STATE OF MADHYA PRADESH Vs. GYASIRAM

JUDGEMENT

(1.) IN this petition, under Article 227 of the Constitution of India, the State of Madhya Pradesh has raised a question for decision whether a suit, where a dispute arises between the State Government and any person in respect of any right under sub -section 57(1) of the M. P. Land Revenue Code, 1959 (for short, the 'Code') is cognizable by Civil Court in view of Section 57 (2) of the Code, which vests jurisdiction in Sub -Divisional Officer for deciding such dispute.

(2.) MATERIAL facts leading to this petition are thus :

(3.) SHRI R. A. Roman, Government' Advocate for the petitioners and Shri R. D. Jain, counsel for the respondents -plaintiffs heard.