Madhya Pradesh High Court
Pradeep Soni vs Amar Singh on 30 October, 2018
1 MP-4811-2018
The High Court Of Madhya Pradesh
MP-4811-2018
(PRADEEP SONI Vs AMAR SINGH)
2
Gwalior, Dated : 30-10-2018
Shri S.S. Rawat, Advocate for the petitioner.
Let notice be issued to the respondent No. 1 on payment of process
fee within three working days, failing which this petition shall stand dismissed without further reference to the Court.
Learned counsel primarily submits by assailing order of Board of Revenue passed in revision preferred by the petitioner that the Board of Revenue has failed to exercise jurisdiction by declining interference in the order dated 22.3.2017 of the Additional Commissioner who despite holding that he has no jurisdiction to entertain the appeal preferred by respondent No. 1 while granting liberty to the respondent No. 1 to prefer the same before the Collector/Additional Collector, observed without any authority that the period from 6.10.2016 to 22.03.2017 spent by respondent No. 1 before the Additional Commissioner shall be ignored while deciding the question of limitation by the Collector/Additional Collector.
Notice be made returnable within four weeks.
(SHEEL NAGU) JUDGE neetu NEETU SHASHANK 2018.10.30 22:39:30
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