KALE KHAN Vs. BOARD OF REVENUE M P

JUDGEMENT

(1.) THIS is a writ petition under Articles 226 and 227 of the Constitution of India.

(2.) THE petitioner holds certain lands in village Chak Mahu in Tahsil Sironj and in villages Perwasa and Mahmuda of Tehsil Basoda in Vidisha District. On receipt of a notice under section 10 of the M. P. Ceiling on Agricultural Holdings Act 1960, (hereinafter referred to as 'the Act') the petitioner filed an application for permission to sell certain lands before the Collector, Vidisha. THE permission was refused vide order dated 29-9-1966. THE petitioner aggrieved by the said order filed an appeal before the Additional Commissioner, Bhopal, which was also dismissed. THE petitioner, thereupon, filed a revision petition before the Board of Revenue (hereinafter referred to as 'the Board') which was rejected on the ground that no revision lies vide Annexure 'A' to the petition.

(3.) WE are unable to accept the contention of the non-petitioners that the petitioner could not challenge the impugned order as a whole which disposed of two separate revision petilions particularly because both the petitions arise out of the proceedings under the Ceiling on Agricultural Holdings Act, 1960, against the petitioner and they were disposed of by a common order and the questions of law involved are almost identical.