Madhya Pradesh High Court
Anil Grover vs The State Of Madhya Pradesh on 25 February, 2022
Author: Vishal Dhagat
Bench: Vishal Dhagat
1
IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VISHAL DHAGAT
ON THE 25th OF FEBRUARY, 2022
MISC. PETITION No. 788 of 2022
Between:-
ANIL GROVER, S/O BIRBAL, AGED ABOUT 48
Y E A R S , OCCUPATION: AGRICULTURE, R/O
SUBHASH WARD, HATTA, TEH. HATTA, DISTRICT
DAMOH (MADHYA PRADESH)
.....PETITIONER
(BY SHRI OM PRAKESH NAMDEO, ADVOCATE )
AND
1. THE STATE OF MADHYA PRADESH THROUGH
COLLECTOR, DAMOH (MADHYA PRADESH)
2. MADHYA PRADESH ROAD DEVELOPMENT
CORPORATION LIMITED THROUGH CHIEF
GENERAL MANAGER, 45- P, ARERA HILLS,
BHOPAL (MADHYA PRADESH)
3. SUB DIVISIONAL OFFICER, HATTA, DIST. DAMOH
(MADHYA PRADESH)
4. TEHSILDAR, TEHSIL HATTA DISTRICT- DAMOH,
(MADHYA PRADESH)
5. VIJAY CHAURASIYA, S/O BABU LAL, OCCUPATION:
NILL, R/O WARD NO. 12, MANDIR MASZID
CHAURAHA, AZAD WARD, HATTA, TEHSIL HATTA,
DISTRICT- DAMOH, (MADHYA PRADESH)
6. HUKUM CHAND SAHU S/O GOKUL SAHU
OCCUPATION: NILL R/O VILLAGE FUTERA KALAN
TEHSIL BATIYAGARH DISTRICT DAMOH M.P.
(MADHYA PRADESH)
7. BRIJENDRA KUMAR URMALIYA S/O MURLIDHAR
URMALIYA OCCUPATION: NILL R/O NEAR
KAKRAIPOND, NOVADAY WARD HATTA,
DISTRICT- DAMOH (MADHYA PRADESH)
8. HEERA LAL S/O MUKUNDI LAL SEN OCCUPATION:
NILL R/O NAVODAYA WARD, HATTA, TEHSIL
HATTA, DISTRICT- DAMOH, M.P. (MADHYA
PRADESH)
9. PREETAM SEN S/O MUKUNDI LAL SEN
OCCUPATION: NILL R/O NAVODAYA WARD,
HATTA, TEHSIL HATTA, DISTRICT- DAMOH, M.P.
(MADHYA PRADESH)
Signature
SAN Not
Verified 10. TIKA RAM SEN S/O HARIRAM SEN OCCUPATION:
Digitally signed by NILL R/O RAMAKAVI WARD, HATTA, TEHSIL
SUNIL KUMAR HATTA, DISTRICT- DAMOH, M.P. (MADHYA
PATEL
Date: 2022.02.26
17:15:46 IST
2
PRADESH)
11. RAJESH SEN S/O HARIRAM SEN OCCUPATION:
NILL R/O RAMAKAVI WARD, HATTA, TEHSIL
HATTA, DISTRICT- DAMOH, M.P. (MADHYA
PRADESH)
12. SADHNA YADAV W/O BHAGWAN DAS YADAV
OCCUPATION: NILL R/O BTI COLONY, NAVODAYA
WARD HATTA, TEHSIL HATTA, DISTRICT-
DAMOH, M.P. (MADHYA PRADESH)
13. RAVI NEMA S/O SURENDRA NEMA OCCUPATION:
NILL R/O HOUSE NO. 18, WAD NO. 06, BALAJI
WARD, HATTA, TEHSIL HATTA, DISTRICT-
DAMOH, M.P. (MADHYA PRADESH)
14. ANITA SAHU W/O SHRI DINESH SAHU
OCCUPATION: NILL R/O CHANDI JI WARD, HATTA,
TEHSIL HATTA, DISTRICT- DAMOH, M.P.
(MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI GIRISH KEKRE, GOVERNMENT ADVOCATE, SHRI ANVESH
SHRIVASTAVA, ADVOCATE FOR RESPONDENT NO.2 )
This miscellaneous petition has come up for hearing on this day, the court
passed the following:
ORDER
Petitioner has filed this miscellaneous petition making a prayer to set aside the orders dated 30.12.2021 and 13.10.2020 passed by Sub Divisional Officer (Revenue) and Tehsildar contained in Annexure-P/10 and P/9 respectively.
Petitioner has filed an application before Collector that non-applicant No.1 namely Vijay Chaurasiya had sold the land to non-applicant Nos.2 to 10. It is submitted that said persons do not know that said land is to be acquired and he had practiced fraud in selling the land. He had made a prayer before Collector to initiate criminal action against non-applicant No.1 namely Vijay Chaurasiya. Said matter has been referred to Tehsildar for enquiry. Tehsildar has considered the application and dismissed the same.
If petitioner wants criminal action to be initiated against non-applicant No.1, then he may file an FIR or initiate action under Section 156 (3) or Section 200 of Cr.P.C. As far as enquiry is concerned, petitioner does not have any locus as he is not the owner of land regarding which he is making allegation against non-applicant Signature SAN Not Verified No.1.
Digitally signed bySUNIL KUMAR In view of same, writ petition is dismissed with liberty to petitioner that he PATEL Date: 2022.02.26 17:15:46 IST 3 may take appropriate steps in accordance with law, if he so desires.
(VISHAL DHAGAT) JUDGE sp/-
Signature SAN Not Verified Digitally signed by SUNIL KUMAR PATEL Date: 2022.02.26 17:15:46 IST