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Judgment
5 paragraphs · 157 wordsSushrut Arvind Dharmadhikari, J
In this petition filed under Article 226 of the Constitution of India, the petitioner has assailed the order dated 07.11.2022 (Annexure P/10) passed by respondent No.2- Tahsildar, Tahsil- Maihar, District Satna in Case No.1292/A- 6/2020-21, whereby the application filed by the petitioner under Section 109/110 of the M.P. Land Revenue Code has been rejected.
At the outset, learned Govt. Advocate submitted that instant petition is not maintainable since against the impugned order statutory efficacious, alternative remedy of appeal under section 44 of the M.P. Land Revenue Code, 1959 is available to the petitioner and without availing the remedy he has approached this Court directly.
At this stage, learned counsel for the petitioner seeks leave of this Court to withdraw this petition with liberty to avail the statutory remedy available under Section 44 of the M.P.L.R.C or in accordance with law.
Accordingly, the instant writ petition stands dismissed as withdrawn with the aforesaid liberty.