Rahul Gupta vs Revenue Department And Others

Vijay Kumar Shukla, J

I n the instant petition, a challenge has been made to the order dated 02.06.2022 passed by Additional Collector, Ujjain whereby the revision filed by the petitioner under Section 50 of M.P. Land Revenue Code has been dismissed affirming the order dated 20.12.2019 passed by the Sub-Divisional Officer (Revenue), Ujjain Rural, District Ujjain dismissing the application preferred by the petitioner under Section 32 of the M.P. Land Revenue Code, 1959.

Counsel for the petitioner submits that the revision was preferred before the Additional Commissioner against an interlocutory order dated 20.12.2019 passed by the Sub-Divisional Officer dismissing the application of the petitioner under Section 32 of M.P. Land Revenue Code, however, the matter has been finally decided by the Sub-Divisional Officer and against the aforesaid order, an appeal was preferred before the Additional Commissioner, Ujjain Division, Ujjain, who has also dismissed the appeal. Thereafter, the second appeal has been filed before the Board of Revenue, Gwalior and the same is still pending. Counsel for the petitioner prays for withdrawal of the present petition with liberty to raise the issue regarding non-providing of opportunity to the petitioner for adducing evidence under Section 32 of the M.P. Land Revenue Code, 1959 in the pending Second Appeal before the Board of Revenue.

Considering the aforesaid submissions, the present petition is dismissed as withdrawn with liberty to the petitioner to raise the aforesaid issue before the Board of Revenue in accordance with the law.

With the aforesaid liberty, the writ petition is dismissed as withdrawn.