JAIRAMDAS KUKREJA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Article 226 of Constitution of India has been filed seeking the following reliefs :-

(2.) It is submitted by counsel for petitioner that petitioner has also filed a civil suit and an order of temporary injunction has been passed. It is submitted that the petitioner filed an application for correction of record and by impugned order dtd. 9/7/2024 the said application has been rejected. Although the contention to bypass the statutory remedy of appeal is that the petitioner was not granted any opportunity to object to the report submitted by the Tahsildar but there is one more aspect of the matter, which this Court cannot lose sight of. The ordersheets of the Court of SDO (Revenue), Katni have been placed on record, which starts from Page 136. It appears that on 18/8/2023 an application for correction of record was filed by the petitioner. On 18/9/2023 a report from Patwari was sought. It appears that Patwari submitted his report to the Tahsildar, which was considered by Tahsildar on 8/6/2024. The Tahsildar forwarded the report submitted by Patwari and by impugned order dtd. 9/7/2024 passed in Case No.510/v(6)v/2024-25, the SDO (Revenue), Katni accepted the report submitted by Patwari. For accepting the report submitted by Patwari through Tahsildar, Katni, the SDO (Revenue) Katni did not give any reasons and passed two lines order, which reads as under :-

(3.) The only question for consideration is as to whether any finding given by the revenue court without any reasons can be upheld or not?