PARASRAM Vs. STATE OF M. P.

JUDGEMENT

(1.) Heard finally, with the consent of the parties.

(2.) This petition involves the interpretation of Sec. 49(3) of the Land Revenue Code, 1959.

(3.) The petition has been filed by the petitioner under Article 226 of the Constitution of India against the order dtd. 19/7/2023, passed by the SDO, Mandleshwar, District Khargone whereby, while allowing the appeal preferred by the petitioner, the SDO has reversed the order passed by the Tehsildar and has also invoked its powers under Sec. 49(3) of the M.P. Land Revenue Code, 1959 (hereinafter referred to as 'the Code of 1959') and has proceeded further to cure the defects which have been pointed out by the SDO in the order of Tehsildar.