DEVIKA CHOUDHARY Vs. COMMISSIONER

JUDGEMENT

(1.) Heard finally, with the consent of the parties.

(2.) This writ petition has been filed by petitioners under Article 226 of the Constitution of India against order dtd. 12/9/2024, passed by respondent No.1 - Commissioner, Indore Division, Indore whereby the order dtd. 17/3/2023, passed by the Additional Collector, Indore in Appeal No.16/22-23 has been reversed, and consequently, the order passed by Naib Tehsildar, Malharganj, Indore on 5/9/2020 has also been set aside, directing that all the revenue records, Khasra, Map, trace etc. be restored to its original position as it existed prior to the order dtd. 5/9/2020.

(3.) In brief the facts of the case are that the petitioners, along with other members of the family had an undivided joint ownership in lands bearing Survey Nos.3/1 and 3/2 situated at Village Nainod, Tehsil Malharganj, District Indore, and pursuant to an order of subdivision (Fardbatwara) dtd. 29/3/2010, petitioners viz., Devika Chaudhary, Dhruvraj Chaudhary and Madhuri Choudhary became the independent owners of the land bearing Survey Nos.3/2/1, 3/2/2 and 3/2/3 respectively.