PRAVEEN PADIYAR Vs. STATE OF MP AND ORS.

JUDGEMENT

(1.) The petitioner before this Court has filed this present review petition for reviewing the order dated 2/4/2018 passed by this Court in W.P. No. 2248/2017.

(2.) This court has already granted a liberty to the petitioner to give consent in case he wants land in Ramdas Colony, Jhabua. This Court has also observed that the land which the petitioner is claiming, is Bus Stand and no land can be allotted to the petitioner which is earmarked for Bus Stand as per the Development Plan of 2011.

(3.) The Apex Court in the case of Haridas Das v. Usha Rani Bank (Smt) and Ors., reported in (2006) 4 SCC 78 in paragraph 13 and 20 has held as under:-