SANKAR BAGHEL Vs. STATE OF M. P.

JUDGEMENT

(1.) Heard.

(2.) By this writ petition the petitioner has challenged the order of the Add. Commissioner, Indore dated 16.4.2018 whereby the revision petition has been accepted for hearing but the prayer for interim relief has been rejected.

(3.) Learned counsel appearing for the petitioner submits that the recovery was directed against the petitioner under Section 92 of the M.P. Panchayat Raj Evam Gram Swaraj Adhiniyam and against the said order of the Sub Divisional Officer, the petitioner had initially preferred WP No.8480/2015 and this Court on 17.11.2016 had disposed off the writ petition with liberty to the petitioner to avail the remedy of appeal by further directing that no coercive action will be taken against the petitioner for a period of 8 weeks. He further submits that thereafter the petitioner had preferred appeal before the Addl. Collector and in that appeal the interim relief was granted but the appeal was finally dismissed by order dated 9.2.2018 and against this order, the revision petition has been preferred. He has further submitted that till this stage, the petitioner was protected and the revision is yet to be decided, therefore, till the decision of the revision petition the protection be extended.