KIRAN ZANZOT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) By this petition preferred under Article 226 of the Constitution of India the petitioners have challenged the order dtd. 31/7/2025 (Annexure P/6) passed by the Tehsildar, Tehsil Barod, District Agar Malwa under the provisions of Sec. 248 (1) of M.P. Land Revenue Code, 1959.

(2.) Admittedly against the impugned order an appeal lies before the appellate authority under Sec. 44 (1) of the Code. Learned counsel for the petitioners submits that the petitioners shall prefer appeal before the appellate authority along with an application for stay but till consideration of the stay application they may be protected.

(3.) In the available facts of the case, it is directed that the petitioners may prefer an appeal before the appellate authority under Sec. 44 (1) of the Code within a period of 10 days from today along with an application for stay. In case the said appeal and stay application are preferred by the petitioner within the aforesaid period then the appeal shall be decided on merits and shall not be dismissed on the ground of limitation and till consideration of the stay application the order dtd. 31/7/2025 shall remain in abeyance.