MANNULAL JAIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) It is submitted by counsel for the petitioner that order under Sec. 248 of MPLR Code has been passed against the petitioner on 13/12/2023. Being aggrieved by the said order, the petitioner has preferred an appeal before the SDO (Revenue) Amarwara, District Chhindwara which was registered as revenue appeal no.142/Appeal/2023-24. However, no progress has taken place and even his application under Sec. 52 of MPLR Code for stay of execution of order passed by Tahsildar under Sec. 248 of MPLR Code is also pending.

(3.) It is submitted that the respondents are out and out to dispossess the petitioner and in that situation, appeal under Sec. 248 of MPLR Code and application under Sec. 52 of the MPLR Code would become infructuous. Accordingly, it is prayed that SDO (Revenue) Amarwara, District Chhindwara be directed to take up his application filed under Sec. 52 of MPLR Code.