SUNIL BHADORIYA Vs. STATE OF M.P. OTHERS

JUDGEMENT

(1.) This Court while disposing of Writ Petition No.6175 of 2012 on 5.1.2015=2015 RN 120 (HC) has directed as under:

(2.) It appears that Tahsildar, Tahsil Gwalior in compliance thereof has passed an order on 30.12.2015 after having received notices in Contempt Case No.302/2015. Under this order, it has been ordered for mutation of the land in question <IMG>JUDGEMENT_81_LAWS(MPH)12_2016.jpg</IMG> to be recorded in the name of the petitioner, in the revenue record and supply khasra with digital signature.

(3.) The respondents have taken somersault having issued the impugned communication dated 16.8.2016 (Annexure P-1) where under the petitioner is denied NOC in respect of the land referred to above, on the premise that the aforesaid parcels of land has been declared surplus land vested in the State Government by the orders of the competent authority under the Urban Land Ceiling Act.