Ramdas vs The State Of Madhya Pradesh
2022 Latest Caselaw 6643 MP

                                                                       1
                                                 IN THE HIGH COURT OF MADHYA PRADESH
                                                              AT JABALPUR
                                                                      BEFORE
                                                        HON'BLE SMT. JUSTICE NANDITA DUBEY
                                                                ON THE 4th OF MAY, 2022

                                                         WRIT PETITION No. 8072 of 2022

                                            Between:-
                                    1.      RAMDAS S/O SHRI BAHORI CHAMAR, AGED
                                            ABOUT 60 YEARS, OCCUPATION: AGRICULTURIST

                                    2.      SHIVPRASAD S/O SHRI BAHORI CHAMAR, AGED
                                            ABOUT 58 YEARS, OCCUPATION: AGRICULTURIST

                                            BOTH R/O VILLAGE- NODIYA, TAHSIL SARAI,
                                            DISTRICT-SINGRAULI (MADHYA PRADESH)

                                                                                                     .....PETITIONER
                                            (BY SHRI G.R. SAKET, ADVOCATE)

                                            AND

                                    1.      THE STATE OF MADHYA PRADESH THROUGH ITS
                                            PRINCIPAL SECRETARY, REVENUE DEPARTMENT,
                                            MINISTRY,   VALLABH    BHAWAN,    BHOPAL
                                            (MADHYA PRADESH)

                                    2.      COLLECTOR SINGRAULI, DISTRICT- SINGRAULI
                                            (MADHYA PRADESH)

                                    3.      SUB DIVISIONAL OFFICER (REVENUE) DEOSAR,
                                            DISTRICT- SINGRAULI (MADHYA PRADESH)

                                    4.      SUB BLOCK OFFICER (UP KHAND ADHIKARI)
                                            D E O S A R , DISTRICT- SINGRAULI (MADHYA
                                            PRADESH)

                                    5.      TAHSILDAR,    TAHSIL   DEOSAR, DISTRICT-
                                            SINGRAULI (MADHYA PRADESH)

                                    6.      TAHSILDAR, TAHSIL SARAI DISTRICT- SINGRAULI
                                            (MADHYA PRADESH)

                                                                                                   .....RESPONDENTS
                                            (BY SHRI AMIT SHARMA, GOVERNMENT ADVOCATE )

                                          T h is petition coming on for admission this day, the court passed the
                                    following:
                                                                        ORDER

This petition has been filed by the present petitioners seeking direction against the respondent to mutate their names in the revenue record on the basis of Signature Not Verified SAN

judgment and decree passed on 17.5.2018 in Civil Suit No.200035A/2016. Digitally signed by ASHISH KOSHTA

A perusal of the orders passed by the Tehsildar as well as the Sub Divisional Date: 2022.05.05 16:08:15 IST

Officer shows that the application for mutation has been dismissed for the reason that against the judgment and decree passed in C.S. No.200035A/2016, an appeal has already been filed and the authority concerned has stated that the application could only be considered after the decision of the appeal.

Since the copy of the appeal or order sheets of the same has not been filed before this Court, I do not find any illegality or irregularity in the order of rejection passed by the Tehsildar and affirmed by the Sub Divisional Officer.

Accordingly, this petition is dismissed.

(NANDITA DUBEY) JUDGE ak

Signature Not Verified SAN

Digitally signed by ASHISH KOSHTA Date: 2022.05.05 16:08:15 IST