Mujeeb Khan @ Guddu S vs Ikbal Khan
2021 Latest Caselaw 3683 MP

                             01       HIGH COURT OF MADHYA PRADESH
                                           MP No. 2276/2021
                                    (Mujeeb Khan @ Guddu vs. Ikbal Khan)

                    Gwalior, Dated: 28/7/2021
                          Heard through video conferencing.

                          Shri Ravi Gupta, learned counsel for the petitioner.

                          Shri Gaurav Mishra, learned counsel for the respondent.

Learned counsel for the petitioner prays for grant of time to

analyze the case in the light of order passed by this Court in M.P.

No.1671/2021 on 26/7/2021 wherein the point involved in the present

petition has been decided.

Learned counsel for the respondent has submitted that in the

light of judgment passed in M.P. Nos. 5345/2019 and 3281/2019,

Tehsildar and Revenue Authorities, who have passed various orders in

relation to Section 110 of Land Revenue Code, were not having

jurisdiction.

In the interest of justice, time is granted.

List on 30/7/2021.

 Digitally signed
 by ALOK KUMAR
 Date: 2021.07.28
 16:16:50 +05'30'                                      (Rajeev Kumar Shrivastava)
AKS                                                                 Judge