SANTOSH Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard finally, with the consent of the parties.

(2.) This petition has been filed by the petitioner under Article 226 of the Constitution of India against the order dtd. 7/9/2022, passed in Case No.4/A-13/2022-23 by the Additional Tehsildar, Rau, District Indore whereby, in the proceedings under Sec. 131 of the M.P. Land Revenue Code (hereinafter referred to as 'the Code') on an application filed under Sec. 131(2) of the Code for right of way through the land of the petitioner has been allowed and it is directed that the petitioner shall allow the respondents to pass through his field to Survey No.131.

(3.) The order has been challenged by the petitioner on the ground that in the garb of Sec. 131(2) of the Code, the petitioner cannot be compelled to accommodate the respondents to use the way from his field.