JUBEDA KHATOON Vs. STATE OF M P

JUDGEMENT

(1.) By this petition under Articles 226 and 227 of the Constitution of India, the petitioners are seeking following reliefs:-

(2.) Looking to the averments made in the memorandum of writ petition, reliefs which are claimed by the writ petitioners, return, rejoinder and the annexures which are placed on record, this Court has to answer following questions :-

(3.) Before answering the aforesaid questions, it would be condign to mention that as per the case of petitioners which has not been disputed by the respondents also, the holder of the land was Abdulla Jehangir. The draft statement under Section 8(1) of the Act of 1976 was directed to be issued vide order dated 18.1.1984 (Annexure P/3) to the holder of the land. The objections in respect to the draft statement were submitted on 24.3.1984 (Annexure P/4) by said Abdulla Jehangir. Vide order Annexure P/5 dated 29.8.1985 the objections were rejected by the competent authority under Section 9 of the Act of 1976 and the said authority further directed to issue final statement under Section 9 of the Act of 1976.