SATISH KUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The appellants before this Court have filed present writ appeal under Section 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 being aggrieved by order dated 09/09/2009 passed by learned Single Judge in Writ Petition No.2624/2008 (Satish Kumar Batra and Others Vs. The State of Madhya Pradesh and Others).

(2.) The appellants before this Court are the land owners in respect of land situated in Village Nimanvasa, Tehsil and District Ujjain. The details of the land owned by the appellants are as under:-

(3.) The appellants got the land in question mutated in their names in the revenue records on 26/08/1989. The appellants have filed Khasra Panchsala on P-2 Form in support of the aforesaid averments and the sale deed is also on record. It has been further stated by the appellants that the land bought by them was not covered within the expression and meaning of "vacant / surplus" under the provisions of Urban Land (Ceiling and Regulation) Act, 1976 (hereinafter referred to as "Act of 1976") and the appellants did file a statement declaring that they have purchased the land which was duly declared as "exempt land" from the provisions of Act of 1976.