DAULAT SINGH Vs. STATE OF M. P.

JUDGEMENT

(1.) . The plaintiff is the appellant whose suit was decreed by the trial Court, but dismissed by the appellate Court.

(2.) AN erst -while Zamindar, the plaintiff is, who claims the suit land to be his "Khudkasht" land on the basis of Khasra entries for Samvat 2007 and title therein on the ground that the land did not vest in the State on abolition of Zaminadari in virtue of section 4 (2) of M. B. Zaminadari Abolition Act, Samvat 2008, for short, Samvat 2008 Act. At this stage, the said provision may be quoted:

(3.) APPELLANT 's counsel, Shri Arun Mishra, bas relied on section 55 (ii) of the M. B. L. R. T. Act, Samvat 2007, for short, Samvat 2007 Act. Counsel has also relied on section 6 of Samvat 2008 Act. The provisions are extracted: