Rajendra Prasad Goyal vs Mahesh Raj Soni
2021 Latest Caselaw 8425 MP

                                                     1                                   MP-183-2020
                         The High Court Of Madhya Pradesh
                                   MP No. 183 of 2020
                                 (RAJENDRA PRASAD GOYAL Vs MAHESH RAJ SONI AND OTHERS)


Gwalior, Dated : 07-12-2021
                        Shri Vivek Kumar Mishra, counsel for the petitioner.

                        Shri G.K.Agarwal, learned GA for respondent/State.

Heard.

Learned counsel for the petitioner submits that the SDO in utter disregard to the judgment and decree passed by this court, has declared the

disputed land as government land without any authority and legal basis.

Learned counsel for the respondents No.4 and 5 submits that the judgment and decree referred to by the petitioner was passed in the appeal filed by the Municipal Council, Sheopur, but it has not been impleaded in this petition.

Being necessary party, the petitioner is directed to implead Municipal Council, Sheopur in this petition and amended cause title be filed within a week.

After filing of the amended cause title, notice be issued against private

respondents as well as to Municipal Council, Sheopur of this petition and of I.A.No.230 of 2020 and on the application for grant of ad interim writ on payment of process fee within seven working days by RAD as well as ordinary mode, returnable within four weeks.

Record of the court below be also caused for.

(SATISH KUMAR SHARMA) JUDGE

Rks

RAM KUMAR SHARMA 2021.12.08 10:35:54 +05'30'