HUSSAIN KHAN Vs. STATE OF M. P.

JUDGEMENT

(1.) The present petition under Article 227 of the Constitution has been preferred by the petitioner seeking following reliefs:

(2.) At the outset, learned counsel for the petitioner fairly submitted that against the order dtd. 27/12/2017 passed by the Collector District Ashoknagar, petitioner has remedy under Sec. 8 of the Madhya Pradesh Land Revenue Code, 1959. He referred order dtd. 19/6/2020 passed in Writ Petition No.9974/2018 (Brijmohan Vs. Board of Revenue) to submit that against such order revisional/supervisory powers under Sec. 8 of the Code, 1959 are available to Board of Revenue.

(3.) Learned Additional Advocate General for the respondents/State opposed the prayer on the ground of question of limitation involved in the case. According to him, this petition has been filed after the delay of more than 6 years.