Pahad Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 11059 MP

                                                             1
                           IN     THE       HIGH COURT OF MADHYA PRADESH
                                                  AT GWALIOR
                                                    BEFORE
                                  HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                                                  ON THE 17 th OF JULY, 2023
                                             WRIT PETITION No. 13927 of 2022

                          BETWEEN:-
                          PAHAD SINGH S/O RAM SINGH KUSHWAH, AGED-55
                          Y E A R S , OCCUPATION: AGRICULTURE R/O VILL
                          BAIRAGARH TAHSIL DABRA DISTRICT GWALIOR
                          (MADHYA PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI ROHIT BANSAL- ADVOCATE)

                          AND
                          1.    STATE OF MADHYA PRADESH PRINCIPAL
                                SECRETARY DEPARTMENT OF LAND REVENUE
                                MANTRALAYA, VALLABH BHAWAN BHOPAL
                                (MADHYA PRADESH)

                          2.    COLLECTOR       DISTRICT     GWALIOR   (MADHYA
                                PRADESH)

                          3.    TEHSILDAR, TEHSIL DABRA, DISTRICT GWALIOR
                                (MADHYA PRADESH)

                          4.    RAM   SINGH   S/O  LATE   SHRI   GANPAT
                                OCCUPATION: AGRICULTURE, R/O VILLAGE
                                BAIRAGARH TEHSIL DABRA GWALIOR (MADHYA
                                PRADESH)

                                                                                    .....RESPONDENTS
                          (BY SHRI S.S. KUSHWAH- GOVERNMENT ADVOCATE )

                                This petition coming on for admission this day, th e court passed the
                          following:
                                                              ORDER

The present petition under Article 226 of the Constitution of India has been preferred seeking following reliefs: Signature Not Verified Signed by: CHANDNI NARWARIYA Signing time: 18-Jul-23 5:57:36 PM

i) Respondents No. 2 and 3 may kindly be directed to mutate the name of Petitioner on the basis of judgment and decree dated 31.08.2009 passed by Civil Court and the order of mutation dated 04.11.2009,

ii) Any other relief deemed fit in the facts and circumstances of the case may also be kindly granted,

ii) Cost may also be awarded.

A limited prayer has been made by the counsel for the Petitioner that the Respondents No.2 and 3 may kindly be directed to mutate the name of Petitioner in light of the Annexure P/2 and P/3, as the Respondents No.2 and 3

are sitting tight over the matter and had not carry out the mutation process. Therefore, if directions are issued to the Respondents No.2 and 3 to carry out the same, the grievance of the petitioner would be redressed.

P e r contra, learned Government Advocate has no objection if such directions are issued to the Respondents No.2 and 3 for mutating the name of the Petitioner.

Looking to the innocuous prayer made by the counsel for the petitioner, the petition is disposed of with the direction to Respondents No. 2 and 3 to take appropriate decision in the matter in light of the Annexure P/2 and P/3 filed by the petitioner as expeditiously as possible preferably within a period of four weeks from the date of receipt of certified copy of the order.

With the aforesaid, the petition stands disposed of. E-copy/Certified copy as per rules and directions.

(MILIND RAMESH PHADKE) JUDGE Signature Not Verified Signed by: CHANDNI NARWARIYA Signing time: 18-Jul-23 5:57:36 PM

Chandni

Signature Not Verified Signed by: CHANDNI NARWARIYA Signing time: 18-Jul-23 5:57:36 PM