KALPANA SHIVHARE Vs. STATE OF M.P.

JUDGEMENT

(1.) PETITIONERS have filed this review petition for review of the order dated 19/3/2013 passed by this Court in Writ Petition No. 1635/2013.

(2.) THIS Court disposed of the aforesaid writ petition with the following observations :

(3.) SUBSEQUENTLY , Shrikrishna Grah Nirman Sahakari Sanstha became owner of the land comprising survey No. 697/2 of the same land and the review petitioners (hereinafter referred to as the petitionersâ € ) purchased a part of the land of survey No. 697/2 admeasuring 21,389 sq.ft. vide registered sale deed dated 28/6/2003. Their names were mutated in the revenue record and entry was made in the khasra to this effect in the years 2003 -04 onwards. The petitioners applied for diversion of the land. The Sub Divisional Officer vide order dated 18/3/2005 ordered diversion of the land in favour of the petitioners. The petitioners were permitted to change the land use from agriculture to commercial. Petitioners applied for Nazul NOC and that was also granted to them on 24/10/2005.