CHHOTELAL PACHORI Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The necessary facts for the disposal of the present petition in short are that the petitioner has claimed that his father was a dacoit effected person. The State Govt. had framed a policy in relation to grant of land on lease to the families who were dacoit effected. The father of the petitioner was abducted in the year 1968 and accordingly a ransom of Rs.50,000/- was paid. F.I.R. in crime no.251/1968 was registered. Verification was done in the year 1974 and report dated 3-9-1974 was submitted. As the authorities were not considering the claim of the petitioner, therefore, he filed a writ petition which was registered as WP. No.890/2017, which was disposed of with a direction to the authorities to consider the representation of the petitioner. Accordingly, the Collector by order dated 15-6-2017 rejected the claim of the petitioner. Being aggrieved by the order of the Collector, the petitioner filed an appeal before the Commissioner, Chambal Division, Morena, which too was dismissed by order dated 12-10-2017. Being aggrieved by the order of the Additional Commissioner, Chambal Division, Morena, the petitioner filed a revision, which too has been dismissed by the State Govt. on the ground that since, the policy has already been repealed in the year 2000, therefore, no relief can be granted to the petitioner.

(3.) Challenging the orders passed by the authorities and revisional authority, it is submitted by the Counsel for the petitioner, that his father was a dacoit effected person, therefore, he was entitled for grant of land on lease.