Bhagwandeen (Dead) Thr. Lts. Smt. ... vs Land Acquisition Officer
2021 Latest Caselaw 1276 MP

1 FA-349-2021 The High Court Of Madhya Pradesh FA-349-2021 (BHAGWANDEEN (DEAD) THR. LTS. SMT. PARNIN DEVI AND OTHERS Vs LAND ACQUISITION OFFICER)

Jabalpur, Dated : 05-04-2021 Shri Umesh Shrivastava and Ms. Sana Khan, learned counsel the appellants.

Shri Ayur Jain, learned counsel for the State submits that he does not have a copy of memo of appeal and enclosures and I.As.

Let the same be supplied by the learned counsel for the appellant to the learned counsel for the State within one week.

Learned counsel for the appellant pressing I.A.No.2814/2021 and placing reliance upon the judgment of the Supreme Court in the matter of Bhag Singh Vs Union Territory of Chandigarh reported in 1985 MPLJ (SC) 523, has submitted that the appellant be allowed to pay deficit Court fee after the appeal is allowed and amount of compensation, if any, enhanced.

Learned counsel for the State is also directed to be ready on this legal issue.

List after one week.

                                                                         (PRAKASH SHRIVASTAVA)
                                                                                 JUDGE


                      pp




Signature
 SAN      Not
Verified

Digitally signed by
PUSHPENDRA
PATEL
Date: 2021.04.08
11:04:48 IST