STATE OF MADHYA PRADESH Vs. PARASNATH SHUKLA

JUDGEMENT

(1.) Appellants have filed this second appeal being aggrieved by judgment and decree passed by the appellate Court dated 27.02.2015 in Regular Civil Appeal No.62A/2014.

(2.) The brief facts of the case are as under:

(3.) The case of the appellants i.e. State of M.P. and Divisional Forest Officer, Forest Division Singrauli, District Singrauli is that land claimed by respondent No.1 and 2 was acquired in N.C.L. Project, Gorbi, District Singrauli. The land in question was wrongly allotted to respondent No.1 and 2 by the State Government and land was illegally mutated in name of respondent No.1 and 2 on 16.05.1967. The land in question is forest land. Maharaja Rewa, Gulab Singh vide order dated 06.02.1937 declared the land as forest land. Later on, State of Rewa was changed to Vindhya Pradesh on 01.11.1956. Thereafter, the land in question was made as Forest Compartment No.35 and later the compartment number was changed to 278. The land in question was declared as reserved forest land on 21.01.1969 and on 13.06.1967.