JAMILA BEE Vs. STATE OF M.P.

JUDGEMENT

(1.) The appellant/petitioner has filed the present writ appeal against order dated 6.3.2019 whereby the writ petition (W.P. No.4335/2019) has been dismissed. The review petition (R.P. No.364/2019) preferred against the said order has also been dismissed vide order dated 28.3.2019.

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

(3.) The Assistant Engineer, M.P. Tourism Development Corpn. vide letter dated 17.9.2014 requested the Tehsildar for demarcation of land bearing Survey No.1094/1 area 14.554 Hect. for the purpose of construction of a wall. The matter was again inquired into by the then Additional Tehsildar and it was found that vide order datd 10.9.2014, earlier Tehsildar has wrongly approved the proposal of amendment in records in respect of the Government land and accordingly he has registered a revision in exercise of suo motu powers. Thereafter, he sent a report to the Collector. The Collector vide order dated 28.2.2015 has recorded as many as six irregularities in order dated 10.9.2014 and set aside the same. The irregularities pointed out by the Collector are reproduced below :