DASHRATH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) By this petition preferred under Article 226 of the Constitution of India, the petitioner has challenged the notice issued by the respondents No.4 under the provisions of Sec. 248 of MP Land Revenue Code, 1959.

(2.) Learned counsel for the petitioner submits that there is every apprehension that the reply filed by the petitioner shall not be considered and he shall not be afforded any opportunity of hearing and shall be dispossessed.

(3.) Learned counsel for the respondent/State submits that proceedings in the matter shall be taken against the petitioner in accordance with law.