Vrindawan Sharma vs The State Of Madhya Pradesh

NEUTRAL CITATION NO. 2026:MPHC-GWL:26307
1 WP-43804-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR

BEFORE
HON'BLE SHRI JUSTICE PAVAN KUMAR DWIVEDI
st
ON THE 1 OF SEPTEMBER, 2026
WRIT PETITION No. 43804 of 2025
VRINDAWAN SHARMA AND OTHERS
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
None for the petitioners.
Shri Dharmendra Nayak - GA for the respondents/State.
ORDER
The present petition has been filed by the petitioners for the following
reliefs:-
"7.1 That, respondent authorities may kindly be directed to decide the representation annexure
P/1 forthwith.
7.2 That, respondent authority may kindly be directed to consider the case of petitioners and
awarded the compensation amount which was occurred due to Ola vrishti.
7.3 That, other relief doing justice including cost be ordered."
2. Short facts relevant for the purposes of deciding this case are that
the petitioners are agriculturists and their land is situated at Survey No. 197,
246/2, 247, total admeasuring 1.78 hectares, and Aaraji Survey Nos. 201,
248 and 207, total admeasuring 3.49 hectares.
3. The dispute regarding the title of the land in question is sub-judice
before the Hon'ble Apex Court as well as before this Court, as reflected from
Annexure P/3, which is an order passed in Review Petition No. 1167/2024
on 06.01.2025.
4. The petitioners have claimed in the petition that, in view of the
Signature Not Verified
Signed by: NEETU
SHASHANK
Signing time: 9/7/2026
4:10:44 PM

NEUTRAL CITATION NO. 2026:MPHC-GWL:26307
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dispute as indicated in Annexure P/3, they are still in possession of the land

in question.
5. In the year 2023-24, there were hailstorms in the area where the
land of the petitioners is situated. Consequently, the crop cultivated by the
petitioners was destroyed. The petitioners, therefore, submitted a
representation seeking compensation for the damage suffered by them due to
the hailstorm. However, the respondents/authority have not taken any action
on the representation of the petitioners in terms of the Circular issued under
Revenue Book Circular, Block 6, No. 4, Schedule 1. The case of the
petitioners is that, irrespective of the dispute regarding the title of the land,
they are covered under the definition of a "bona fide agriculturist" and,
therefore, irrespective of the outcome of the title dispute pending
consideration before the competent Court, the petitioners ought to have been
granted compensation, as they were the persons who had cultivated the land
and whose crops were destroyed due to the hailstorm.
6. Learned counsel appearing for the State submits that, in view of the
fact that the State has already granted compensation to the bona fide owners
of the land in question, the petitioners are not entitled to compensation,
particularly when the petitioners have not impleaded the concerned persons
as party respondents in the present proceedings. It is, therefore, submitted
that the petition deserves to be dismissed on the ground of non-joinder of
necessary parties.
7. Heard learned counsel for the State and perused the case diary.
8. Considering the limited prayer made in the petition, and taking into
Signature Not Verified
Signed by: NEETU
SHASHANK
Signing time: 9/7/2026
4:10:44 PM

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account the fact that the concerned persons have not been impleaded as party

respondents in the petition, the same is hereby disposed of with the following
directions:-
i. The petitioners may resubmit the representation before the
concerned authority along with a copy of this order within a period
of 15 days from today.
ii. In case such representation is filed by the petitioners, the
concerned authority shall consider and decide the same within an
outer limit of three months from the date of submission of the
representation.
iii. Before passing a final order on the representation of the
petitioners, an opportunity of hearing shall also be afforded to the
interested persons who have claimed title over the property in
question.
iv. The outcome of the decision shall be communicated to
the petitioners as well as the contesting parties within the aforesaid
period of three months.
9. With the aforesaid directions, the petition stands disposed of in the
above terms. However, this Court has not expressed any opinion on the
merits of the case.
(PAVAN KUMAR DWIVEDI)
JUDGE
neetu
Signature Not Verified
Signed by: NEETU
SHASHANK
Signing time: 9/7/2026
4:10:44 PM

NEUTRAL CITATION NO. 2026:MPHC-GWL:26307
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Signature Not Verified
Signed by: NEETU
SHASHANK
Signing time: 9/7/2026
4:10:44 PM