Saturday, 02, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Smt. Asha Devi vs The State Of Madhya Pradesh
2021 Latest Caselaw 6372 MP

Citation : 2021 Latest Caselaw 6372 MP
Judgement Date : 4 October, 2021

Madhya Pradesh High Court
Smt. Asha Devi vs The State Of Madhya Pradesh on 4 October, 2021
Author: Vishal Mishra
                                                            1                               WP-15895-2021
                                 The High Court Of Madhya Pradesh
                                            WP-15895-2021
                                     (SMT. ASHA DEVI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                      2
                      Jabalpur, Dated : 04-10-2021
                                Heard through Video Conferencing.
                                Shri Ashish Rawat, learned counsel for the petitioner.
                                Issue notice to the respondents by RAD mode on payment of process

fees seven working days, failing which, this petition shall stand automatically dismissed without reference to this Court.

Heard on the question of interim relief.

Although, the order under challenge passed by the Board of Revenue is of the year 2019, but it is pointed out that the Board of Revenue has remanded the matter back for fresh consideration, considering the fact that in Civil Suit No.4-A/2006 judgment dated 31.10.2008 Smt. Asha Devi was not a party to the proceedings.

He has drawn the attention of this Court towards the judgement and decree dated 31.10.2008 wherein Asha Devi was the main contesting respondent in the matter. It is further pointed out that recently the application

has been filed in the month of January' 2021 for mutating the name in the revenue record on the ground that the revenue court has allowed the appeal. But the fact remains that the revenue Court has only remanded the matter only for fresh consideration.

It is pointed out that till date no mutation in pursuance to the application has been made by the authorities, therefore, considering the specific statement made by the counsel for the petitioner, status quo is directed to be maintained by the parties till the next date of hearing.

List in the week commencing 08.11.2021.

                                                                                   (VISHAL MISHRA)
                                                                                        JUDGE

Signature
 SAN      Not         Jasleen
Verified

Digitally signed by
JASLEEN SINGH
SALUJA
Date: 2021.10.05
11:36:33 IST
                       2   WP-15895-2021




Signature
 SAN      Not
Verified

Digitally signed by
JASLEEN SINGH
SALUJA
Date: 2021.10.05
11:36:33 IST
 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter