BHAWARSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition has been filed by the petitioners on the short question that despite filing an appeal before the Board of Revenue against the order passed by the Commissioner on 13/10/2025, the same is not getting listed although the appeal was filed as back as on 9/12/2025.

(2.) Learned counsel for the petitioners submits that in absence of consideration of appeal as well as for interim relief, the same may become infructuous in view of the fact that the dispute in question i.e. allotment of land for construction of commercial complex on the land which is the Charnoi land. The construction of complex will start and villagers will lose valuable Charnoi land. He further points out that the entire process has been initiated merely on the asking of Sarpanch of the concerned Gram Panchayat, no resolution by the Gram Panchayat has been passed which fact has duly been fortified by placing on record affidavits of Panch members of Gram Panchayat as annexure P-4.

(3.) Learned counsel further points out that consideration by the Collector vide order dtd. 12/8/2025 is without any specific finding on the submissions made by the villagers before him and the same has mechanically been affirmed by the Commissioner.