RADHESHYAM RAIKWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition has been filed against the order dated 5.5.2010 passed by Additional Collector (Competent Authority) under the Urban Land Ceiling, Jabalpur.

(2.) Ceiling proceedings were initiated against the mother of the petitioner, 11,973.33 Sq. meters land situate at Village Oriya Tahsil and District Jabalpur was declared as excess/surplus. It was agricultural land. After the death of the mother of the petitioner, petitioner has been in possession on the land. After coming into force of Urban Land (Ceiling and Regulation) Repeal Act, 1999 petitioner submitted an application before the competent authority/Additional Collector that the petitioner is in possession on the land. The possession was not taken over by the State Government. Hence, the entries made in the revenue record to the effect that State Government is owner of the land be corrected and name of the petitioner be recorded as owner of the land.

(3.) Aforesaid application was rejected by the authority vide order dated 30.4.2005. Against the aforesaid order petitioner filed a writ petition before this Court, which was registered as W. P. No.4392/2005. Learned Single Bench this Court has disposed of aforesaid writ petition with the following directions :