DHUM SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) AT the out -set, Shri Piyush Mathur, learned Govt. Advocate appearing for respondent Nos. 1 and 2, raised a preliminary objection, with regard to maintainability of the petition, on the ground that against the impugned order, Petitioner has a right to file an appeal before the Collector under Rule 3 of M.P. Panchayat (Appeal and Revision) Rules, 1995 (hereinafter referred to as the 'Rules, 1995')

(2.) RULE 3 (a) makes it abundantly clear that against any order passed by Sub -Divisional Officer, an appeal would lie to the Collector. Rule -4 contemplates the period of limitation for filing an appeal.

(3.) ON pointing out this to the learned counsel for petitioner, he submits that he would prefer an appeal against this order, but, the question of limitation shall come in his way.