STATE OF MADHYA PRADESH Vs. MAHENDRA KUMAR SHARMA

JUDGEMENT

(1.) Heard on the question of admission and interim relief.

(2.) The instant writ appeal under Sec. 2(1) of Madhya Pradesh Uchcha Nyayalay (Khand Nyay Peeth Ko Appeal) Adhiniyam, 2005 is arising out of an order dtd. 11/8/2023 passed Writ Court in W.P. No.19382/2023, whereby an innocuous order directing the respondent No.5, Collector therein to execute the RRC dtd. 17/4/2023 within four months from the date of its submission alongwith certified copy of the said order by the petitioner before him was passed.

(3.) Learned counsel for the appellants/State while assailing the aforesaid order has contended that the order passed by the Writ Court vide Annexure A/1 was with regard to execution of RRC dtd. 17/4/2023 and the said order was not within the knowledge of appellants, since no notices were issued, thus, there was no occasion for the appellants to put the original facts before this Court, thus, the findings are totally perverse based on surmises and conjectures, therefore, deserves to be set aside.