Madhya Pradesh High Court
Catholic Diocese Of Indore (Red Church) ... vs Tehsildar Tehsil Juni Indore District ... on 21 March, 2025
Author: Vishal Dhagat
Bench: Vishal Dhagat
1 WP-9679-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 9679 of 2025
(CATHOLIC DIOCESE OF INDORE (RED CHURCH) RUNNING ST. PAUL HIGHER SECONDARY
SCHOOL AND COLLEGE THROU Vs TEHSILDAR TEHSIL JUNI INDORE DISTRICT INDORE AND
OTHERS )
Dated : 21-03-2025
Shri Ashok Chitale - Senior Advocate with Shri Kartik Chitale -
Advocate for petitioner.
Ms. Bhagyashree Gupta - Government Advocate for
respondents/State.
Petitioner has filed this petition under Article 226 of the Constitution of India challenging demand raised by Tehsildar by issuing notice dated 21.02.2025 contained in Annexure P/1. Notice is issued under Section 146 of M.P. Land Revenue Code by Tehsildar.
2. Learned Senior Counsel appearing for petitioner submitted that earlier petitioner preferred writ petition before this Court, wherein order was passed directing Board of Revenue to consider revision and pass orders on merit. Revisional authorities remanded the matter back quashing the order of revenue authorities and directed S.D.O. to pass orders. It is submitted that S.D.O. has not pass any order and Tehsildar has issued demand notice. It is submitted that in absence of any order of assessment by S.D.O., demand notice under Section 146 of M.P. Land Revenue Code is bad in law.
3. Issue notices to respondents on payment of process fee within Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 3/21/2025 2:28:09 AM 2 WP-9679-2025 seven days, returnable within four weeks.
4. It is directed that demand notice dated 21.02.2025, contained in Annexure P/1, shall remain stayed till next date of hearing.
5. List the matter in week commencing 21.04.2025.
(VISHAL DHAGAT) JUDGE vkt Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 3/21/2025 2:28:09 AM