GULRZ QURESHI Vs. STATE OF M.P

JUDGEMENT

(1.) Heard.

(2.) This is second round of litigation. The first writ petition of the writ petitioner was disposed of vide order dated 30012018, passed in W.P. No. 16012018. Order dated 30012018 reads as under -

(3.) The petitioner being aggrieved by the action of the respondent No. 2 illegally trying to acquire land admeasuring 700 sq. ft. (65.05 sq.m.) which is situated at Dewas Junior, Patwari Halka No. 18, in Ward No. 13 on A.B. Road, Dewas, which he has purchased by the registered sale deed dated 13.5.2008 and since then he is in peaceful possession of the said land.