Madhya Pradesh High Court
Ram Pramod Dwivedi (Since Dead) Through ... vs The State Of Madhya Pradesh on 23 June, 2016
WP-8760-2016
(RAM PRAMOD DWIVEDI (SINCE DEAD) THROUGH HIS LEGAL REPRESENTATIVE SMT. PARVATI
DWIVEDI Vs THE STATE OF MADHYA PRADESH)
23-06-2016
Heard Shri A.K. Dwivedi, learned counsel for the petitioner
and Shri Vaibhav Tiwari, learned Panel Lawyer for the
respondent/State on advance copy on admission.
The learned counsel for the petitioner submits that the only prayer made in the present petition is for a direction to the Sub Divisional Officer Umaria to consider and decide the petitioner's application filed under Section 250 of the M.P. Land Revenue Code which is pending since 1995 in revenue case no. 11-A-70/1995-95 Annexure P/2, expeditiously. The learned counsel appearing for the respondent/State on advance copy submits that the application of the petitioner shall be considered and decided by the authority concerned in accordance with law expeditiously.
Looking to the limited prayer made by the learned counsel for the petitioner, the petition filed by the petitioner is disposed of with a direction effect that in case the petitioner approaches the Sub Divisional Officer, Umaria alongwith a certified copy of the order passed today by this Court including a copy of the petition within 15 days from today, the authority concerned shall consider and decide the application of the petitioner in accordance with law as expeditiously as possible preferably within a period of three months thereafter.
With the aforesaid direction, the petition filed by the petitioner stands disposed of.
C.C. as per rules (RAVI SHANKAR JHA) JUDGE