MAHARAJ SINGH YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This miscellaneous petition under Article 227 of the Constitution of India has been filed by the petitioner/plaintiff challenging the order dtd. 14/10/2025 passed by the IInd District Judge, District Vidisha (M.P.) in Miscellaneous Civil Appeal No. 36/2025, whereby the First Appellate Court affirmed the order passed by the Trial Court.

(2.) The brief facts of the case are that the petitioner/plaintiff instituted a civil suit for permanent injunction against the respondent/defendant in respect of land situated at Ganeshganj Marg, Lohangipur, District Vidisha.

(3.) Learned counsel for the petitioner submitted that the plaintiff was working as a Timekeeper in the Public Health Engineering Department, Vidisha Sub-Division, since the year 1982. At that time, the plaintiff did not have a residential house. With the alleged consent of the departmental officers, the plaintiff constructed three tin-shed rooms measuring 8 ft à - 8 ft each at his own expense on vacant land situated near the P.H.E. Department quarters, Vidisha. It was further submitted that an electricity meter was installed in the name of the plaintiff in the said premises, which is referred to as the disputed house in the present case.