SHAYAD KHAN Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD on admission.

(2.) ORDER dated 17.1.2014 passed by Board of Revenue in Revision No. 3058 -PBR/2013 is being assailed vide this Writ Petition under Article 227 of the Constitution of India.

(3.) THAT , the State Government on being made aware of the transaction of government land by the lessee without taking prior permission, through its department of Revenue issued various directions vide circular No. 7252//Revenue/2009 dated 30.11.2009 for the inquiry into the illegalities. Enquiry led to revelation of illegalities in transaction which led the competent authority in exercise of suo motu Revisional power to cancel Patta by order dated 30.10.2012 and a direction to initiate disciplinary action against such officials who facilitated the transaction. The order was challenged before the Board of Revenue. The Board of Revenue besides affirming the Revisional Order, also found that the Revision is barred by six months and no application for condonation filed by the petitioner.