SUDHIR KUMAR TRIVEDI Vs. STATE OF M.P .

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed challenging the order dated 20-5-2020 passed by Collector Shivpuri in case No. 0008/B-121/2019-20 and order dated 27-1-2020 passed by Sub-Divisional Officer (Revenue) Shivpuri in case no. 34/22018-19 /A20(4) by which the application filed by the petitioner for grant of Free hold rights has been rejected.

(2.) It is submitted by the Counsel for the petitioner that on 6-9- 1982, a lease deed in respect of land in dispute i.e., Survey No. 481 area 1638 sq. ft. was executed in favor of Shri Bharat Suman Trivedi for a period of 30 years. The lessee Bharat Suman Trivedi, died in the year 2008 and in the year 2016, an application was filed by the Widow of Late Shri Bharat Suman Trivedi for mutation of the names of legal representatives of Late Shri Bharat Suman Trivedi as well as for renewal of the lease deed and accordingly by order dated 17-8- 2016, the Collector, Shivpuri, directed for mutation of names of all the legal representatives of original lessee and also directed for renewal of lease deed in the name of Smt. Manorama Trivedi, Wd/o of Late Shri Bharat Suman Trivedi , for a further period of 30 years. Thereafter, on 2-11-2016, the petitioner filed an application before the Collector, Shivpuri for grant of free hold rights.

(3.) It appears that the petitioner thereafter, filed a Writ Petition No. 2094 of 2020, pleading interalia that his application/ representation for grant of free hold rights is pending before the Collector, Shivpuri and has not been decided so far, therefore, this Court by order dated 27-1-2020 directed the authorities to decide the application/representation by passing a self contained speaking order within a period of three months from the date of receipt of the certified copy of the order.