NARESH RAI Vs. ASHISH SINGH

JUDGEMENT

(1.) Counsel for the petitioner is heard on the question of admission. Petitioner has filed this petition under Article 227 of the Constitution of India questioning the legality, validity and propriety of the order dtd. 1/10/2021 (Annexure P/10) passed by the Additional Commissioner, Jabalpur whereby the appeal preferred by the petitioner under Sec. 44 of M.P. Land Revenue Code, 1959 (hereinafter referred to as the Code, 1959) against the order passed by the Sub Divisional Officer on 26/2/2018 has been rejected.

(2.) As per facts of the case, the petitioner purchased the land bearing Khasra No. 360/2, area 1.497 hectares situated at N.B. No. 431, Patwari Halka No. 43, Village Sahawal, Tehsil Gadarwara, District Narsinghpur through registered sale deed dtd. 17/1/2011 and since then he is in possession of the said land.

(3.) After purchase of the land, an application for mutation has been filed by the petitioner wherein the respondent has raised written-objection before Tehsildar and after considering such objection, the Tehsildar rejected the objection and allowed the application for mutation in favour of the petitioner and prepared Bhoo-Adhikar Rin Pustika.