RAHUL GUPTA Vs. REVENUE DEPARTMENT

JUDGEMENT

(1.) I n the instant petition, a challenge has been made to the order dtd. 2/6/2022 passed by Additional Collector, Ujjain whereby the revision filed by the petitioner under Sec. 50 of M.P. Land Revenue Code has been dismissed affirming the order dtd. 20/12/2019 passed by the Sub-Divisional Officer (Revenue), Ujjain Rural, District Ujjain dismissing the application preferred by the petitioner under Sec. 32 of the M.P. Land Revenue Code, 1959.