FATMA BEGUM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) I n this petition, the petitioner has assailed the order dtd. 24/5/2022 (Annexure-P/7) passed by Respondent No.3-Nazul Officer, Tahsil Huzur, District Rewa.

(2.) On the other hand, learned Govt. Advocate submitted that instant petition is not maintainable since statutory efficacious, alternative remedy of appeal under sec. 44 of the M.P. Land Revenue Code, 1959 is available to the petitioner and without availing the remedy he has approached this Court directly.

(3.) A t this stage, counsel for the petitioner seeks leave of this Court to withdraw this petition with liberty to avail the alternative remedy of filing an appeal under Sec. 44 of M.P.LR.C.