SHIVRAJ BAHADUR SINGH Vs. COLLECTOR SIDHI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The etitioner has called in question orders dtd. 28/1/2019 (P-7), 27/6/2018 (P-5), 11/8/2017 (P-3) and 25/4/2015 (P-2).

(3.) The facts of the case are that the respondent nos. 4 to 9 filed an appli-cation under Sec. 115 of the Madhya Pradesh Land Revenue Code, 1959 (in short "MPLRC, 1959") before the concerned Tehsildar for correction of land record. The record shows when that the matter was taken up for consid-eration before the Lok Adalat on 25/4/2015, the concerned Tehsildar has passed the order directing for appropriate correction as was prayed for by the respondent nos. 4 to 9. Against the order dtd. 25/4/2015(Annexure-P/2), the petitioner filed review application before the concerned Tehsildar who vide order dtd. 11/8/2017 (Annexure-P/3) rejected the said application stating therein that since the order was passed in Lok Adalat, therefore no re-vision is maintainable. The order dtd. 11/8/2017 was challenged by the petitioner under Sec. 44(1) of MPLRC before the respondent no.2/ Sub Divisional Officer. The Sub Divisional Officer vide order dtd. 27/6/2018 (Annexure-P/5) dismissed the appeal stating therein that no appeal would be maintainable against the order passed in Lok Adalat.