NADEEM AHMED Vs. STATE OF M.P.

JUDGEMENT

(1.) Parties agreed that this petition may be disposed of by directing Tehsildar Tappa Betma, Tehsil Depalpur, to decide the pending application of the petitioners dtd. 14/12/2020 filed under Sec. 144 CPC, r/w. Sec. 32 of MPLRC, 1959, within 60 days.

(2.) Since Shri Vyas, Panel Lawyer for State has no objection, the petition is disposed of by directing the petitioners to resubmit the said application dtd. 14/12/2020 before the concerned Tehsildar.

(3.) In turn, as agreed, Tehsildar shall consider and decide it within 60 days therefrom.