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Judgment
Pranay Verma, J
By this petition the petitioner has raised a grievance to the effect that application Annexure P/5 preferred by him on 28.02.2024 under Section 129 of M.P. Land Revenue Code 1959 is pending and has not been decided though by order dated 28.02.2024 the Tehsildar had directed the revenue inspector to carry out the demarcation. It is submitted that despite lapse of a period of almost two months no action has been taken and the demarcation has not been carried out.
In the available facts of the case, it is directed that the demarcation pursuant to the order dated 28.02.2024 be carried out within a period of 60 days from the date of receipt of certified copy of this order in accordance with the provisions of Section 129 of the Code, 1959 and by affording due opportunity of hearing to all the concerning parties.
With the aforesaid, without expressing any opinion on merits, petition stands disposed off.