DEEPAK S/O. S.N. SURYAVANSHI Vs. MRANALINIDEVI

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by order dated 18.8.2015 passed by Tehsildar, Dhar; order dated 18.9.2017 passed by Sub Divisional Officer (SDO), Dhar; and order dated 4.4.2019 passed by Addl. Commissioner, Indore.

(2.) Facts of the case, in short, are as under :

(3.) Shri S.C. Agrawal, learned counsel for the petitioner, submits that the name of the petitioner was recorded in Column No.12 when Her Highness was owner of the land bearing Survey Nos. 370 and 372. Behind his back, the entries in Column No.12 have been deleted after the sale of land to respondent No.2. Before passing order dated 18.8.2015, the Tehsildar had obtained the report of possession and vide Panchnama dated 28.3.2014, the petitioner was found in possession, therefore, his name is liable to be recorded in Column No.12 by virtue of his possession since last 20 years. Both the authorities have wrongly dismissed the application as well as appeal. U/s. 115 and 116 of the MPLRC, the revenue authorities are having power to correct the wrong entries in the revenue record ("Khasra Panchsala"), hence the impugned orders are liable to be set aside.