Sonulal Nanda vs State Of Madhya Pradesh And Others

Vijay Kumar Shukla, J

In the instant petition a challenge has been made to the order dated 24-11-2020 passed in Revenue Appeal No.0040(A-6)/2020-21 passed by the

Revenue Court of Sub-Divisional Officer, Dindori District Dindori.

Learned counsel for the State has raised an objection that the impugned order is appealable under Section 44 of the M.P. Land Revenue Code, 1959

and, therefore, there is an alternative efficacious remedy available to the petitioner.

In view of availability of an alternative efficacious remedy of appeal under Section 44 of the M.P. Land Revenue Code to the petitioner, I am not

inclined to entertain the present petition.

The petition is accordingly dismissed. However, liberty is granted to the petitioner to file an appeal in accordance with law before the appellate

authority, if so advised.