Nannulal Pal vs State Of Madhya Pradesh And Others

Milind Ramesh Phadke, J

The plea of the petitioner is for a direction to respondent No.2 to consider his application which is filed under Section 165 of the Madhya Pradesh Land Revenue Code, 1959 (Annexure P/1).

Learned Government Advocate for State has no objection to the same. Accordingly, the respondent No.2 - Collector, District Guna is directed to consider and decide the application (Annexure P/1) of the petitioner in accordance with law within a period of two months from the date of receipt of a certified copy of this order.

The writ petition is disposed off in above terms.

Certified copy as per rules.