Madhya Pradesh High Court
Mahaiyya Kumbhar vs The State Of Madhya Pradesh on 9 September, 2022
Author: Vivek Agarwal
Bench: Vivek Agarwal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VIVEK AGARWAL
ON THE 9th OF SEPTEMBER, 2022
REVIEW PETITION No. 996 of 2022
BETWEEN:-
MAHAIYYA KUMBHAR S/O LATE LAKSHUA
KUMBHAR, AGED ABOUT 60 YEARS,
OCCUPATION: FARMER VILLAGE
GANGWARIYA TEHSIL NAGOD SATNA (M.P.)
(MADHYA PRADESH)
.....PETITIONER
(BY SHRI SHARAD SINGH BAGHEL, ADVOCATE)
AND
1. THE STATE OF MADHYA PRADESH THROUGH
PRINCIPAL SECRETARY REVENUE VALLABH
BHAWAN BHOPAL (M.P.) (MADHYA PRADESH)
2. COLLECTOR SATNA DISTRICT SATNA
(MADHYA PRADESH)
3. SUB DIVISIONAL OFFICER NAGOD SATNA
(MADHYA PRADESH)
4. TEHSILDAR NAGOD SATNA (MADHYA
PRADESH)
5. DR. ANSHUL SINGH D/O GYANENDRA PRATAP
SINGH, AGED ABOUT 25 YEARS, R/O VILLAGE
BADHAV, TEHSIL NAGOD, SATNA (MADHYA
PRADESH)
.....RESPONDENTS
(STATE BY SHRI JITENDRA SHRIVASTAVA, PANEL LAWYER) (RESPONDENT NO.5 BY SHRI GHANSHYAM SHARMA, ADVOCATE) Th is petition coming on for hearing this day, th e court passed the Signature Not Verified SAN following:
Digitally signed by AMIT JAIN
Date: 2022.09.09 18:55:22 IST ORDER 2 By this review petition, the review petitioner submits that he approached the revenue authority i.e.Commissioner, Rewa Division, Rewa, which had dismissed his Second Appeal saying that the Second Appeal is not maintainable under Section 129(8) of the Madhya Pradesh Land Revenue Code, 1959.
In view of such fact, the impugned order dated 2.8.2022 passed in Writ Petition No.6491/2022 is recalled.
Writ Petition No.6491/2022 be restored to its original number and be placed for order(s) before appropriate Bench.
In above terms, this Review Petition is disposed of.
(VIVEK AGARWAL) JUDGE amit Signature Not Verified SAN Digitally signed by AMIT JAIN Date: 2022.09.09 18:55:22 IST