AMBRISH KELA Vs. REVENUE DEPARTMENT

JUDGEMENT

(1.) The petitioner before this Court has filed this present review petition for reviewing the order dated 8/3/2018 passed by this Court in W.P. No. 9293/2010 (Ambrish and another v. State of Madhya Pradesh and another).

(2.) Facts of the case reveal that the petitioner therein has made a prayer for quashment of proceedings in respect of an order passed in a ceiling case. The petitioner came forward with a case that he has purchased land from the person against whom proceedings were initiated and the fact remains that there was never any sale deed executed in favour of the petitioner by the original title holder of the property.

(3.) Another important aspect of the case is that there was an order passed under section 10(3) of the Urban Land Ceiling and Regulation Act, 1976 on 9/4/1999 and the sale deed over which reliance was placed was dated 5/4/2004.