Madhya Pradesh High Court
Smt. Sabra Bi vs The State Of Madhya Pradesh on 27 February, 2024
Author: Sheel Nagu
Bench: Sheel Nagu
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE SHEEL NAGU
&
HON'BLE SHRI JUSTICE VINAY SARAF
ON THE 27 th OF FEBRUARY, 2024
REVIEW PETITION No. 141 of 2024
BETWEEN:-
1. SMT. SABRA BI W/O LATE SHEIKH JAMEEL, AGED
ABOUT 70 YEARS, OCCUPATION: HOUSE WIFE
ASHOKA COLONY NOOR MAHAL BHOPAL ( MP)
(MADHYA PRADESH)
2. SHEIKH SALEEM S/O LATE SHEIKH JAMEEL,
AGED ABOUT 53 YEARS, OCCUPATION: PRIVATE
SERVICE RESIDENTS OF ASHOKA COLONY NOOR
MAHAL BHOPAL (MADHYA PRADESH)
3. SHIEKH JAMEEL(DEAD) THROUGH LRS SMT.
ANWAR JAHAN W/O LATE SHEIKH NASEEM,
AGED ABOUT 45 YEARS, OCCUPATION:
HOUSEWIFE RESIDENTS OF ASHOKA COLONY
NOOR MAHAL BHOPAL (MADHYA PRADESH)
4. MOH. SAKEEL S/O LATE SHEIKH JAMEEL, AGED
ABOUT 40 YEARS, OCCUPATION: PRIVATE
SERVICE RESIDENTS OF ASHOKA COLONY NOOR
MAHAL BHOPAL (MADHYA PRADESH)
5. SHEIKH JAVED S/O LATE SHEIKH JAMEEL, AGED
ABOUT 38 YEARS, OCCUPATION: PRIVATE
SERVICE RESIDENTS OF ASHOKA COLONY NOOR
MAHAL BHOPAL (MADHYA PRADESH)
6. SHEIKH ANJUM S/O LATE SHEIKH JAMEEL, AGED
ABOUT 36 YEARS, OCCUPATION: VENDOR
RESIDENTS OF ASHOKA COLONY NOOR MAHAL
BHOPAL (MADHYA PRADESH)
7. SHIEKH JAMEEL(DEAD) THROUGH LRS SHEIKH
JUNAID S/O LATE SHEIKH NASEEM, AGED ABOUT
30 YEARS, OCCUPATION: VENDOR RESIDENTS OF
ASHOKA COLONY NOOR MAHAL BHOPAL
(MADHYA PRADESH)
Signature Not Verified
Signed by: YOGESH KUMAR
SHRIVASTAVA
Signing time: 2/29/2024
11:33:00 AM
2
8. SHIEKH JAMEEL(DEAD) THROUGH LRS SHEIKH
BILAL S/O LATE SHEIKH NASEEM, AGED ABOUT
27 YEARS, RESIDENTS OF ASHOKA COLONY
NOOR MAHAL BHOPAL (MADHYA PRADESH)
.....PETITIONER
(BY SHRI D.K. DIXIT - SENIOR ADVOCATE WITH SHRI SHAILESH JAIN -
ADVOCATE)
AND
1. THE STATE OF MADHYA PRADESH THROUGH
THE SECRETARY DEPARTMENT OF REVENUE
VALLABH BHAWAN BHOPAL (MADHYA PRADESH)
2. COMMISSIONER MUNICIPAL CORPORATION
BHOPAL (MADHYA PRADESH)
3. COLLECTOR BHOPAL DISTRICT BHOPAL
(MADHYA PRADESH)
.....RESPONDENTS
(NONE)
This petition coming on for admission this day, Justice Sheel Nagu
passed the following:
ORDER
Present petition has been filed seeking review of final order dated
09.02.2023 passed in W.P. No.9369/2014 which alongwith other petitions was
dismissed following the earlier order passed on 03.02.2023 in W.P.
No.9204/2014 (Kausar Hasan vs. State of M.P. and others).
2. After hearing learned senior counsel Shri Dixit alongwith Shri Shailesh
Jain, Advocate, this Court finds that review petitioner is trying to rake up the
issues on merits which have been consciously decided by this Court by passing
a considered judgment in the order under review. The order under review may
be erroneous, but we do not find the same to be palpably erroneous to fall
within the four corners of the jurisdiction of review.
3. Shri Dixit has tried to raise various disputed questions of fact such as;
application for compounding was made but the same was not found in the
records of the Corporation and therefore, petitioner cannot be found fault with.
4. Be that as it may. Since there is no error apparent on the face of the
record, there is no ground available for reviewing the order under review.
5. Accordingly, present review petition stands dismissed.
6. Dismissal of this petition shall not come in way of petitioner to approach
Civil Court in case any dispute regarding title or possession is raised except in
regard to Survey No.160 which is exclusively reserved for Siddique Hasan
Tank.
(SHEEL NAGU) (VINAY SARAF)
JUDGE JUDGE
YS
