Ramlal Bhat vs State Of Madhya Pradesh And Others

Sushrut Arvind Dharmadhikari, J

Heard on the question of admission.

This writ appeal under Section 2 (1) of M.P. Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal), Adhiniyam, 2005 has been filed by the appellant - writ petitioner assailing order dated 08.04.2024 passed in Writ Petition No.7927 of 2024 by the learned Single Judge, whereby the writ petition was disposed off with a direction to the Sub Divisional Officer (Revenue), Garoth, District Mandsaur (MP) to consider and take a decision in the matter, as early as possible.

It is an admitted position that the appellant has already filed a representation in compliance to order dated 06.10.2023 passed in Writ Petition No.24957 of 2023. The said representation is pending consideration before the SDO (Revenue), Garoth, District Mandsaur (MP).

The grievance of the appellant is that the SDO (Revenue), Garoth, District Mandsaur (MP) is not taking any action on the representation. The representation is pending and the SDO (Revenue), Garoth, District Mandsaur (MP) has already been directed to decide the representation as early as possible. In spite of the aforesaid direction, no decision has been taken, therefore, the SDO (Revenue), Garoth, District Mandsaur (MP) be directed to decide his representation in a time bound manner.

In view of the aforesaid facts and circumstances of the case, the SDO (Revenue), Garoth, District Mandsaur (MP) is directed to decide representation dated 31.01.2024 pending before it, as expeditiously as possible, preferably within a period of four weeks from the date of receipt of certified copy of this order and pass a reasoned and speaking order. This Court has not expressed any opinion on merit of the case. The order dated 08.04.2024 passed in Writ Petition No.7927 of 2024 is modified to the extent indicated herein above.

Accordingly, the present writ appeal is disposed off.

Pending interlocutory application, if any, stands disposed off.