LEELABAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition has been preferred by the petitioner against the order dtd. 27/12/2023 (Annexure P-1) passed by the Tehsildar, Tehsil Hatod, District Indore in exercise of jurisdiction under Sec. 248 of M.P. Land Revenue Code, 1959.

(2.) The impugned order is apparently an appealable order under the provisions of Sec. 44(1) of the Code, 1959. It is the contention of learned counsel for the petitioner that in case he resorts to the remedy of appeal, then even prior to any order being passed therein, the impugned order shall be implemented.

(3.) Thus, in the available facts of the case, it is directed that in case the petitioner prefers an appeal before the appellate authority against the impugned order within a period of 15 days from today alongwith an application for stay, then till consideration of the stay application, the impugned order dtd. 27/12/2023 shall be kept in abeyance and shall not be given effect to.