RAMESH CHANDRA Vs. VINOD BHARGAVA

JUDGEMENT

(1.) This Review Petition has been preferred against the order dated 11/02/2020 passed in Writ Appeal No.1846/2019.

(2.) The facts, in short, are that Writ Appeal No.1846/2019 was filed by the appellant challenging the order dated 4/9/2019 passed by the writ Court in Misc. Petition No.3425/2019 whereby the Collector Shivpuri was directed to take possession of the land of the petitioners. Against the aforesaid part of the order, the Writ Appeal No.1846/2019 was filed and the impugned order has been passed. The Collector Shivpuri, vide order dated 9/8/2016, granted permission to the appellant to alienate the land which was leased to him, in compliance whereof, one sale deed was executed. Despite that, the permission granted by the Collector was not considered at the time of passing the impugned order, hence, this Review Petition has been filed.

(3.) Heard learned counsel of the review petitioner and perused the impugned order.