SANTOSH SINGH BHADORIYA Vs. STATE OF M. P.

JUDGEMENT

(1.) The present petition under Article 227 of the Constitution has been preferred by the petitioner seeking following reliefs:-

(2.) In sum and substance petitioner is seeking demarcation and measurement of land in question. Earlier an application was given but no steps have been taken, therefore, this petition has been preferred.

(3.) Learned counsel for respondents fairly submits that if petitioner prefers appropriate application under M.P. Land Revenue Code and other relevant statute then revenue authority shall ensure appropriate proceeding as per law.