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Judgment
Pranay Verma, J
Heard on the question of admission and interim relief.s
Learned counsel for the petitioner submits that before the Sub Divisional Officer an application under Section 129 (5) of the M.P. Land Revenue Code, 1959 (Annexure P/8) had been filed on 08.07.2022 raising in detail the objections to the demarcation proceeding. However without even adverting to the said application the impugned final order has been passed by the Sub Divisional Officer.
Considering the aforesaid, issue notice to the respondent No.4 only on payment of process fee by RAD within a period of 7 working days.
Notices be made returnable within six weeks.
Till next date of hearing the operation of the impugned order dated 08.12.2022 (Annexure P/10) and 14.06.2022 (Annexure P/7) shall remain stayed.
C.c. as per rules.