GARVIT KHANDELWAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The appellant has filed this Writ Appeal being aggrieved by the order dtd. 5/6/2020 whereby Writ Petition No.2191/2020 has been dismissed in limine by the Writ Court without notice to the respondents.

(2.) Being aggrieved by the aforesaid order, the petitioner preferred an appeal before the Sub Divisional Officer Susner- Nalkheda, Agar Malwa, which has also been dismissed vide order dtd. 30/5/2018. Thereafter, he approached the Court of Additional Commissioner by way of an application under Sec. 44(2) of M.P. Land Revenue Code, 1959 that too has been dismissed vide order dtd. 14/11/2018. Being aggrieved by the order of the Additional Commissioner, a review petition was filed that has been dismissed vide order dtd. 8/1/2019 and thereafter, a writ petition has been filed.

(3.) Vide order dtd. 5/6/2020, the Writ Court has dismissed the Writ Petition solely on the ground that the land in question had already been diverted, therefore revenue authorities lack jurisdiction to correct the revenue entries in respect of diverted land, hence, this writ appeal before this Court.