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Judgment
Maninder S. Bhatti, J
Counsel for the petitioner contends that it is not disputed that against the order dated 13/01/2023 (Annexure P/3) passed by S.D.O., Gairatganj, District-Raisen, a remedy of revision is available with the petitioner in terms of Section 51 (c) of M.P. Land Revenue Code, 1959. Counsel contends that as there is imminent threat of being dispossessed thus, interim protection at least till decision on the proposed application for stay is taken by the revisional authority, the petitioner's possession be protected.
Shri Pradeep Singh. G.A. submits that revision to be submitted by the petitioner shall be dealt with by the authority in accordance with law.
3 . In view of the aforesaid, present petition stands disposed of with a direction that if petitioner prefers a revision within a period of 7 days from today before the revisional authority alongwith an application for stay, the same shall be decided by passing a well reasoned and speaking order while extending opportunity of hearing to all concerned within a period of 60 days.
4 . The application for stay shall also be dealt with by the authority within a period of 10 days from the date of its submission.
5 . Till decision on the application for stay, parties are directed to maintain status-quo. It is clarified that this interim protection shall remain in force only till the application for stay is decided by the revisional authority.
With the aforesaid, the petition stands disposed of. C.C. today.