(1.) A patta was granted to the respondents by Tahsildar, Basoda on 27.5.2002 in respect of a land comprised in Survey No. 1407/2 in area 1.097 hectares situated in village Gamakhar, Tahsil Basoda, District Vidisha under the provisions of Revenue Book Circular. An appeal was preferred before the SDO Basoda which was allowed vide Annexure P-3 on 24.3.2004. Aggrieved by the aforesaid, respondent No. 1 preferred a revision before the Commissioner, Bhopal Division which having been allowed on 25.1.2005 vide Annexure P-1, present writ petition has been preferred by the petitioner.
(2.) SHRI M.P.S. Raghuwanshi, learned counsel contended that the Court of Commissioner had no jurisdiction to entertain the revision. However, in the part-4 of RBC it is clearly provided that the appellate order passed by SDO would be liable to be challenged before the Divisional Commissioner in revision. This being so, objection of the petitioner is hereby rejected.
(3.) CONSIDERING the same and specially the limited scope of Article 227 of the Constitution of India, this Court declines to interfere in the matter.