AJAY BAJAJ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Article 226 of Constitution of India has been filed against the order dtd. 26/7/2023 passed by Additional Collector, Damoh in Revision/007/2022-23 by which the revision filed by petitioner has been held to be not maintainable in the light of Sec. 44(2) of MPLR Code.

(2.) It is submitted by counsel for petitioner that in exercise of power under Sec. 248 of MPLR Code, the Tahsildar, Tahsil Hata, District Damoh in Case No.202/A/68/2022-23 dtd. 15/1/2023 had passed an order of eviction and also imposed a penalty of Rs.2000.00. The said order was assailed by petitioner by filing an appeal before SDO (Revenue), Hata, District Damoh, which was registered as appeal No.85/Appeal/year 2022-23, which was dismissed by order dtd. 2/5/2023.

(3.) Being aggrieved by the said order, the petitioner preferred a revision before Collector, Damoh, however the said revision has been dismissed by the impugned order dtd. 26/7/2023 on the ground of maintainability.