RAJENDRA KUMAR JAIN 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. 28/10/2022 passed by the respondent No.3/Tehsildar, Badnagar, District- Ujjain.

(2.) In view of the same, this Court finds it expedient to dispose of this writ petition with a direction to the S.D.O., Badnagar to register the petitioner's appeal filed under Sec. 44 of the M.P. Land Revenue Code and to hear the application for stay which is also filed along with the memo of appeal.

(3.) It is made clear that the Court has not reflected upon the merits of the case and the S.D.O., Badnagar shall decide the matter in accordance with law, on the basis of the documents filed on record.