NANDIBAI Vs. PRASHANT VARVADE & ORS

JUDGEMENT

(1.) The petitioner before this Court Smt. Nandibai W/o Bhagirathji as reflected in the cause title, has filed this present petition through a Power of Attorney holder Bhai Ghasnhyam S/o Salagram. The relief clause reads as under:-

(2.) The first prayer made in the relief clause is that a writ of quo warranto be issued for removing the Collector Indore, district Indore. Besides this other reliefs have been prayed for demarcation of land bearing survey No.33 area 1.113 hectare and for removing some encroachment, etc.

(3.) Learned counsel for the petitioner has argued before this Court that the petitioner is the land owner and is daughter of one Salagram. It has been further stated that a scheme was framed by the Indore Development Authority i.e. Scheme No.53 and an award was passed on 03/10/1988 under the Land Acquisition Act and possession was taken on 16/09/1990. In a writ petition preferred before this Court i.e. Writ Petition No.244/1987 decided on 05/10/1996, the scheme was quashed.