MUNNA Vs. STATE OF M P

JUDGEMENT

(1.) Learned counsel for the parties submit that the matters are identical in nature. Accordingly, with the consent of parties, matters are analogously heard and decided by this common order. The facts are taken from Writ Petition No. 8055/2011 (Munna Vs. State of M.P. and others).

(2.) The land survey no. 540540/1 area 0.836 hectare is situated at village Bhagwaj, District Sheopur. This land was earlier allotted to a tribal person namely Fudya, resident of said village. However, the patta of said land was cancelled by the S.D.O. Sheopur in Case No. 24/94-95/A-86 vide order dated 22.12.1995 and 16.8.1994. The order is placed on record as Annexure P/3.

(3.) After cancellation of patta the land became Government land and thereafter in Case No. 06/96-97/A-99 the land was settled by granting patta in favour of the petitioner. Thereafter the petitioner is cultivating the land on the basis of said patta. Accordingly, the petitioner's name is recorded in revenue record as "Government Patta Holder". The revenue entries are marked as Annexure P/4.