Lekharam vs The State Of Madhya Pradesh
2023 Latest Caselaw 10536 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                        WP No. 15022 of 2023
                                            (LEKHARAM Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                          Dated : 10-07-2023
                                    Ms. Tulika Gulati - Advocate for the petitioner.

                                    It is submitted that order of the Additional Commissioner, Sagar Division
                          Sagar, dated 18.04.2023, passed in Case No./0907/Appeal/A-70/2017-2018
                          (Lekhram Ahirwar Vs. Halkaiyan @ Halke Basor etc.), is illegal, inasmuch as,
                          unless the judgment and decree passed by the competent Civil Court i.e. the

                          Court of III Civil Judge, Class-I, Chhatarpur, in Civil Suit No.52-A/2011,
                          whereby, petitioner/plaintiff Lekhram Ahirwar was declared as Bhumiswami of
                          the land contained in Survey No.397/1, measuring 1.615 hectare is set aside by
                          a competent Court.        Additional Commissioner could not have directed to
                          register said land in name of the State Government.
                                    Issue notice to the respondents on payment of Process Fee within seven

days by registered A.D.post, returnable within four weeks.

Till then, order of the Addl. Commissioner, Sagar, dated 18.04.2023, shall remain stayed. However, it is directed that petitioner will also not create

any third party right over the suit land, during the pendency of this petition.

(VIVEK AGARWAL) JUDGE

A.Praj.

Signature Not Verified Signed by: ASHWANI PRAJAPATI Signing time: 7/10/2023 7:53:45 PM