MAKUNDI LAL PATHAK Vs. BHARAT LAL TIWARI

JUDGEMENT

(1.) This miscellaneous petition has been preferred challenging the order dtd. 2/6/2022 passed by respondent no.3 - Sub-Divisional Officer, Badamalahara, District- Chhatarpur in revenue case no.0482/B-121/2021-22 (Mukundilal Pathak Vs. Bharat Lal Tiwari and Others), whereby the SDO upheld the order dtd. 7/7/2021 passed by respondent no.4-Tehsildar, Ghuvara, District- Chhatarpur in Revenue Case No.0026/A-12/2021-22, whereby the Tehsildar confirmed the demarcation proceedings carried out by the Revenue Inspector vide final report dtd. 5/7/2021.

(2.) The facts giving rise to filing this petition is that the initially the respondent no.1 filed an application under Sec. 129 of the Madhya Pradesh Land Revenue Code, 1959 (in short 'the MPLRC') before the Tehsildar for demarcation of land bearing Khasara no.4010 area 0.785 hectares, 4011 area 0.61 hectares and Khasra No.4012 area 0.198 hectares situated at village, Tehsil- Ghuvara, District-Chhatapur which was registered in revenue case no.26/A-12/2021-22 and the respondent no.4 constituted a four member committee for demarcation of the land vide order dtd. 29/6/2021. After completion of proceedings, the demarcation order was passed on 7/7/2021.

(3.) The petitioner- Mukundilal Pathak herein has preferred an appeal filed an application before the Sub-Divisional Officer under Sec. 129(5) of the MPLRC and the SDO has rejected the application submitted by the petitioner rejected as being baseless and the order dtd. 7/7/2021 passed by the Tehsildar is kept intact as being legal.