Kunwar Singh Vishwakarma vs The State Of Madhya Pradesh
2025 Latest Caselaw 5835 MP

Madhya Pradesh High Court

Kunwar Singh Vishwakarma vs The State Of Madhya Pradesh on 21 March, 2025

Author: Vishal Mishra

Bench: Vishal Mishra

         NEUTRAL CITATION NO. 2025:MPHC-JBP:14018




                                                              1                               MP-433-2025
                              IN     THE      HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                         BEFORE
                                           HON'BLE SHRI JUSTICE VISHAL MISHRA
                                                  ON THE 21st OF MARCH, 2025
                                                 MISC. PETITION No. 433 of 2025
                                            KUNWAR SINGH VISHWAKARMA
                                                       Versus
                                      THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                                   Mr. Ashok Kumar Chakarvarti - Advocate for the petitioner.

                                   Mr. Swapnil Ganguly - Dy. A.G. for respondent/State.

                                                                  ORDER

This petition has been filed against the order dated 25.11.2024 passed by the respondent No. 2 in Case No. 67/Nigrani/Upper Collector/2023-24.

The co-ordinate Bench of this Court in the case of Hiralal vs. Lakshmibai and others (M.P. No.3857 of 2022) dated 19.10.2023, has passed a judgment with respect to maintainability of the petition against the order passed by the Administrative Authority exercising powers under the M.P.L.R.C. 1959 and the petition was held to be not maintainable. There is

no argument with respect to the maintainability of the petition advanced by the petitioner's counsel.

The fact remains that against an order passed by the revenue authority, a misc. petition under Article 227 of the Constitution of India is not maintainable. Under these circumstances, this Court refrains from entertaining the present petition under Article 227 of the Constitution of

NEUTRAL CITATION NO. 2025:MPHC-JBP:14018

2 MP-433-2025 India being not maintainable in view of the judgment passed by the Coordinate Bench of this Court in the case of Hiralal (supra).

Accordingly, this misc.petition stands dismissed as not maintainable. However, the petitioner is at liberty to take proper recourse of law of filing appropriate application/writ petition before the Court.

(VISHAL MISHRA) JUDGE

(LJ*)