The State Of Madhya Pradesh vs Katturam
2021 Latest Caselaw 8566 MP

                                              1                             WA-1144-2021
             The High Court Of Madhya Pradesh
                      WA No. 1144 of 2021
                                (THE STATE OF MADHYA PRADESH Vs KATTURAM)


Jabalpur, Dated : 09-12-2021
         Mr. Bramhadatt Singh, learned Government Advocate for the

appellant/State.
         Mr. Abhijeet Awasthi, learned counsel for the respondent.

Pursuant to the judgment of the Hon'ble Supreme Court in the case of Jogendrasinhji Vijaysinghji Vs. State of Gujarat and others reported in (2015)

9 SCC 1, it is held that this appeal is maintainable in view of the facts and the order passed by the learned Single Judge in exercise of the power under Article 226 of the Constitution of India.

Heard learned counsels.

Learned counsel for the respondent seeks time to place the material before this Court to establish de facto possession over the land.

Hence, on his request, call next week.

      (RAVI MALIMATH)                                          (VIJAY KUMAR SHUKLA)
        CHIEF JUSTICE                                                  JUDGE

C




    Digitally signed by
    CHRISTOPHER PHILIP
    Date: 2021.12.10 19:44:18
    +05'30'