SHAKUNTALA Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD learned counsel for the rival parties, on the question of final disposal.

(2.) THIS common order shall govern the disposal of above said writ petitions which have been analogously heard since all these petitions contain common question of law based on similar factual matrix. The facts attending W.P. No. 1459/2013 are being referred to in passing of this common order.

(3.) ONE Smt. Geeta Bai lodged written complaint in regard to the said grant of temporary lease in favour of the petitioners raising various grounds including the petitioners not being residents of the village concerned and so also not being land less persons, etc. Since the said complaint was preferred before Tahsildar who was incompetent to cancel the temporary lease in question, the Tahsildar vide letter dated 24.03.2010 Annexure P -9 after holding preliminary enquiry and finding the complaint to be prima facie correct forwarded the same before the competent authority i.e. Collector, Sheopur.