MAMTA SHARMA Vs. AJAY SHANKAR

JUDGEMENT

(1.) On the joint request of learned counsel for parties, present writ petitions are analogously heard and are being decided by this common order, as they arise out of common litigation.

(2.) For the sake of convenience, the facts are borrowed from misc. petition No. 2167/2019.

(3.) The present petition is being filed challenging the order dated 06.03.2019 passed by the Board of Revenue, Gwalior. It is alleged by learned counsel for petitioner that petitioner has purchased the land in shape of plot ad-measuring area 1200 Sq. ft. of Survey No.227/2 min 2 from the previous owner Mangal Singh by paying full consideration vide registered sale deed dated 26.04.2010. She got the possession of the land and her name was mutated in the Revenue Records on the basis of registered sale deed and after taking permission for construction of house over the land, she got constructed a house. She is also paying property tax in the Municipal Corporation, Gwalior. In support of her contentions, she has filed the copies of sale deed, diversion, NOC issued by Nazool Officer, Khashra and receipt of house tax in the petition.