Madhya Pradesh High Court
Ramesh Kumar Verma [Saket] vs Additional Collector, Rewa on 16 October, 2012
W.P.No. 17551 / 2012
(Ramesh Kumar Verma (Saket) ..Vs. ..Additional Collector,
Rewa & others)
16-10-2012
Shri Prakash Upadhyaya, learned counsel for the petitioner.
Shri R.P.Tiwari, learned G.A. for the State/respondents.
Heard on the question of admission.
Though several issues have been raised by the petitioner in this petition, it is submitted by the learned counsel for the petitioner that he is confining his relief only to the extent of a direction to the respondent No. 1, Additional Collector, Rewa to consider and decide the revision filed by the petitioner in Case No. 371/A-74/Revision/10-11 pending before him against the order passed by the Tahsildar, Mangawan, District Rewa, dated 27-4-2011 cancelling the B.P.L. status of the petitioner.
The learned Government Advocate appearing for the State/respondents submits that the aforesaid revision filed by the petition before the Additional Collector, Rewa shall be considered and decided by the authority concerned expeditiously in accordance with law.
In the circumstances, looking to the limited prayer made by the petitioner, without entering into the merits of the case the petition filed by the petitioner is disposed of with a direction that in case the petitioner furnishes a copy of the order passed today along with a copy of the petition to the respondent No. 1, Additional Collector, Rewa, within two weeks of obtaining the same, the concerned authority shall consider and decide the petitioner's revision pending before him expeditiously in accordance with law preferably within a period of three months thereafter.
It is made clear that this Court has not expressed any opinion on the entitlement of the petitioner and, therefore, the respondent/authorities while deciding the petitioner's revision would be at liberty to take into consideration all facts and facets of the case and thereafter take a decision thereon by either accepting or rejecting the same.
With the aforesaid directions the petition filed by the petitioner stands disposed of.
C.C. as per rules.
(R.S.Jha) Judge mct