MUNNA SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) WITH the consent of the counsel for the parties, the matter is heard finally.

(2.) THIS petition in the style of Pro Bono Publico has been filed by the petitioner, claiming following reliefs: -

(3.) IT is submitted by Shri Bansal, learned counsel for the petitioner that on the land in question at Survey No. 949 there was existed a water pond which was being used by the villagers and the animals but unfortunately in the revenue papers no entry about its existence was made and the land is otherwise being taken by the State for their own purposes. In support of his contention, learned counsel for the petitioner placed reliance on the Khasra entries marked as Annexure -P/6. It is also submitted that initially the land was mutated in the name of one Ramnarayan who was the Zamindar and thereafter with the collusion of the government officials, Survey No. 949 was got mutated in the name of Ramdeen on the basis of exchange order of the land passed by the Collector, Morena on 29/6/1983 in Case No. 11/82 -83/37 -19(4). Thereafter, this land was transferred by Ramdeen to Smt. Tarawati and sale -deed to that effect was also executed.