SMT VIMLA JAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India has been directed against a notice dtd. 17/10/2023 issued by Collector, Sheopur, whereby invoking the provisions under Sec. 50 of the MPLRC of suo-moto revision, the present petitioner has been called upon to make submissions with regard to the illegal mutation of his name done on the land bearing survey nos.884/11 and 884/18 admeasuring 2.090 and 1.045 hectare respectively on the basis of some sale-deed in the proceedings before Tehsildar no.50/2012-13/A-6 dtd. 20/5/2013.

(2.) The said notice issued by invoking the provisions of Sec. 50 of the MPLRC had been assailed on the ground that the very notice has been issued with an ill motive under some political pressure of the ruling party and has been issued without following the due procedure of law.

(3.) It was submitted that in wake of the aforesaid notice the respondents are trying to forcibly evict/disposses the petitioner from the land in question and are bent upon to delete the entries in the revenue records of the name of the petitioner, which has rightly been mutated in the revenue records. It was further submitted that the said issuance of notice would amount to deprivation of the rights as provided under Article 300A of the Constitution of India when it is a settled principles of law that no person can be deprived of the property by authority of law. Thus, it was prayed that the present petition be allowed and the show-cause notice and the proceedings there from be quashed.