RAMESH CHANDRA CHOUBEY Vs. STATE OF M. P.

JUDGEMENT

(1.) This petition has been filed under Article 226 of the Constitution of India praying for the following reliefs:

(2.) The claim of the petitioner ostensibly appears to be that he has been deprived of his rightful claim over 5 acres of land in terms of the provisions of Revenue Book Circular Sec. IV, Serial No.3.

(3.) Learned counsel for petitioner submits that under the aforesaid provision of Revenue Book Circular, 5 acres of land was allotted to father of the petitioner by virtue of being freedom fighter. Subsequently, the averments in the petition reveal that the Collector by order dtd. 28/8/1981 cancelled the said allotment by assigning reason that the name of father of petitioner does not figure in the list of freedom fighters at Jabalpur. The petitioner thereafter filed W.P. No.521/2015 assailing the inaction on the part of authorities to extend him the benefit of the said provision of Revenue Book Circular. The said petition by order dtd. 21/1/2015 (Annexure P/6) was disposed of in the following terms :