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Judgment
R.S. Jha, J.—Heard on the question of admission.
The petitioners have filed this petition being aggrieved by the order dated 13.11.2013 passed by the Board of Revenue in Case No. 365-PBR/2009 whereby the order passed by the lower revenue authority has been affirmed and the matter has been remitted back to the Tehsildar Begumganj for proceeding to decide the application u/s 178 in accordance with the procedure prescribed under the M.P. Land Revenue Code.
It is submitted by learned counsel for the petitioners that the impugned orders have been passed without taking into consideration the relevant facts as the procedure is infact not complied with by the Tehsildar.
Having heard learned counsel for the petitioners and having perused the record, it is observed that the authorities have found four procedural defects in the proceeding taken up by the Tehsildar, which have been enumerated on page 30 of the petition in the order passed by the Sub Divisional Officer, Begumganj on 21.04.2006. On a specific query being made, learned counsel for the petitioners is not able to point out as to whether any advertisement was issued and other procedures prescribed under the law were complied with.
In the circumstances, I do not find any illegality or material irregularity in the order passed by the Board of Revenue remitting back the matter to the Tehsildar for proceeding to decide the application u/s 178 in accordance with the procedure prescribed under the M.P. Land Revenue Code.
The petition being misconceived and meritless, is accordingly dismissed.