RADHESHYAM BHALOT Vs. STATE OF M.P.

JUDGEMENT

(1.) By this petition preferred under Article 226 of the Constitution of India, the petitioner has challenged the notice dtd. 19/11/2025 [Annexure P/4 and Annexure P/5] issued to him.

(2.) An application has been preferred by respondent No.5 before the Sub Divisional Officer under Sec. 51 of MP Land Revenue Code, 1959 for review of order dtd. 29/1/2025 passed by him. On the said application notice has been issued to the petitioner.

(3.) Learned counsel for the petitioner has submitted that the Sub Divisional Officer could not have reviewed the order without seeking sanction from the higher authority as provided under Sec. 51 of the Code, 1959. The revenue case has already been registered on the application of respondent No.5 hence the review would be deemed to have been entertained.