(1.) The present review petition has been filed against order dated 06/03/2019 passed in Writ Petition No.4335/2019.
(2.) The facts of the case reveal that an application was submitted by the petitioner under Section 73 of the M. P. Land Revenue Code, 1959 and the Tehsildar has passed an order, though he was not competent to pass an order under Section 73 of the Code of 1959.
(3.) The matter was reviewed and as the land is a government land, the Collector has passed an order on 28/02/2015 setting aside the order passed by the Tehsildar, by which the name of the applicant was mutated in the revenue records. The matter has travelled up to the Board of Revenue and the Board of Revenue has affirmed the order passed by the Collector, meaning thereby, the government land, which was entered in the name of the applicants vide order dated 10/09/2014 has been held to be a government land by virtue of order passed by the Collector dated 28/02/2015 and order passed by the Board of Revenue dated 14/11/2018.