RATANLAL Vs. RAJABETI

JUDGEMENT

(1.) THIS petition filed under Article 227 of the Constitution challenges the order dated 24.4.2012, whereby the court below rejected the application preferred by the petitioners/defendants under section 257 of MP Land Revenue Code (MPLRC).

(2.) SHRI Sarvesh Sharma submits that the petitioners preferred an application dated 29.11.2011 and contended that the plaintiff had a remedy before the Tahsildar and civil suit is not maintainable. The court below rejected the said application. It is contended that the court below has erred in rejecting the said application. Reliance is placed on (State of MP vs. Balveer Singh, 2001 3 MPHT 255).

(3.) PRAYER is opposed by Shri Bhatnagar.