(1.) The case of the petitioner is that he is the owner of lands bearing Khasra No.1032/2 measuring 1.312 hectare and Khasra No.1021/1 measuring 0.0310 hectare situated in Devendranagar, District Panna. That he is a farmer. His ancestors have been enjoying easementary rights over Khasra No.1031/2 and Khasra No.1021/1 for more than 50 years. That the respondent no.5 installed a board on Khasra No.1022 and Khasra No.1023/1 stating that the land is disputed and has physically stopped the petitioner to access his agricultural land bearing Khasra No.1032/2 and Khasra No.1021/1. Thereafter, he filed an application under Sec. 131 of the M.P Land Revenue Code, 1959 (for short "the Code of 1959") seeking right of entry into the land in order to reach his agricultural land. By the impugned order, the same was rejected. Hence, this writ petition.
(2.) Learned senior counsel appearing for petitioner's counsel submits that the order passed by the Tehsildar is erroneous. That all that the petitioner wants is a right to approach his land. That Sec. 131 clearly provides for grant of an interim relief to the petitioner. That the petitioner is entitled for such an order. The order passed by the trial court is therefore erroneous.
(3.) The same is disputed by the Deputy Advocate General appearing for respondents no.1 to 4. He supports the case of the Tehsildar who has dismissed the application under Sec. 131 of the Code of 1959 on the grounds that there is a decree of the civil court and also there is an interim order passed in W.P No. 14851 of 2015, which is a Public Interest Litigation.