Ghose, J. - (1.) This appeal is directed against an order dated August 5, 2005 passed by the Hon'ble Company Judge on an application filed by the appellant Ujjain Vikash Pradhikaran.
(2.) The facts of the case briefly are as follows : This appeal under a pro-inter se-suo application filed by the appellant before the Hon'ble Company Judge. The appellant claimed himself to be the owner of a plot of land admeasuring about 43.407 sq. meters situate at Ujjaini in the State of Madhya Pradesh.
(3.) The said land was leased out in favour of the company in liquidation for 30 years with effect from 21st December, 1982 with an option of renewal for another period of 30 years. According to the appellant, the appellant is a statutory body incorporated under the Madhya Pradesh Urban and Rural Development Act, 1973, granted the lease to the company in liquidation in respect of the land at a premium of Rs. 4,34,070/- and annual lease rent of Rs. 8,681/-.;