URMILA SHIVHARE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India seeking following reliefs :

(2.) The petitioner's contention is that she owns the property ad-measuring 5068 sq ft at khasra No.16 of Mouza Katanga, Jabalpur which was bequeathed to her through a Will executed by her mother-in-law and the same has been mutated in her name by an order passed by the Tehsildar.

(3.) The petitioner's contention is that her mother-in-law had purchased the aforesaid property through registered sale deed dated 19.4.1989 and in the year 1994 sought sanction of the proposed map for construction which was duly granted by the respondent authorities and accordingly the construction was completed.