RAMESHCHANDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission and on interim relief.

(2.) Learned counsel for the petitioner submitted that before passing of the order, no proceedings under Sec. 248(2) of M.P. Land Revenue Code had taken place and no opportunity of hearing was granted to the petitioner before passing of the order.

(3.) Issue notice to the respondents by RAD mode on payment of P.F. within seven working days failing which the writ petition shall stand dismissed without reference to the Bench. Notice be made returnable within 4 weeks.