OMPRAKASH JAISWAL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Regard being had to the similitude in the controversy involved in the present cases, the writ petitions were analogously heard and by a common order, they are being disposed of by this Court. Facts of the Writ Petition No.4536/2017 are narrated hereunder.

(2.) The petitioner before this Court has filed this present petition for issuance of an appropriate writ, order or direction directing the respondent No.2/Sub-Registrar to register the documents executed between the petitioner No.1 and the petitioner No.2 with respect to office No.6, Block-A situated at Bagicha No.9, Maharna Bunglow, Neemuch as per scheme of registration. The petitioner's contention is that the petitioner No.2/Bharat Jaroli is the owner of Block-A situated at Bagicha No.9, Maharana Bunglow, Neemuch.

(3.) Facts of the case reveal that Bagicha No.9, Maharana Bunglow, Neemuch was earlier the property of erstwhile Maharaja of Udaipur and the land in question after amalgamation of State of Rajasthan with Indian Union became the property of the State of Rajasthan and the property is situated at Neemuch.