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Judgment
6 paragraphs · 114 wordsSushrut Arvind Dharmadhikari, J
Heard on the question of admission and on interim relief.
Learned counsel for the petitioner submitted that before passing of the order, no proceedings under Section 248(2) of M.P. Land Revenue Code had taken place place and no opportunity of hearing was granted to the petitioner before passing of the order.
Issue notice to the respondents by RAD mode on payment of P.F.within seven working days failing which the writ petition shall stand dismissed without reference to the Bench.
Notice be made returnable within 4 weeks.
In the meanwhile, the effect and operation of the impugned order dated 24.02.2023 for eviction, shall remain stayed till the next date of hearing.