RAIMUNIYA DEVI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs :-

(2.) It is submitted by counsel for the petitioners that father of respondent no. 7 has sold Khasra no. 155 to the husband of petitioner no.1 by a registered sale deed but on account of typographical error, name of husband of petitioner no. 1 was mutated in the revenue records in respect of Khasra no. 150. It is further submitted that thereafter respondent no. 7 had also filed an application before the S.D.O. for correction of the entry but ultimately, the said application was dismissed for want of prosecution.

(3.) Considered the submissions made by counsel for the petitioners.