ROKADIYA HANUMAN SADGURU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition has been filed by the petitioner under Article 226 of the Constitution of India against the order dtd. 14/11/2022 passed by the respondent No.3/Tehsildar, Maheshwar, District-Khargone whereby, the petitioner, who is in possession of the cattle shed (Gaushala), is directed to be dispossessed from the said premises.

(2.) Learned counsel for the petitioner has submitted that, against the aforesaid order, petitioner has already preferred an appeal before the SDO, Maheshwar, District-Khargone under Sec. 44 of the M.P. Land Revenue Code along with an application for stay but, till date neither the application for stay has been decided nor the appeal is heard. Counsel has submitted that, in such circumstances, the petitioner was compelled to file the present writ petition.

(3.) Counsel for the respondents, on the other hand, has opposed the prayer and has submitted that since the petitioner's appeal is already pending, the same shall be decided expeditiously.