DULESINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission. This appeal under Sec. 2(1) of the M.P. Uchcha Nyayalaya (Khand Peeth Ko Appeal) Adhiniyam, 2005 has been filed by the appellant assailing the order dtd. 7/3/2024, passed in W.P. No.5766/2024, whereby the learned Single Judge has dismissed the writ petition.

(2.) Learned Single Judge while dismissing the writ petition has passed the following order :- The petitioner has filed the present petition under Article 226 of Constitution of India being aggrieved by order dtd. 19/2/2024 (Annexure P/1) under Sec. 248 of the Madhya Pradesh Land Revenue Code, 1959 passed in Revenue Case No.0002/A-68/2023-24, whereby the Naib Tehsildar, Tehsil Sanwer, District Indore (M.P.) has directed the petitioner to remove himself from encroached land bearing Survey No.7/1/1 situated at Village Balariya, Tehsil Sanwer, District Indore (M.P.).

(3.) From perusal of the aforesaid order it can be seen that the order impugned before the learned Single Judge is appelable before the Sub Division Officer(Revenue). The learned Single Judge has not dwell upon the merits of the case and has relegated the appellant to avail the remedy of appeal in accordance with law. This Court finds no error in the order passed by the learned Single Judge calling for interference.