Rajendra Shankar Shukla vs State Of Chhattisgarh
2022 Latest Caselaw 6695 Chatt

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                HIGH COURT OF CHHATTISGARH, BILASPUR

                                   Order Sheet

                               SA No. 725 of 2017

             Rajendra Shankar Shukla Versus State Of Chhattisgarh




09.11.2022

Mr. Ravindra Kumar Agrawal, counsel for the appellant/s.

Mr. Avinash K. Mishra, G.A. for the State.

Heard on admission.

Perused the judgments of both the Courts below and gone through

the evidence adduced by both the parties before the trial Court.

On due consideration, the appeal is admitted for final hearing on the

following substantial questions of law:-

"A. Whether the will dated 25.10.1959 was proved as per the

requirement of Section 69 of the Indian Evidence Act, 1872?

B. Whether the trial Court was justified in dismissing the suit

without considering the provisions of the Madhya Bharat Abolition of

Proprietary Rights (Estate, Mahals and Alienated Land) Act, 1950,

The Zamindari Abolition Act, 1951?"

Also heard on application (I.A. No.2 of 2016) under Order 41 Rule 5

of CPC.

As the appeal has already been admitted, therefore, it is directed that

till further orders, both the parties shall maintain the status quo of the suit

property as it exits today.

List the matter for final hearing in due course.

Sd/-

(Arvind Singh Chandel) Judge

Ravi