SHAHEED KHAN Vs. HARNAM SINGH

JUDGEMENT

(1.) Ms. Smita Arora, learned counsel for the petitioner. Shri Shyam Yadav, learned counsel for respondent No. 1. Shri S.K. Singh, learned counsel for State of Madhya Pradesh and its functionaries.

(2.) The matter is posted for consideration of I.A. No. 1540/2017 an application for grant of interim relief. Be it noted that the interim relief which was granted earlier was vacated on 6.1.2017 as the petitioner had remained absent and was not coming forward to address the matter on admission nor had chosen to file reply to I.A. No. 344/2016 an application for vacating the stay filed way back on 4.11.2016, despite repeated opportunity. Be that as it may. Since the pleadings are complete and the matter is repeatedly posted for hearing on admission, it is taken up for hearing by declining the adjournment sought.

(3.) Petitioner takes exception to order dated 5.10.2015 passed by the Collector District Sagar whereby, he reversed the order dated 30.5.2014 passed by the Sub Divisional Officer, Khurai District Sagar, whereby in a proceedings brought under the provisions of The Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam 1976, (for short Adhiniyam 1976) he declared the sale deed dated 23.12.2003 and 7.11.2006 as null and void.