AI Structured Summary
Not yet generated for this judgment
Judgment
Vivek Rusia, J
The grievance of the petitioner is that despite submission of application u/s. 129 of the M.P. Land Revenue Code (MPLRC), the Tehsildar has not taken any action.
The copy of the application u/s. 129 of the MPLRC is filed as Annexure P/1. Thereafter, a complaint was made to the Collector vide Annexure P/2. In Annexure P/1, there is no acknowledgement as to whether it was not submitted before the Tehsildar or not? In absence of such acknowledgement, this Court cannot hold that there is an inaction on the part of the Tehsidlar. For invoking Section 129 of the MPLRC any land owner or agriculturist can file an application at any time. Let an appropriate application be filed before the Tehsildar.
With the aforesaid, this petition stands disposed of.