Ajit Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 9230 MP

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                                               IN THE HIGH COURT OF MADHYA PRADESH
                                                            AT JABALPUR
                                                              WP No. 13548 of 2022
                                                 (AJIT SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                  Dated : 09-07-2022
                                        Shri Anuj Shrivastava, learned counsel for the petitioner.

                                        Shri   Rajeshwar     Rao,    learned    Government      Advocate   for   the
                                  respondents/State.

Heard on the question of admission as well as on interim relief. Learned counsel for the petitioner submitted that proceedings were initiated against the petitioner under Section 248 of the MPLRC in 2016-17. The

order was passed on 19.02.2018 rejecting the proceedings and holding that the petitioner is not the encroacher. Thereafter, the Collector has taken up the matter sou moto in revision under Section 50 of the MPLRC on 29.12.2021, which is after lapse of 3 years. A Full Bench judgment of this Court in the case of Ranveer Singh vs. State of M.P. 2010 (4) MPLJ 178 has held that sou moto revision cannot be entertained after 180 days.

Issue notice to the respondents on payment of process fee by RAD mode within seven working days, failing which, the petition shall stand dismissed without further reference to the Bench.

Notices be made returnable within four weeks. I n the meanwhile, it is directed that the effect and operation of the impugned order dated 19.04.2022 (Annexure P/7) shall remain stayed till the next date of hearing.

Certified copy as per Rules.

Signature Not Verified SAN

Digitally signed by VINAY KUMAR BURMAN (S. A. DHARMADHIKARI) Date: 2022.07.09 18:51:04 IST JUDGE

vinay*

Signature Not Verified SAN

Digitally signed by VINAY KUMAR BURMAN Date: 2022.07.09 18:51:04 IST