SHANTI DEVI Vs. STATE OF M P

JUDGEMENT

(1.) Heard. This petition has been registered on the basis of a letter received from the petitioner by the Hon'ble Chief Justice.

(2.) The petitioner complained in the letter that she submitted an application in regard to recording her possession over the land which was purchased by her, however, her possession has not been recorded.

(3.) Learned counsel for the petitioner produced the order of the Tahsildar dated 05-7-2011. As per the aforesaid order, the Tahsildar observed that on the basis of the Patwari report, the possession of the petitioner found proved over the land, however, the Tahsildar's court has no power and authority to record the aforesaid entry in the Khasra on the basis of new possession. Hence, the application was rejected.