RAMLAL BHAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission. This writ appeal under Sec. 2 (1) of M.P. Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal), Adhiniyam, 2005 has been filed by the appellant - writ petitioner assailing order dtd. 8/4/2024 passed in Writ Petition No.7927 of 2024 by the learned Single Judge, whereby the writ petition was disposed off with a direction to the Sub Divisional Officer (Revenue), Garoth, District Mandsaur (MP) to consider and take a decision in the matter, as early as possible.

(2.) It is an admitted position that the appellant has already filed a representation in compliance to order dtd. 6/10/2023 passed in Writ Petition No.24957 of 2023. The said representation is pending consideration before the SDO (Revenue), Garoth, District Mandsaur (MP).

(3.) The grievance of the appellant is that the SDO (Revenue), Garoth, District Mandsaur (MP) is not taking any action on the representation. The representation is pending and the SDO (Revenue), Garoth, District Mandsaur (MP) has already been directed to decide the representation as early as possible. In spite of the aforesaid direction, no decision has been taken, therefore, the SDO (Revenue), Garoth, District Mandsaur (MP) be directed to decide his representation in a time bound manner.