KAMAL VISHWAKARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Since the controversy involved in both the petitions are identical, therefore, they are being decided by this common order. For the sake of convenience, the fact of WP No.44355/2025 are taken into consideration.

(2.) Challenge is made to the order dtd. 19/3/2024 passed by the respondent no. 3, whereby an application submitted by the petitioner under Ss. 109 and 110 of the MPLRC, 1959, for mutation has been rejected. The said order has been affirmed in the appeal under Sec. 44 of the MPLRC, 1959 vide order dtd. 23/7/2025 by the respondent no. 2 and further by the respondent no.1 vide order dtd. 28/10/2025. Hence, this petition.

(3.) It is the case of the petitioner that he had filed an application under Ss. 109 and 110 of the MPLRC, 1959 for mutation of his name in the revenue records. The Naib Tehsildar vide order dtd. 19/3/2024 had dismissed the application filed by the petitioner. Being aggrieved by the same, he filed first appeal under sec. 44 (1) of the MPLRC, 1959 before the respondent no. 2. The order passed by the Naib Tehsildar was affirmed and the appeal was dismissed vide order dtd. 23/7/2025. Again which, second appeal was filed under Sec. 44 (2) of MPLRC, 1959, before the respondent no. 1. The said appeal was also dismissed vide order dtd. 28/10/2025 and ordered to obtain possession of the lad in question from the petitioner within 15 days.