PRAKASH CHANDRA Vs. ANOKHILAL

JUDGEMENT

(1.) Regard being had to the similar controversy involved in these two cases they have heard analogously together with the consent of the parties and a common order is being passed in the matter. Facts of writ petiton No. 1291/2005 are narrated as under :

(2.) Petitioner before this Court has filed this present petition being aggrieved by the order dated 28.2.2005 passed by the Commissioner and order dated 19.1.2004 passed by the Additional Collector, Ratlam, by which the status of the respondent No. 1 as a Panchayat Karmi has been restored.

(3.) Heard learned counsel for the parties at length and perused the record.