VISHAMBHARNATH TIWARI Vs. RAKESH KUMAR AND OTHERS

JUDGEMENT

(1.) Heard on admission.

(2.) In this writ petition under Article 226 of the Constitution of India, the petitioner has challenged the order dated 10.05.2018, whereby the Additional Commissioner, Sagar has allowed the second appeal filed by the respondents under the provisions of M.P. Land Revenue Code and directed for recording the name of respondents No.1 and 2 in the revenue records.

(3.) Brief facts necessary for adjudication of this case are as under:-