M P ADIVASI VIKAS PARISHAD Vs. COLLECTOR JABALPUR

JUDGEMENT

(1.) The petitioner No. 1 is a registered society, registered under the Madhya Pradesh Society Registration Act, 1973, bearing Registra- tion No. 9681 / 17. 12. 1980. By means of this petition, it has approached this Court along with five other persons seeking relief for issuance of writ in the nature of certiorari quashing the impugned order in the order-sheet dated 14.5.1986 (Annexure P-7 to the petition).

(2.) Heard the learned Counsel for the petitioner and the learned State Counsel.

(3.) Learned Counsel for the petitioner submitted that the petitioner- society applied for allotment of the Nazul land situated at Block No. 4 Plot No. 18, Civil Lines, Jabalpur having an area measuring 5593 sq. ft. for the purpose of construction of office building as well as for press building. It was registered as Case No. R.C. No. 18/A/20(1) of 82-83 by the Nazul Officer. The Nazul Officer recommended for allotment of some land in favour of the petitioner-Society, out of the aforesaid land of Plot No. 18. The Additional Collector directed the Nazul Officer for calling fresh report from the Town and Country planning, and Local Self Government and Municipal Corporation, Jabalpur, as there was an objection for allotment of the said land. Another application was moved by one Congress Sewa Dal Biradri (I) to the Collector which was registered as Revenue Case No. 152-A/20-(l)/84-85 for allotment of the same land and the recommendation was also made for allotment of the said land to the Congress Sewa Dal Biradri (I) on 10.7.1985. In the case of the petitioner, the following order was passed on 14.5.1986 : By the said order, the petitioners' case was closed.