MUNNI BAI Vs. RAMDAYAL

JUDGEMENT

(1.) Since in the both these petitions the parties are same as also impugned order dtd. 27/8/2020 passed by the Additional Commissioner, Bhopal Division, Bhopal has been assailed, therefore, they are being decided concomitantly. For the purpose of convenience, facts of M.P. No.2462/2020 are being taken up for consideration.

(2.) These petitions under Article 227 of the Constitution of India have been filed assailing the order dtd. 27/8/2020 (Annexure-P/7) passed by the Additional Commissioner, Bhopal Division, Bhopal, whereby the said Authority by setting aside the order passed by the Sub Divisional Officer, Bhopal, has allowed the appeal preferred by respondent Nos.1 to 4.

(3.) To resolve the controversy involved in the case, necessary facts adumbrated in a nutshell are that:-