JAIKARAN SINGH Vs. STATE OF M.P. AND OTHERS
LAWS(MPH)-2017-12-253
HIGH COURT OF MADHYA PRADESH
Decided on December 08,2017

JAIKARAN SINGH Appellant
VERSUS
State of M.P. and Others Respondents


Referred Judgements :-

KIRAN SINGH VS. CHAMAN PASWAN [REFERRED TO]
HIRA LALPATNI VS. KALI NATH [REFERRED TO]
BALVANT N VISWAMITRA VS. YADAV SADASHIV MULE [REFERRED TO]


JUDGEMENT

SANJAY YADAV, J. - (1.)With the consent of learned counsel for the parties, the matter is finally heard.
(2.)Order dated 02/08/2011 passed by the Commissioner, Chambal Division Morena is being assailed; whereby, the order passed by Sub-Divisional Officer, Ambah, District Morena, cancelling the patta of agricultural land has been upheld.
(3.)Relevant facts briefly are that the Tahsildar Porsa vide order dated 18/05/2007 allotted the petitioner patta of government land recorded as 'Bihad' bearing Khasra No. 156 village Barbai admeasuring 0.418 hectares out of 5.257 hectares. The said decision was questioned by respondent No. 1 on the ground that it was beyond the jurisdiction of Tahsildar to have allotted the land because of the prohibition by the State Government through out the State prohibiting the allotment of all kinds of Government land.


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