Madhya Pradesh High Court
Anbari-B vs Babu on 30 October, 2025
1 MP-5437-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
MP No. 5437 of 2025
(ANBARI-B Vs BABU AND OTHERS )
Dated : 30-10-2025
Shri Shyam Yadav - Advocate for the petitioner.
Shri Deepak Tiwari - Panel Lawyer for the respondent/State.
It is submitted by counsel for the petitioner that the Additional Commissioner, Division Sagar vide impugned order dated 29.04.2025 passed in Case No.897/Appeal/2024-25 has set-aside the order dated 13.09.2024 and 03.12.2024 passed in first appeal and revision, respectively. It is submitted that under the MPLRC, there is no provision of Second Appeal against the order passed in the revision. It is informed that in all the cases, the authorities are entertaining such appeals after passing orders in revision.
From perusal of the provisions of MPLRC, it is clear that there is no provision to challenge the order passed in revision in Second Appeal.
Issue notice to the respondents on admission as well as I.A.No.18542/2025 on payment of process fee within three working days by RAD mode; failing which this petition shall stand dismissed automatically without further reference to the Court. Notice be made returnable within four weeks.
In the meanwhile, the parties are directed to maintain status quo as it exist today, till the next date of hearing.
Commissioner, Division Sagar is directed to take cognizance of the matter and file an affidavit before this Court by the next date of hearing that Signature Not Verified Signed by: ANAND KRISHNA SEN Signing time: 30-10-2025 18:20:39 2 MP-5437-2025 under which provision of law such appeals are being entertained by the authorities.
List on 03.12.2025, at the top of the list.
(DEEPAK KHOT) JUDGE anand Signature Not Verified Signed by: ANAND KRISHNA SEN Signing time: 30-10-2025 18:20:39