Bhopal Singh vs State Of Madhya Pradesh And Others

Rohit Arya, J

Petitioner has approached this Court under Article 226 of the Constitution of India with the grievance that the Board of Revenue, Gwalior has initially

passed an interim order on 16.03.2021 pending disposal of the Revenue Petition arising out of the order passed by the Collector under Section 50 of

the MP Land Revenue Code exercising the suo motu power. Thereafter, the Board of Revenue has heard the matter on 01/07/2021 and reserved it

for orders, but neither the interim order was continued nor till date final order has been passed. Hence, indulgence is sought on identical terms as

contained in the order passed by this Court on 10/01/2022 passed in W.P. No.480/2022.

In view of the aforesaid, it is ordered that the interim order passed by the Board of Revenue, Gwalior earlier shall continue until further orders or until

the final disposal of Revision No.167/2021 reserved for orders by the Board of Revenue on 01/07/2021, whichever is earlier.

With the aforesaid, the writ petition stands disposed of.