SANJAY PARSAI Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by the order dated 23.05.2016 (Annexure P/8) and 20.02.2017 (Annexure P/13) whereby the building permission dated 18.11.2015 has been canceled.

(2.) Facts of the case, in short, are as under: According to the petitioner on 02.03.1989 a compromise decree was passed by the Civil Judge, Class-I, Khargone in C.S.No.4-A/1988 in which respondent No.4 was also a party. In the said compromise deed one house situated at Mullanwadi Road, Khargone came into the share a plaintiff Narayanram. Thereafter, vide registered sale deed Gauri Shankar purchased the said house on 27.05.1989. Gauri Shankar vide three gift deeds had gifted the entire house in favour of Vimal Kumar Sohani, Rajendra Kumar Sohani and Surendra Kumar Sohani.

(3.) By way of registered sale deed, the petitioner purchased the said house from the aforesaid three owners. Thereafter, the name of the petitioner has been mutated in the record of municipal council by way of resolution dated 30.05.2015. The petitioner applied for building permission which was granted to him vide letter dated 18.11.2015. The petitioner demolished the entire old construction and started the new construction.