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Madhya Pradesh High Court

Anbari-B vs Babu on 11 December, 2025

                                                              1                              MP-5437-2025
                              IN     THE      HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                         BEFORE
                                              HON'BLE SHRI JUSTICE VIVEK JAIN
                                                ON THE 11th OF DECEMBER, 2025
                                                MISC. PETITION No. 5437 of 2025
                                                          ANBARI-B
                                                            Versus
                                                       BABU AND OTHERS

                                                                  WITH
                                                MISC. PETITION No. 6411 of 2025
                                                          ANBARI-B
                                                            Versus
                                                       BABU AND OTHERS
                           Appearance:
                                  Shri Rajendra Kumar- Advocate appearing on behalf of Shyam Yadav-
                                Advocate for the petitioner.
                                  Shri Devendra Kumar Tripathi-Advocate for private respondents.
                                  Shri Amit Mishra Panel Lawyer for the respondent-State.

                                                                  ORDER

Both these petitions, involving similar questions, are being decided by this common order. For the sake of convenience, facts are taken from MP No. 5437 of 2025. The present petition has been filed challenging the order passed by the Additional Commissioner Sagar Division, Sagar whereby the Additional Commissioner had entertained the appeal against the revisional order passed by the Collector and set aside the order passed by the Additional Collector dated 03/12/2024 so also the order passed by the SDO dated 13.09.2024.

Signature Not Verified Signed by: ARVIND KUMAR MISHRA Signing time: 12-12-2025 17:27:36

2 MP-5437-2025

2. Learned counsel for private respondents has fairly admitted that the appeal before the Additional Commissioner was not maintainable and against the revisional order, no second appeal would lie. It is contended that it has been so held by the Coordinate Bench of this Court in W.P. No. 29732 of 2025 (Mahila Jaibunisha Vs. The State of Madhya Pradesh and others).

3. In view of the aforesaid, the order Annexure P/6 passed by the additional Commissioner dated 29.04.2025 is set-aside. The private respondents are set at liberty to challenge the order passed by the Additional Collector dated 03.12.2024 in accordance with law as per remedy available under the law against the said order.

4. With the aforesaid observation, the petition is allowed and disposed of.

(VIVEK JAIN) JUDGE MISHRA Signature Not Verified Signed by: ARVIND KUMAR MISHRA Signing time: 12-12-2025 17:27:36