Ramnarayan @ Lallu vs Board Of Revenue And Others

Sanjay Dwivedi, J

By the instant petition filed under Article 226 of the Constitution of India, the petitioner is challenging the order dated 05.02.2021 (Annexure-P/9)

passed by the Board of Revenue, whereby an application filed under Sections 50 and 29 of the Madhya Pradesh Land Revenue Code, 1959 by

respondent No.1 asking transfer of the case from the Court of Commissioner, Rewa Division, Rewa, has been entertained by the Board of Revenue.

Learned counsel for the petitioner submits that the Board of Revenue, in turn, issued notice to the respondents and also granted injunction directing the

Commissioner (Revenue), Rewa not to pass any final order in the matter which is pending before it.

Considering the aforesaid situation, instead of entertaining this petition, I deem it fit to dispose of the same directing the Board of Revenue to decide

the matter pending before it expeditiously without giving any unnecessary adjournment to the parties, if the petitioner appears before the Board of

Revenue and submits his contentions.

Accordingly, the petition filed by the petitioner stands disposed of.

It is made clear that this Court has not expressed any opinion on the merits of the case. It is further made clear that whatever points raised by the

petitioner before the Commissioner, the same shall be considered and decided in accordance with law.

Certified copy as per rules.