Rambharosa vs Yusuf Jahan W/O Shri Khursid Ui ...
2023 Latest Caselaw 9548 MP

                                                                 1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT GWALIOR
                                                           MP No. 2357 of 2023
                                  (RAMBHAROSA AND OTHERS Vs YUSUF JAHAN W/O SHRI KHURSID UI HASAN AND OTHERS)

                          Dated : 23-06-2023
                                    Shri Anand Bhardwaj - Advocate for the petitioners.

                                    Petitioners are aggrieved by the order dated 25-06-2021 (Annexure P/1)
                          passed by Tahsildar, Sironj as well as order dated 30-09-2022 (Annexure P/2)
                          and the order dated 13-02-2023 (Annexure P/3) passed by Additional Collector,
                          Vidisha whereby Tahsildar mutated the land in favour of respondents on illegal

pretext which was challenged by the petitioners before the SDO, Sironj in

appeal and before Additional Collector in revision but they suffered on the point of limitation.

It is the submission of learned counsel for the petitioners that petitioners have judgment and decree in their favour from trial Court as well as first appellate Court in respect of same piece of the land. Respondents connivingly mutated the land in their name and sold it to respondent No.3 Issue notice to the respondents on payment of process fee within seven days by RAD mode, failing which this petition would entail dismissal without further reference to the Court. Notice be made returnable within four weeks.

Till next date of hearing status quo in respect of suit property shall be maintained by the parties and no alienation in any form shall be taken by the respondents.

(ANAND PATHAK) JUDGE

Anil*

Signature Not Verified Signed by: ANIL KUMAR CHAURASIYA Signing time: 24-Jun-23 12:26:21 PM