VIJAY PASSI Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) The petitioner has filed this petition praying for the following reliefs:-

(3.) It is submitted by the learned counsel for the petitioner that the petitioner is in occupation of the land in question since long and is therefore a holder of the land bearing Survey No. 211 of the Jabalpur Cantonment.