Madhya Pradesh High Court
Smt. Ram Devi Vishwakarma vs The State Of Madhya Pradesh Judgement ... on 10 October, 2013
Writ Petition No.18168/13
10.10.2013
Shri Niranjan Pathak, learned counsel for the petitioners.
Smt. Sheetal Dubey, learned Govt. Adv.for the State/respondents no.1
& 2.
Heard on the question of admission.
The petitioners, who are respondents in the impugned pending appeal, have filed this petition under Article 226 of the Constitution of India (The same appears to be under Article 227 of the Constitution of India) being aggrieved by the order dated 3.5.2013 passed by respondent no.2/SDO (Revenue) in Revenue Appeal No.77/A-6/2012-13 whereby, allowing the application of the respondent no.3 herein, the petitioners have been directed not to transfer, alienate or create any third party interest with respect of the disputed property.
In the course of arguments on admission in response of some query of the Court based on the provision of Section 50 of the Madhya Pradesh Land Revenue Code on which, petitioners' counsel has made his limited prayer for appropriate direction to the respondent no.2 to expedite the hearing of the aforesaid appeal and decide the same on merits on some early date within some time bound schedule.
In view of the aforesaid, instead to admit or issuing any notice to the other side, without expressing any opinion on merits of the matter, this petition is hereby disposed of with a direction to the respondent no.2/SDO (Revenue) to take an endeavour to expedite the hearing of the aforesaid revenue appeal on merits and decide the same on or before 30.11.2013 under intimation to this Court.
Certified copy as per rules.
(U. C. Maheshwari) Judge Pb