CHATUR SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THEY are heard. By this petition under Article 226 of the Constitution of India, the petitioner has sought the following reliefs:

(2.) A further direction may be given to the respondents 1 to 5 to hold the enquiry against the conduct of all the persons those who are involved in the illegal works and supported to the respondents 6 to 8 to grape the public/government valuable land those government officials who are involved in the illegal work they should be punished.

(3.) A further direction may be given to respondents 1 to 5 that those revenue officers or employees who are involved in the illegal work of manipulating the revenue documents to endorsed the name of respondent No. 6 and his father in the revenue papers should be punished.