Rajendra vs The S.D.O (Revenue)
2023 Latest Caselaw 9334 MP

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                       WP No. 12245 of 2023
                                          (RAJENDRA AND OTHERS Vs THE S.D.O (REVENUE) AND OTHERS)

                           Dated : 21-06-2023
                                 Shri Rishiraj Trivedi - Advocate for petitioner.

                                 Ms.Bharati Lakkad - GA for respondent No.1 and 2.

I n the instant petition, a challenge has been made to the order dated 19.5.2023 whereby the appeal preferred by the petitioner u/S.44 of MPLR Code has been dismissed and the order passed by the respondent No.2 allowing application u/S.131 of MPLR Code has been affirmed.

Counsel for petitioner submits that there is no customary way or the road in the revenue record to be used for public. It is his private land and, therefore, the provisions of Sec.131 would not apply. In support of his submissions he has placed reliance on a judgment passed by this Court in the case of Hiralal Vs. Kuldeep Singh & Ors AIR 2021(NOC) 52 MP.

Issue notice to the respondents on payment of PF by registered mode within seven working days failing which the petition shall stand dismissed without reference to the court.

Till the next date of hearing, the parties shall maintain the status quo in

respect of the property in question.

c.c as per rules.

(VIJAY KUMAR SHUKLA) JUDGE

VM

Signature Not Verified Signed by: VARGHESE MATHEW Signing time: 21-06-2023 17:17:57