LALIT KHANDELWAL Vs. STATE OF M P

JUDGEMENT

(1.) BY an indenture made on 18.7.1990, 2,400 sq.ft. of land situate at Dak Bangla, Dhamtari was settled with the petitioner by the Collector, Raipur. Commissioner, Raipur Division, by order dated 6.2.1991, in exercise of its suo motu revisional power, set aside the aforesaid settlement. Petitioner, aggrieved by the same, represented before the State Government and the State Government, by order dated 31.12.1998, rejected the representation filed by the petitioner.

(2.) BY this writ petition filed under Article 227 of the Constitution of India, petitioner prays for quashing of the order of the Commissioner dated 6.2.1991 (Annexure P-9) and the order of the State Government dated 31.12.1998 (Annexure P-11).

(3.) MR . Wadhwa, the Deputy Advocate General, however, appearing on behalf of the respondents, submits that Collector is possessed of the power to make settlement of land having area of less than 2,500 sq. ft. Only when the value of the land is less than Rs. 2,500/-.