SURESH MENON Vs. STATE OF M P

JUDGEMENT

(1.) He is heard on the question of admission. Petitioner, the resident of the locality of Shastri Nagar, Bhopal has filed this petition under Article 226 of the Constitution of India for issuing appropriate writ for the following reliefs:-

(2.) Having heard the counsel, keeping in view the arguments advanced, this petition could not be entertained and decided on merits on the following grounds:-

(3.) However, it is observed that this order shall not come in the way of the petitioner if he files any PIL petition in accordance with the prescribed procedure and the rules or file any representation/application before the Tehsildar or the superior revenue authorities for appropriate direction to the Tehsildar. This order shall also not come in the way of the Tehsildar and the superior revenue authorities to consider such application/representation which is filed by the petitioner before such authorities. The petition is dismissed at the motion hearing stage with aforesaid observation.