AKASH SHUKLA Vs. STATE OF MADHYA PRADESH

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 Miscellaneous Petition No.511/2018 are narrated hereunder.

(2.) The petitioner before this Court has filed filed present petition being aggrieved by order dated 10/04/2017 (Annex.-P/8) passed by the Tehsildar, Tehsil Sanwer, Distt. Indore and the order passed by the Board of Revenue dated 02/11/2017 (Annex.-P/9).

(3.) Learned counsel for the petitioner has argued before this Court that the petitioner and his father are the owners of land situated in Village Jakhia, Tehsil Sanwer, Distt. Indore as well as in adjoining villages and there was a family partition which took place between the family members. The petitioner has further stated that the earlier family partition was reduced in writing by the Arbitrator.