same in accordance with law within a period of six weeks therefrom. In the event, the petitioners are held entitled for mutation in respect of land in question, it needs no mention that the said land shall be mutated in their names.
With the aforesaid, this writ petition stands disposed of. It is made clear that this Court has not expressed any opinion on the merits of the case.
C.C. as per rules.
(Rohit Arya) Judge vc