Omkar Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 6218 MP

                                              1                                RP-473-2021
                   The High Court Of Madhya Pradesh
                               RP-473-2021
                  (OMKAR SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

           3
           Gwalior, Dated : 29-09-2021
                  Heard through Video Conferencing.
                  Shri N.K. Gupta, learned Senior Counsel with Shri Sanjay Sharma,
           learned counsel for petitioners.
                  Shri Ankur Mody, learned Additional Advocate General for
           respondent/State.

Learned counsel for review petitioner is directed to file relevant judgment and decree declaring that Government is not title holder of Survey No. 186 Situated at Sikandar Kampoo District Gwalior.

Petitioner is also directed to file orders of appellate/revisional forum where the said judgment and decree may have been challenged.

List after Dusshera Vacation.

               (SHEEL NAGU)                                          (ANAND PATHAK)
                  JUDGE                                                    JUDGE

YOGEND
RA OJHA    ojha
2021.09.

12:46:49
+05'30'