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Judgment
Deepak Khot, J
The present petition has been filed being aggrieved by order dated 17/09/2025, whereby an application filed under Section 52 of MPLRC has been rejected.
It is submitted that a revision against the order dated 01/10/2024 is still pending before Additional Collector, Dindori, and if the order of the SDO passed against the petitioner for sending him in civil prison is executed, then the revision petition would render infructuous. Thus, it is prayed that till the decision of the revision, the petitioner be protected from any coercive action of the respondent.
Heard learned counsel for the petitioner and perused the record.
It is evident from the order dated 17/09/2025 (Annexure P-1) impugned in the revision that the petitioner has been found to be in illegal possession of the land belonging to respondent despite passing of orders under section 250 of the MPLRC. Thus, the authority was constrained to take harsh steps against the petitioner. However, it is seen from the record that the order impugned has been passed on 17-09-2025 and as per petitioner, he has not been sent in the civil prison till date.
Without commenting on the merits of the case, this petition is disposed of with a direction to the Additional Collector, Dindori, to decide the pending revision petition filed by the petitioner within 10 days from the date of receipt of the certified copy of this order.
If the warrant has not been executed yet against the petitioner, then same shall not be executed till the disposal of the revision. It is clarified that this arrangement is made only for 10 days/ till disposal of the revision.