GOPAL SINGH GAUD Vs. PITAIYA AHIR

JUDGEMENT

(1.) This writ petition is filed by the legal heirs of Gopal Singh Gond who have been substituted on death of Gopal Singh Gond being aggrieved of the order dtd. 29/10/2021 passed by the learned Additional Collector, District Umariya in Case No. 04/Nigrani/2020-21 affirming the order passed by the Sub Divisional Officer, Bandhavgarh in Case No. 489/?-23/1977-78 on 30/03/1990 deciding the matter against father of the present petitioner.

(2.) It is submitted that the learned Additional Collector has recorded a finding in para 4 that the petitioners further vide sale deed dtd. 31/12/1957, transferred the property in favour of Shri Pitaiya Ahir, a fact discovered by him on the basis of Namantaran Panji No. 2 in which orders were passed on 4/01/1969.

(3.) It is submitted that these findings are contrary to the orders of the Collector, Umariya dtd. 4/10/2004 as contained in Annexure A-4 and also the order of the Commissioner, Shahdol in Case No. 620/Nigrani/2008-09.