ADITYA NARAYAN AGNIHOTRI Vs. STATE OF M.P.

JUDGEMENT

(1.) Writ jurisdiction u/ Art.226 of the Constitution is invoked to assail Annexure P-1 dated 05.03.2020 passed by Tahsildar, Tahsil Khaniyadhana, District Shivpuri (M.P.) and Annexure P-3 dated 06.03.2020 passed by Chief Municipal Officer, Municipal Council Khaniyadhana, District Shivpuri (M.P.).

(2.) By Annexure P-1, Tahsildar has held that lease (Patta) granted in favour of the petitioners several years ago is a forged document granted without following the procedure prescribed under the relevant rules framed u/S.244 of the M.P. Land Revenue Code, 1959 and thus Tahsildar has declared the lease (Patta) to be null and void in the eyes of law by further directing registration of offence against the petitioners. Annexure P-3 is a consequential letter issued by the respondent/council on 06.03.2020 directing the petitioners to vacate Survey No.229 and remove all encroachment made over the said land.

(3.) Learned counsel for the petitioners has submitted that he had earlier approached this Court in WP.3708/2020 expressing apprehension of demolition of his property constructed over the said survey number on which he was in occupation since time immemorial. This Court without issuing notices, at the very outset, disposed of the said Writ Petition on 12.02.2020 by passing following order: