Hanumat Pal vs Sub Divisional Officer (Sdo)
2022 Latest Caselaw 12609 MP

                                                                       1
                                                    IN THE HIGH COURT OF MADHYA PRADESH
                                                                 AT JABALPUR
                                                                     BEFORE
                                                       HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                            ON THE 20th OF SEPTEMBER, 2022

                                                        WRIT PETITION No. 12815 of 2021

                                               BETWEEN:-
                                       1.      HANUMAT PAL S/O SHRI RAMDHEEM PAL,
                                               AGED     ABOUT   40  YEARS, OCCUPATION:
                                               FARMER     R/O WARD NO.12, CHATURBHUJ
                                               MOHALLA GRAM POST GAHIMALEHARA GAUR
                                               DISTT. CHHATARPUR MP (MADHYA PRADESH)

                                       2.      PANNALAL PAL S/O RAMDHEEN PAL, AGED
                                               ABOUT 38 YEARS, OCCUPATION: FARMER
                                               WARD NO. 12 CHATURBHUJ MOHALLA GRAM
                                               POST GAHIMALEHARA GAUR      (MADHYA
                                               PRADESH)

                                       3.      VRINDAVAN PAL S/O RAMDHEEN PAL, AGED
                                               ABOUT 42 YEARS, OCCUPATION: FARMER
                                               WARD NO. 12 CHATURBHUJ MOHALLA GRAM
                                               POST GAHIMALEHARA GAUR       (MADHYA
                                               PRADESH)

                                                                                                .....PETITIONERS
                                               (BY SHRI PRAVESH NAVERIYA, ADVOCATE)

                                               AND
                                       1.      SUB DIVISIONAL OFFICER (SDO) THR SUB
                                               DIVISIONAL   (SDO)  NAOGOWN    DISTT.
                                               CHHATAPUR MP (MADHYA PRADESH)

                                       2.      TEHSILDAR          CHHATARPUR TEHSIL
                                               MAHARAJPUR DISTT.CHHATARPUR (MADHYA
                                               PRADESH)

                                                                                              .....RESPONDENTS

(BY SHRI VIJAY KUMAR SHUKLA, PANEL LAWYER)

Th is petition coming on for hearing this day, th e court passed the Signature Not Verified SAN following:

Digitally signed by VAIBHAV YEOLEKAR Date: 2022.09.20 19:45:59 IST ORDER

This writ petition is filed by the petitioners being aggrieved of the order passed by the S.D.O. Naogaon, District Chhatarpur in appeal case no. 152/appeal/2020-21 rejecting the appeal vide order dated 31/03/2021 against the order of Tehsildar Maharajpur dated 10/12/2020 treating the appeal to be barred by limitation.

The Supreme Court in Suo Motu W.P.(C) No. 3 of 2020 had extended the period of limitation in filing all kinds of appeals, suits looking to the unprecedented situation of Covid-19 pandamic.

When impugned order is examined in the light of the judgment of the Hon'ble Supreme Court, then it cannot be given seal of approval. The

impugned order is quashed. Matter is remanded to the S.D.O. Naogaon, District Chhatarpur to decide the appeal on its own merits within a period of 60 days from the date of receipt of certified copy of this order.

In above terms, the petition is disposed of.

(VIVEK AGARWAL) JUDGE vy

Signature Not Verified SAN

Digitally signed by VAIBHAV YEOLEKAR Date: 2022.09.20 19:45:59 IST