RAMJAN ALI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) By this petition, the petitioners have challenged the impugned order dtd. 4/5/2023 whereby the persons named therein have been directed to remove their possession from over survey No.164/1/1 area 0.468 hectare in execution of an order dtd. 8/4/2013 passed under Sec. 250 of M.P. Land Revenue Code, 1959.

(2.) Learned counsel for the respondents/State has submitted that as per petitioners own showing they are the owners of plot No.77, Bajrang Nagar, Gram Talawali Chanda, District Indore. The possession shall be removed only as may be found over survey No.164/1/1 and no other survey number. It is further submitted that besides the aforesaid survey number, in its garb no action shall be taken in respect of any other adjoining land.

(3.) The aforesaid statement is taken on record, in view which the petition stands disposed off. Certified copy as per rules.