AJAY PANDEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The order-dated 12.4.2017 passed by the learned Single Bench is subject matter of challenge in this appeal.

(2.) The challenge is primarily on the ground that the Commissioner has interfered with the order of Collector in the second revision petition which is not maintainable in terms of Rule 5 of the MP Panchayat (Appeal & Revision) Rules, 1995.

(3.) Learned counsel for the appellant placed reliance upon the Single Bench Judgments reported in [Mamta Pateria and others Vs. State of MP and others, 2002 4 MPLJ 196]; [Dilip Kumar Suryavanshi and others Vs. State of MP and others, 2006 3 MPLJ 38]; and, an unreported judgment in Writ Petition No.8380/2006(S) [Rajkumar Patel Vs. State of MP and others] decided on 20.1.2010.