HARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) It is submitted by learned counsel for the petitioner that the petitioner has been granted lease by the Government but he is repeatedly requesting the Tehsildar Khaniyadhana to mutate his name in the Revenue record but no action has been taken.

(3.) It is fairly conceded by the counsel for the petitioner that the petitioner has not moved any application under Ss. 109, 110 or 115 of MPLRC.