BRIJKISHOR Vs. ARUN KUMAR

JUDGEMENT

(1.) This order shall govern disposal of W.P. No.38629/2024 and W.P. No.7032/16.

(2.) For the sake of convenience, facts are taken from W.P. No.38629/2024.

(3.) These writ petitions have been filed by the petitioners challenging the order dtd. 16/4/2015 passed by Board of Revenue Madhya Pradesh, Gwalior in Revision No.301-1/2008 whereby the disputed land has been declared as Government Land under Sec. 176 of the Madhya Pradesh Land Revenue Code, 1959.