SARDARSINGH Vs. VIMAL KUMAR

JUDGEMENT

(1.) This petitioner has filed the present petition challenging the order dated 8/05/2018(Annexure-P/1), passed by Board of Revenue in Appeal No.2829-PBR/2016.

(2.) In the present petition, the petitioner is owner of Survey Nos.174, 177, 178, 179, 180, 181, 182 and 183 situated at Gram Bori, Tehsil Jobat(before settlement old survey No.150) and respondent is owner of Survey Nos.173, 175, 176(before settlement old survey No.151). That, in the year 1991, the settlement took place and Survey No.150 was renumbered as stated above and Survey No.151 was also renumbered as stated above.

(3.) On 13/11/2009 and 26/03/2009, the respondent purchased a part of Survey Nos.173, 175 and 176 by registered sale- deed(Annexure-P/4). Thereafter, the respondent filed an application under Section 107 read with Section 32 of M.P. Land Revenue Code seeking relief for revision of map with regard to aforesaid lands. On 19/06/2014, the respondent has also filed a Civil Suit before the Court of Civil Judge, Class - 1, Jobat, District - Alirajpur i.e., COS No.29-A/2014 and seeking the relief for injunction as well as correction of map.