CHANDRAKANTA SONI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Counsel for the petitioner contends that it is not disputed that against the order dtd. 13/01/2023 (Annexure P/3) passed by S.D.O., Gairatganj, District-Raisen, a remedy of revision is available with the petitioner in terms of Sec. 51 (c) of M.P. Land Revenue Code, 1959. Counsel contends that as there is imminent threat of being dispossessed thus, interim protection at least till decision on the proposed application for stay is taken by the revisional authority, the petitioner's possession be protected.

(2.) Shri Pradeep Singh. G.A. submits that revision to be submitted by the petitioner shall be dealt with by the authority in accordance with law.

(3.) . In view of the aforesaid, present petition stands disposed of with a direction that if petitioner prefers a revision within a period of 7 days from today before the revisional authority alongwith an application for stay, the same shall be decided by passing a well reasoned and speaking order while extending opportunity of hearing to all concerned within a period of 60 days.