RAVI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission and grant of interim relief.

(2.) This petition has been filed by the petitioners under Article 226 of the Constitution of India against order / notice No.8852, 8846, 8850, 8849, 8848, 8847, 8845, 8853, and 8844 / Reader - Nis./2022 dtd. 4/11/2022 issued by the Tehsildar, Tehsil Kukshi, District Dhar (respondent no.3) whereby the petitioners have been directed to remove their encroached construction within three days time.

(3.) Counsel for the petitioners has submitted that the orders / notices are dtd. 4/11/2022 and the petitioners have not been given time to prefer an appeal against the aforesaid order. Counsel has submitted that earlier notices were issued to the petitioners and a reply was also submitted by them, but there is no reference of the reply in the order. Thus, it is submitted that some breathing time may be given to the petitioners to prefer an appeal under Sec. 44 of the Madhya Pradesh Land Revenue Code, 1959 (herein after referred to as the Code) and till then, the petitioners[XXXX] interest / construction be protected.