Madhya Pradesh High Court

Narendra Mathur vs Arvind Gupta on 7 July, 2025

Author: Milind Ramesh Phadke

Bench: Milind Ramesh Phadke

                                                            1                               WP-21353-2025
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                     WP No. 21353 of 2025
                                            (NARENDRA MATHUR Vs ARVIND GUPTA AND OTHERS )



                         Dated : 07-07-2025
                                 Shri Abhishek Singh Bhadoriya, learned counsel for the petitioner.
                                 Shri M.S. Jadon, learned Govt. Advocate for the respondents/State.

Learned counsel for the petitioner while placing reliance in the matter of Veer Singh Lodhi & others Vs. State of M.P. & others passed by this Court in Writ Petition No.5309/2025 on 01.03.2025 has argued that the

ground, which has been taken for rejection of the application under Section 250 of M.P.L.R.C. by the Tehsildar, is untenable in the light of aforesaid judgment. Thus, the order impugned herein deserves to be quashed.

Issue notice to the respondent No.1 on payment of process fee within four working days through registered A.D. post as well as ordinary mode.

Shri M.S. Jadon, learned Govt. Advocate accepts notice on behalf of State i.e. respondents No.2 and 3, therefore, no notice is required to be issued to the State.

Notice be made returnable within two weeks.

List the matter immediately after two weeks.

(MILIND RAMESH PHADKE) JUDGE

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