Shubhash vs Jageshwar
2023 Latest Caselaw 12322 MP

                                                             1
                            IN    THE       HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                      BEFORE
                                        HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                ON THE 2 nd OF AUGUST, 2023
                                              MISC. PETITION No. 4245 of 2023

                           BETWEEN:-
                           SHUBHASH S/O GHASOTA LODHI, AGED ABOUT 55
                           YEAR S , OCCUPATION: AGRICULTURE R/O VILLAGE
                           RAIPURA, TEHSIL RAIPURA, DISTRICT PANNA
                           (MADHYA PRADESH)

                                                                                         .....PETITIONER
                           (BY SHRI ABHISHEK DUBEY - ADVOCATE)

                           AND
                           1.    JAGESHWAR S/O KISHORI LODHI OCCUPATION:
                                 AGRICULTURE    R/O    RAIPURA,   TEHSIL
                                 SHAHNAGA,   DISTRICT   PANNA   (MADHYA
                                 PRADESH)

                           2.    RAM PRASAD S/O KISHORILAL LODHI R/O
                                 VILLAGE    RAIPURA  TEHSIL SHAHNAGAR
                                 DISTRICT (MADHYA PRADESH)

                           3.    UMESH S/O KISHORI LODHI R/O VILLAGE
                                 RAIPURA   TEHSIL SHAHNAGAR  DISTRICT
                                 (MADHYA PRADESH)

                           4.    MUNDIBAI ALIAS RAMPYASI D/O KISHORI LODHI
                                 W/O BABULAL LODHI R/O VILLAGE BHARWARA,
                                 TAHSIL RAIPURA DISTRICT PANNA (MADHYA
                                 PRADESH)

                                                                                      .....RESPONDENTS


                                 T h is petition coming on for order this day, t h e cou rt passed the
                           following:
                                                              ORDER

Shri Abhishek Dubey, learned counsel for the petitioner after arguing the Signature Not Verified Signed by: KOUSHALENDRA SHARAN SHUKLA Signing time: 03-08-2023 19:36:06

matter for some time prays for withdrawal of this case inasmuch as learned Additional Commissioner, Sagar Division Sagar has held that the revenue courts are bound by the judgment and decree passed by the trial Court. If the petitioner has grievance that he was not impleaded as a party, his remedy is somewhere else.

With liberty to avail said remedy, this miscellaneous petition is dismissed as withdrawn with a further liberty that as and when the petitioner succeed before the competent court they will be free to move fresh application before the revenue authority.

(VIVEK AGARWAL) JUDGE ks

Signature Not Verified Signed by: KOUSHALENDRA SHARAN SHUKLA Signing time: 03-08-2023 19:36:06