BALRAM VISHWAKARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition is directed against the order dated 02.06.2015, whereby the orders dated 13.04.2015, 06.02.2015 and 04.06.2014, passed by Additional Commissioner, Sagar, Additional Collector, Chhatarpur and SDO Rajnagar respectively were stayed by the Minister for Panchyat Avam Gramin Vikas, State of Madhya Pradesh.

(2.) In the present matter, the petitioner is seeking the following reliefs :-

(3.) The petitioner has challenged the order dated 02.06.2015 passed in review petition No. F-5-39/P.2/15, however, it is seen that he is not a party to the said review petition nor a party to any of the three cases, i.e., Revision petition No.263/A-39/2014-15, Case No.51/appeal/A-89-A/13- 14 and case No.12/Appeal/13-14 mentioned above, operation of which have been stayed by the impugned order.