STATE OF M P Vs. MANGILAL BOHARE

JUDGEMENT

(1.) This appeal has been preferred under Clause 10 of the Letters Patent (M.P.) on being aggrieved by the order dated 24/9/94 passed by the learned Single Bench of this court in Writ Petition No.834/86 (Mangilal & others Vs. State of M.P. & others).

(2.) The facts leading to filing the appeal may be summarized as under:-

(3.) Against such a decision taken by the respondents, the petition was preferred before the writ court, which was decided under the order impugned. The learned writ court by the order dated 24/9/94 held that such a review cannot be permitted after lapse of long passage of time and since the petitioners raised constructions they cannot be put to a more disadvantageous position. It was further held that the order Annexure-P/11 is not a final order which would nullify the sale transactions. By observing so, the petition was allowed. Aggrieved by the same, the present appeal has been preferred.