MANDAS Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioner, aggrieved from the order dated 8.9.1984, passed by the Collector Rajnandgaon in Appeal No. 7C/l48(4)/83 -84 has come to this Court impeaching the same seeking relief for issuance of suitable writ, direction or order including writ in the nature of certiorari quashing the order dated 8.9.84, passed by the respondent No.1 (Annexure -B to the petition).

(2.) THE brief facts of the case are that Sub -Divisional Officer, Khairagarh, district Rajnandgaon registered a case No. 24 -13/121/1981 -82 on the basis of the application made by respondent No. 2 Johandas under Section 5 of the Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi -Dharkon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam. 1976 (for brevity, hereinafter referred to as 'the Act') and the S.D.O. rejected the application on 15.2.1982 by passing following order: -

(3.) So far as this submission is concerned, it has got force that the period provided for making claim is 12 months from the date on which the rules have been published in the M.P. Gazette.