RAJESH WADHVANI Vs. SHYAMNATH SHARMA

JUDGEMENT

(1.) PARTIES are heard on I.A. No. 509/2015. Shri Ankur Modi, submits that this petition be not entertained at this Bench and petitioners be directed to approach the Principal Seat.

(2.) THE bone of contention of Shri Modi is that it cannot be disputed that a part of cause of action has arisen within the territory of this court because revisional order is passed at Gwalior. However, he contends that all earlier orders are passed by the revenue authority at Bhopal. The matter is arising out of land situated at Bhopal and, therefore, petitioners should file the petition at Principal Seat Jabalpur.

(3.) PRAYER is opposed by learned Senior Counsel.