MANGU SINGH Vs. S.D.M. MAHODAYA

JUDGEMENT

(1.) The appellant before this Court has filed this present Writ Appeal being aggrieved by the order dated 08.01.2020 passed by the learned Single Judge in W.P. No.4007/2019 (Mangu Singh v/s Shri S.D.M. Mahodaya and Others).

(2.) The appellant's contention is that he is a Bhumiswami and the respondents / State be directed the place him in possession of land bearing Survey No.1234, area 0.37 hectare. Earlier also, the appellant has preferred a writ petition i.e. W.P. No.2007/2017 and learned Single Judge has passed the following order:-

(3.) After dismissal of the aforesaid writ petition, a second writ petition was preferred i.e., W.P. No.4007/2019, claiming same relief and the learned Single Judge has passed the following order:-