GHASILAL KALYANMAL Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioners has filed the present petition being aggrieved by the order dated 30.11.2017 passed by Tehsildar, Tehsil-Hatpipaliya, District-Dewas whereby application filed under section 109 & 110 of M.P. Land Revenue Code, 1951 (hereinafter referred as "MPLR Code") for mutation in the revenue records has been rejected.

(2.) Necessary facts in brief for disposal of the writ petition are as under:

(3.) After dismissal of the first appeal the petitioners applied under section 109-110 of MPLR Code for mutation of their names as owner in the revenue records. Thereafter, three more applications were filed on 23-03- 2009,13-06-2011, 26-07-2011 and 12-08-2011 but the Tehsildar did not pass any order on merit, hence the petitioners filed writ petition (W.P. No.1703/2012) before this Court which was disposed of vide order dated 25-02- 2013 with the direction to the respondent No.2 to decide the pending application within a period of six weeks.