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Judgment
10 paragraphs · 159 wordsPrakash Shrivastava, J
The case of the petitioner is that the proceedings under Section 248 of the M.P. Land Revenue Code were initiated against the petitioner by issuing a
notice but though the petitioner has appeared before the Tehsildar but no order under Section 248 of the Code has been passed yet, the respondents
are threatening to demolish the petitioner’s house.
Learned counsel for the State has fairly submitted that the respondents will proceed in accordance with law and take action after passing the order
under Section 248 of the Code.
The aforesaid statement of the counsel for the State adequately protects the interest of the petitioner.
Having regard to the aforesaid statement of counsel for the State, the present writ petition is disposed off by directing the respondents to proceed
strictly in accordance with law and take an appropriate action against the petitioner only on the basis of the order of the competent authority.
C.c. as per rules.