BHOLARAM Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS is a second appeal against the appellate order of the Commissioner, Gwalior Division, upholding the dismissal of the Applicant from the office of Patel of village Roori, district Bhind, on the ground that he was not recorded as a holder of occupied land in the village papers of the village and also did not reside there permanently as required by the rules on the subject.

(2.) THE Appellant produced a certified copy of the order dated 27 -9 -51 which shows that in addition to village Roori he was also appointed patel of the neighbouring village Karepura. A copy of Jamabandi on record in the Collector's File shows that he does hold land in village Karepura. The Appellant's written statement filed before the Collector shows that he is residing in the neighbouring village of Badokhari (Collector's record page 7).