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Judgment
Sanjay Dwivedi, J
Learned counsel for the petitioner, by the instant petition, is challenging the order dated 13.01.2023 passed by the Sub-Divisional Officer (Revenue), District Raisen in an appeal preferred by him under Section 44(1) of the M.P. Land Revenue Code, 1959. Although, he submits that in an identical petition, this Court disposed of the same directing the petitioner to avail the remedy of revision before the Commissioner within a period of seven days and till then, parties were directed to maintain status-quo.
In view of the above, I am also inclined to dispose of the present petition in the same line directing the petitioner to avail the remedy of revision before the Commissioner within a period of ten days from the date of receipt of certified copy of the order passed today.
Till then, status-quo, as it exists today between the parties in respect of the property involved in the litigation, shall be maintained by the parties.
With the aforesaid, the petition stands disposed of.
C.C. as per rules.