SHAMBHULAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission.

(2.) Since the impugned order relates to jurisdictional matter and has been passed by the Additional Collector, District Neemuch by grossly misinterpreting the relevant provisions of M.P. Land Revenue Code, 1959, I do not deem it necessary to issue notice to private respondents i.e. respondents No.5 to 9 and particularly in view of the order which is proposed to be passed.

(3.) The record indicates that the petitioner had filed an application under Sec. 131 of the Code, 1959 before the Tehsildar Singoli, District Neemuch. The same was decided on merits by him by order dtd. 31/8/2019. Being aggrieved by the said order respondents No.5 to 9 preferred First Appeal under Sec. 44(1) of the Code, 1959 before the Sub Divisional Officer (Revenue), Sub Division Jawad, District Neemuch which was allowed by order dtd. 30/1/2020 and the order passed by the Tehsildar was set aside.