ASHOK KUMAR KHARE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the petitioner, by the instant petition, is challenging the order dtd. 13/1/2023 passed by the Sub-Divisional Officer (Revenue), District Raisen in an appeal preferred by him under Sec. 44(1) of the M.P. Land Revenue Code, 1959. Although, he submits that in an identical petition, this Court disposed of the same directing the petitioner to avail the remedy of revision before the Commissioner within a period of seven days and till then, parties were directed to maintain status-quo.