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Judgment
Amit Seth , J
Heard learned counsel for the petitioner on the question of admission and interim relief.
The instant petition challenges the notice dated 17/09/2025 issued by the Tehsildar, Indargarh, District Datia, whereby, petitioner has been called upon to participate in the proceedings for dispossession from the land in question on 19/09/2025 in pursuance to the order dated 10/09/2025 passed by the Sub Divisional Officer, Seondha.
Learned counsel for the petitioner submits that in the teeth of pendency of the civil dispute between the parties, the proceedings under section 164 of BNSS, 2023 could not have been invoked. He further submits that since there was a direction to decide the pending case of the respondent No. 5 in a writ petition and now under the threat of pendency of contempt petition, respondents are bent upon to disposses the petitioner without appreciating the legal proceedings.
Issue notice on the question of admission as well as on interim relief to the respondents on payment of process fee by RAD mode within seven working days. Notice be made returnable within four weeks.
In the meanwhile, till next date of hearing, effect and operation of impugned notice dated 17/09/2025 (Annexure P/1) shall remain stayed.
List this matter immediately after service of notice on the respondents is complete.