MOTIRAM KUSHWAH Vs. MANOJ KUMAR SHARMA

JUDGEMENT

(1.) IN compliance of earlier direction, the requisite report regarding financial status of the applicants dated 11.1.2010/8.1.2010 along with some papers of the office of Tahsildar and the concerning Patwari so also that some Panchanama and Kistband Khatauni B -1 are received from the office of Collector, District Gwalior.

(2.) ACCORDING to such report except the land under dispute in the present litigation, the applicants are having one constructed residential pakka house in their village.

(3.) IT is apparent from such report that either the Tahsildar or in any case the Collector, District Gwalior has not stated the averment regarding annual income of any of the applicants.