MURARI LAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) SHORT question involved in the present case is as to whether appealability of an order and an appeal having been filed by an unconcerned and third person, is a bar to suo motu exercise of revisional powers under Section 50 of the M. P. Land Revenue Code of 1959 (Code in short).

(2.) THE facts relevant for the purpose of this order are as below : -

(3.) THE respondent No. 3, Sub -Divisional Officer, Kareli who also happens to be the Registrar of Public Trusts also started some proceedings under M. P. Public Trusts. However, we are not concerned with the said proceedings because the said proceedings do not bar any application for revision under proviso to Section 50 of the Code.