SIDDHARTH DEVELOPERS Vs. COLLECTOR. COLLECTORATE OFFICE MOTI

JUDGEMENT

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

(2.) In this petition under Article 227 of the Constitution of India, the petitioner has assailed the order dtd. 24/02/2023(Annexure-P/5) whereby, the order of eviction has been passed under Sec. 248(2) of the M.P. Land Revenue Code.

(3.) Learned counsel for the petitioner submitted that before passing the impugned order on 24/02/2023, notice was issued to the petitioner on 22/02/2023 and even without following the principle of natural justice, the impugned order has been passed. In such a situation, alternative remedy of filing an appeal is not a bar.