BALJEET SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THIS petition under Article 226/227 of the Constitution of India is directed against the order dated 19/12/2013 passed by the Board of Revenue in its revisional jurisdiction under Section 52 of the Madhya Pradesh Land Revenue Code (for short ''MPLRC ''). By the impugned order the Board of Revenue has confirmed the order of the Additional Commissioner, Gwalior Division, Gwalior dated 29/11/2011 confirming the order dated 7/7/2010 passed by the Collector in its suo motu revisional jurisdiction under Section 50 of the MPLRC.

(3.) LEARNED counsel for the petitioners has attempted to criticize the aforesaid orders by taking a plea that the revisional jurisdiction could not be invoked after four years of passing of orders for settlement and according to him on this score only, the impugned orders deserve to be set aside. Learned counsel for the petitioners also tried to prick holes in the orders passed by the authorities.