VARSHA GARG Vs. STATE OF MP SIX OTHERS

JUDGEMENT

(1.) Regard being had to the similitude in the controversy involved in the present cases, both the petitions were analogously heard and by a common order, they are being disposed of by this Court. Facts of Writ Petition No. 27086/2018 (PIL) are narrated hereunder.

(2.) The petitioners before this Court have filed this present writ petition, by way of public interest litigation, stating that valuable land situated in the prime locality of Tehsil Mhow, Distt. Indore, which is recorded in the revenue record as Government land, is being recorded in the name of private individuals on account of a conspiracy between the revenue officers and certain private individuals.

(3.) The petitioners in Writ Petition have stated that the land in question, bearing Survey No. 68/1 and 69/1 admeasuring 9.721 hectare situated at village Santer (Rasalpura), Tehsil Mhow and District Indore, was leased out by the then Government to one 'Kag Sahib Padri' in the year 1910-1911.