AJAY SINGH Vs. STATE OF M P

JUDGEMENT

(1.) THIS writ petition has been filed against the order dated 14. 11. 2005 passed by the Collector in suo motu exercise of the revisional power under section 50 (1) of the M. P. Land Revenue Code, 1959.

(2.) THE facts as narrated in the writ petition are that the land ad measuring 0. 405 hectares situated at Khasra no. 106/ka-3 was settled in the name of the respondent no. 3 by order dated 7. 11. 1988 under the provisions of M. P. Krishi prayojah Ke Liye Upayog Ki Ja Rahi Dakhal Rahit Bhoomi Par Bhumiswami Adhikaron Ka Pradan Kiya Jana (Vishesh Upabandh) Adhiniyam, 1984, (herein after referred to as 'the Act of 1984' ). The petitioner by way of a registered sale deed dated 9. 12. 1998 purchased an area of one acre out of the aforesaid land from the respondent no.

(3.) THE petitioner started construction activity on the purchased land and he was issued show cause notice dated 9. 3. 2005 stating that the land has been sold to the petitioner in violation of the provisions of the Act of 1984 and requiring him to appear in the proceedings taken up by the Collector.