MUSAV SINGH Vs. DAUJA

JUDGEMENT

(1.) Challenge is made to order dtd. 7/8/2020 passed by Additional Collector, District Shivpuri in Case No.14/Nigrani/2019-20, order dtd. 13/6/2019 passed by SDO (Revenue), Kolaras, District Shivpuri in Case No.11/Appeal/2014-15 and order dtd. 30/7/2014 passed by Tehsildar, Kolaras, District Shivpuri in Case No.13-14/B-121.

(2.) Heard learned counsel for the parties and perused the record.

(3.) Main submission of learned counsel for the petitioner is that admittedly, property was granted on lease to the respondent by the State. In the year 2011, petitioner purchased the land in dispute by way of registered sale deed from the respondent and on the basis of alleged sale deed, name of the petitioner was recorded in the revenue record. Later on, in the year 2014, respondent moved an application before Tehsildar to the effect that previous sanction of Collector concerned has not been obtained before execution of sale deed and on the basis of said objection, Teshildar vide order dtd. 30/7/2014 deleted the name of the petitioner and recorded the property back in the name of respondent. Being aggrieved against the order of Tehsildar, petitioner filed a time barred appeal along with an application under Sec. 5 of Limitation Act before the SDO Kolaras, District Shivpuri. Appeal was time barred by about 55 days. SDO rejected the application under Sec. 5 of Limitation Act. Consequently, appeal was also dismissed. There against, revisionist/petitioner filed Case No.14/Nigrani/2019-20 before the Collector which came to be heard and decided by Additional Collector, Shivpuri vide order dtd. 7/8/2020, dismissing the revision and confirming the order of SDO. Thus orders of Tehsildar, SDO and Additional Collector are impugned in the present petition.