Manoj Puri Goswami vs The State Of Madhya Pradesh
2022 Latest Caselaw 3162 MP

                                                          1
                           IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                                        BEFORE
                                          HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                                 ON THE 7th OF MARCH, 2022

                                          WRIT PETITION No. 21649 of 2021

                              Between:-
                      1.      MANOJ PURI GOSWAMI S/O BHIKAM PURI
                              GOSWAMI    ,  AGED   ABOUT   32  YEARS,
                              OCCUPATION: AGRICULTURIST VILLAGE SAKRI
                              POST   INDRANA   TEHSIL PANAGAR    DIST
                              JABALPUR (MADHYA PRADESH)

                      2.      VIKAS PURI GOSWAMI S/O BHIKHAM PURI
                              GOSWAMI   ,   AGED   ABOUT   22  YEARS,
                              OCCUPATION: AGRICULTURIST VILLAGE SAKRI
                              POS INDRANA TEH. PANAGAR (MADHYA
                              PRADESH)

                                                                                         .....PETITIONER
                              (BY SHRI R. K. VERMA, SENIOR COUNSEL WITH SHRI R. M. TIWARI,
                              ADVOCATE)

                              AND

                      1.      THE STATE OF MADHYA PRADESH THR
                              PRINCIPAL SECRETARY DEPARTMENT     OF
                              REVENUE VALLABH BHAWAN BHOPAL (MADHYA
                              PRADESH)

                      2.      COLLECTOR J AB ALPUR JABALPUR               (MADHYA
                              PRADESH)

                      3.      TEHSILDAR MAJHOULI TEH. SIHORA JABALPUR
                              (MADHYA PRADESH)

                                                                                       .....RESPONDENTS
                              (BY SHRI LALIT JOGLEKAR, GOVT. ADVOCATE)

                            This petition has come for hearing on this day and the court passed the
                      following:
                                                           ORDER

Petitioners have filed this petition making a prayer that Tehsildar be directed to decide pending mutation case i.e. Case No.0953/A6/19-20.

It is submitted by learned Senior Counsel for petitioners that an application for mutation has been filed by petitioners on basis of judgment and decree of Civil Court. Said case has not been decided even after lapse of 3 years. Learned Senior Counsel for petitioners only makes a limited prayer that Tehsildar be Signature SAN Not Verified directed to conclude the proceedings in said mutation case. Digitally signed by MONSI M SIMON Date: 2022.03.09 Learned Govt. Advocate appearing for the respondent/State submitted that 13:10:00 IST

cases of mutation shall be considered and decided within period of 30 days as per M.P. Lok Sewaon Ke Pradhan Ki Gurantee Adhiniyam, 2010.

In view of aforesaid Adhiniyam of 2010, Tehsildar is directed to conclude the proceedings of mutation of Case No.0953/A6/19-20 within a period of 30 days

from receipt of certified copy of this order.

With the aforesaid direction, writ petition is disposed off. C.C as per rules.

                                                                                   (VISHAL DHAGAT)
                                                                                             JUDGE
                      mms




Signature
 SAN      Not
Verified

Digitally signed by
MONSI M SIMON
Date: 2022.03.09
13:10:00 IST