Kadam Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 5874 MP

                                       1                           WP-18642-2021
         The High Court Of Madhya Pradesh
                    WP-18642-2021
               (KADAM SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

1
Gwalior, Dated : 22-09-2021
        Shri V.S.Chauhan, Advocate for the petitioner.
        Shri Deepak Khot, G.A. for the respondents/State.

Learned counsel for the petitioner is unable to specifically state that after rejection of S.A. No.386/2015 vide judgment dated 1/12/2015, whether the petitioner had approached the competent Authority under section 162 of

the M.P.Land Revenue Code claiming to be a landless person and what was its outcome.

Learned counsel for the petitioner prays for time ascertain the aforesaid fact.

List this case after a week.

(S. A. DHARMADHIKARI) JUDGE

(and)

ANAND SHRIVASTAV A 2021.09.23 10:14:26 +05'30'