Madhya Pradesh High Court
Shivlal vs Dhurilal on 6 February, 2025
Author: Vivek Rusia
Bench: Vivek Rusia
NEUTRAL CITATION NO. 2025:MPHC-IND:3331
1 WP-18968-2019
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE VIVEK RUSIA
ON THE 6 th OF FEBRUARY, 2025
WRIT PETITION No. 18968 of 2019
SHIVLAL
Versus
DHURILAL AND OTHERS
Appearance:
Shri M.K.Vijaywargiya - Advocate for the petitioner.
Shri A.K.Saxena - Advocate for respondents No. 1 and 2.
ORDER
This petition has been filed by the petitioner challenging the order dated
12.07.2018 passed by the Sub Divisional Officer, Sarangpur and order dated
22.03.2019 passed by the Additional Commissioner, Bhopal Division.
2. Petitioners are owners of the land bearing Survey No. 126/2 and 127/2
situated at Village Amla Road, Tehsil Pachor, District Rajgarh (MP).
Respondents No. 1 and 2 filed an application before respondent No. 5/Tehsildar
under Section 131 of the MP Land Revenue Code alleging that they are using the
contemporary way (medh) from Survey No. 126/2 and 127/2 since last 30 years,
but 20 days ago the petitioner obstructed it by erecting poles. The Tehsildar
registered case No. 12/अ-13/2016-17. Notice was issued to the present petitioner
and spot inspection was carried out. By order dated 13.12.2017 the application
was dismissed. Thereafter, the respondents No. 1 and 2 approached the Sub
Divisional Officer, Sarangpur by way of appeal. Vide order dated 12.07.2018, the
appeal was allowed and in compliance of the aforesaid order, the obstruction was
removed in the year 2018. Petitioner preferred an appeal before the Additional
NEUTRAL CITATION NO. 2025:MPHC-IND:3331
2 WP-18968-2019
Commissioner/respondent No. 3 which came to be dismissed on 22.03.2019.
3. Thereafter, petitioner filed the present petition in the year 2019.
Notices were issued to the respondents. There is no interim order in this petition
staying the effect of the impugned orders dated 12.07.2018 and 22.03.2019. The
obstruction was removed in the month of July, 2018 and respondents No. 1 and 2
are using the medh to approach their agricultural land.
4. Learned counsel for the petitioner submits that when the Sub
Divisional Officer has set aside the order of the Tehsildar as non-speaking order,
the matter ought to have been remanded back to the Tehsildar for fresh decision.
It is further submitted by the Sub Divisional Officer has never directed for
removal of obstruction but despite that the so called obstruction has been removed
and the respondents No. 1 and 2 have been permitted to use the medh.
5. The Additional Commissioner in paragraph 5 of the impugned
judgment dated 22.03.2019 has considered the aforesaid submission of the
petitioner and rejected the same by observing that the order of the Sub Divisional
Officer is liable to be maintained. The operative paragraph No. 5 reproduced
below :
''5. उभयप के व ान अिधव ा ारा तुत तक पर मनन कया तथा अधीन थ
यायालय के अिभलेख का अवलोकन कया। ाम आमलारोड, तहसील पचोर जला राजगढ़
म ितअपीलाथ क भूिम सव नं0 122 एवं 105/1 पर कृ ष उपकरण आ द लाने-ले-जाने
हे तु ढ◌़गत रा ता अपीलाथ क िनजी भूिम सव 0 127/2 एवं 126/2 के पूव मेढ़ से
होकर गुजरता है जसे अपीलाथ ने डं डे गाड़कर बंद कर दये जाने से ववाद क थित
उ प न हुई। सं हता क धारा 131 के तहत तहसीलदार ारा कायवाह करते हुये थल
पंचनामा दनांक 12-11-2017 को वाद त रा ते का थल िनर ण कया। थल िनर ण
कये जाने का उ लेख करण क आदे श प का दनांक 15-11-2017 म अं कत कया है ,
क तु तहसीलदार ारा कये गये थल िनर ण, पंचनामा एवं आदे श प का म
ितअपीलाथ के ारा चाहे गये रा ते के ढ◌़गत होने एवं अपीलाथ ारा डं डे गाड़कर बंद
कये जाने के संबंध म कोई जांच एवं कसी कार के त य का उ लेख अपने आदे श म
नह ं कया। अिभलेख से प है क अपीलाथ एवं ितअपीलाथ एक ह प रवार के सद य
है । ितअपीलाथ वगत 30 वष से वाद त रा ते का उपयोग करते आ रहे ह, इसके पूव
भूिम वामी बापूलाल पता हरलाल, गोकुल, हजार , ट कराम, राजेश, जग नाथ, फूलिसंह
पु गण दौलतराम भी वाद त रा ते का उपयोग िन व न प से करते आ रहे ह जसे
ितअपीलाथ ारा सा य से मा णत कया गया है । तहसीलदार ारा कये गये थल
िनर ण के समय मौके पर ाम पंचायत के सरपंच महे श पटे ल, पदम िसंह, िश क
पु षो म एवं अपीलाथ िशवलाल मौजूद थे। अपीलाथ के सा ी कंवरलाल के कथन कराये
NEUTRAL CITATION NO. 2025:MPHC-IND:3331
3 WP-18968-2019
गये ह जसके आधार पर तहसीलदार ारा हजार लाल तथा केशरिसंह क भूिम से
वैक पक रा ता होने का उ लेख कर ितअपीलाथ का आवेदन प िनर त कया है ।
करण म रमेश के कथन अं कत नह ं कराये गये। ितअपीलाथ के सा य के कथन पर
कोई वचार नह ं कया। तहसीलदार ारा ितअपीलाथ ारा चाहे गये रा ते ढ◌़गत होने
एवं अपीलाथ ारा उसे बंद कये जाने के संबंध म कोई जांच नह ं क और न ह उभयप
ारा तुत सा य के कथन क व तृत ववेचना क है जो सं हता क धारा 131 म
व णत ावधान एवं ाकृ ितक याय िस ा त के वपर त है । ऐसे अवैधािनक आदे श को
अनु वभगीय अिधकार सारं गपुर ने अपने आदे श दनांक 12-07-2018 के ारा िनर त
करने म कोई विधक ु ट नह ं क है । अपीलाथ इस यायालय के सम ऐसा कोई
विधक द तावेज एवं आधार पर तुत नह ं कर सका है जसके आधार पर अधीन थ
यायालय के आदे श म ह त ेप कया जा सके। ''
6. The aforesaid finding is based on the spot inspection report dated
15.11.2017. There is a concurrent finding recorded by two superior Revenue
Authorities and hence they are not liable to be interfered with under the limited
jurisdiction of this Court under Articles 226/227 of the Constitution of India.
7. Even otherwise, the respondents No. 1 and 2 are using the medh to
approach their agricultural field since July 2018. Therefore, there is no reason to
interfere with the impugned orders dated 12.07.2018 and 23.03.2019.
Petition is accordingly dismissed.
(VIVEK RUSIA)
JUDGE
vidya
