GAJRAM SINGH Vs. STATE OF M P

JUDGEMENT

(1.) HEARD .

(2.) SHRI Soni submits that the petitioner's injunction application is pending before the Court below. He further submits that against the impugned order of Tahsildar dated 10.12.2014 (Annexure P/1) petitioner has preferred an appeal (Annexure P/13) which is pending consideration before the Sub Divisional Officer. The said Officer is sitting tight over the matter and his appeal has not been heard. Shri Soni further submits that respondents/authorities are taking steps to remove the petitioner, which will cause irreparable loss to him.

(3.) CONSIDERING the aforesaid, we deem it proper to dispose of this petition without expressing any opinion on the merits of the case with the following directions: -