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Judgment
Pranay Verma, J
By this petition preferred under Article 226 of the Constitution of India, the petitioner has challenged the notice issued by the respondents No.4 under the provisions of Section 248 of MP Land Revenue Code, 1959.
Learned counsel for the petitioner submits that there is every apprehension that the reply filed by the petitioner shall not be considered and he shall not be afforded any opportunity of hearing and shall be dispossessed.
Learned counsel for the respondent/State submits that proceedings in the matter shall be taken against the petitioner in accordance with law.
Thus in the available facts of the case, it is directed that the reply/ documents filed by the petitioner shall be duly considered by respondent No.4 and he shall be afforded due opportunity of hearing in the matter and the proceedings shall be carried out in accordance with the provisions of Section 248 of the Code and only after conclusion of the same shall any action be permissible to be taken against the petitioner. Till the final order in the matter is passed and for a period of seven days thereafter in case the same is against the petitioner he shall not be dispossessed from the disputed property.
The petitioner shall also be at liberty to prefer an application under section 129 (5)of the Code before the competent authority for challenging the demarcation order if any passed in the matter.
With the aforesaid, without expressing any opinion on merits, petition stands disposed off.