RAJ KUMAR RAI Vs. STATE OF M P

JUDGEMENT

(1.) SHRI R.K. Jain, counsel for petitioner. Shri Vinod Mehta, Government Advocate for respondents No. 1 to 3. Shri Arvind Shrivastava, counsel for respondent No. 5/Caveator.

(2.) MATTER is being heard finally with the consent of learned counsel for the parties.

(3.) ORDER Annexure P-2 dated 16.8.2007 is obviously appealable under the M.P. Panchayat (Appeal and Revision) Rules, 1995. Shri Arvind Shrivastava, learned counsel for the respondent No. 5 stated that the Collector has passed the impugned order pursuant to this Court's order dated 1.5.2008 passed in WP No. 3430/08 which is on record as Annexure P-7.