NARAYANLAL HARKISHANLAL Vs. NATHUA KUNJA

JUDGEMENT

(1.) THIS is a petition filed by a vendee who purchased a piece of land measuring 3. 187 Hectares through registered sale-deed duly registered on 22-6-1974.

(2.) SOON after this purchase the State Legislature enacted Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 (for short the Adhiniyam, 1976 ). The respondents 1 to 4 resorted to the provisions of this Act. They filed an application for setting aside the sale-deed executed by them in favour of the petitioner. The Sub-Divisional Officer, Guna after hearing the parties dismissed the application on 22-10-1982. Respondents Nos. 1 to 4 sought a review of the order dated 22-10-1982. This review petition was opposed. The Sub-Divisional Officer, however, reviewed his own fearlier order dated 22-10-1982. It came to a conclusion that the sale-deed dated 22-6-1974 was void.

(3.) AGAINST the above order, the petitioner filed an appeal before the Collector, Guna. The appeal was dismissed. He directed issuance of a warrant for delivery of possession in favour of respondents Nos. 1 to 4.