SHIVKUNWARBAI Vs. STATE OF M P

JUDGEMENT

(1.) THIS order shall also govern the disposal of Banu Viswanathsingh v The State and others Misc. Petn. No. 19 of 1964.. Common question of facts and law are involved in both the petitions. Therefore, they can be disposed of by a common order.

(2.) IN this petition under Articles 226 and 227 of the Constitution of INdia the petitioner challenges the appellate order of the Collector, Jhabua, (1) Misc. Petn. No. 19 of 1964. dated 7-4-1964 in Appeal No. 11/63-64 arising cut of the order dated, 20-1-1964 passed by the Sub-Divisional Officer, Jhabui, termed as competent authority under section 5 of the M. P. Government Premises (Eviction) Act, 1952 (XIV of 1952), in eviction case No. l-B-119 of 1962.

(3.) HIS Highness Maharaja Udaisingh had another unrecognised wife or mistress, known as Paswanji Bhagirathibai from whom a son by name Bapu Bamsingh was born The petitioner Bapu Vishwanathsingh in the connected case is the son of Bapu Ramsingh.