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Malam vs State of Madhya Pradesh

Madhya Pradesh High Court · Decided on 1 July 2013 · Citation: (2013) 07 MP CK 0181

HON’BLE JUDGES
S.K. Gangele, J
ACTS & SECTIONS REFERRED
Madhya Pradesh Land Revenue Code, 1959 — Section 50
RESULT
Disposed Off
CASE NUMBER
Writ Petition No. 2067 of 2013
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Judgment

5 paragraphs · 195 words

S.K. Gangele, J.—Heard. The petitioners have filed this petition against the order dt. 19.12.2012 (Annexure P/1) passed by the Collector.

2.

By the aforesaid order (Annexure P/1), the Collector has set aside the earlier order of allotment of land to the petitioners. The Collector had taken the matter in suo motu revision.

3.

In accordance with Section 50 of the M.P. Land Revenue Code, 1959, the Board of Revenue has power of revision against the order passed by any Revenue Officer subordinate to him and in which no appeal lies.

4.

In the present case, the appeal has not been preferred. Hence, in accordance with the aforesaid provisions of Section 50 of the M.P. Land Revenue Code, 1959, the petitioners have a right of revision against the order passed by the Collector.

5.

The counsel for the petitioners also raised a question of limitation. However, in my opinion, the petitioners are at liberty to raise all the questions including the question of limitation before the Board of Revenue and the Board of Revenue shall consider the same in accordance with law. With the aforesaid observations, the petition is disposed of. No order as to costs.