JAVED KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition has been filed by the petitioners under Article 226 of the Constitution of India, assailing the notice dtd. 8/1/2024 issued by the respondent No.3/ The Tehsildar, Tehsil and District-Agar Malwa (M.P.).

(2.) Counsel for the respondent has submitted that subsequently the Tehsildar has already passed the final order on 16/1/2024 after giving due opportunity of hearing to the petitioners and the aforesaid order is also appealable under Sec. 44 (1) of the Land Revenue Code.

(3.) Counsel for the petitioners has submitted that at least seven days time may be granted to the petitioners to approach the appellate authority and till the petitioners' appeal is decided by the appellate authority, the interim order passed by this Court on 17/1/2024 may be continued.