The State Of Madhya Pradesh vs Shantilal
2022 Latest Caselaw 5638 MP

                                                                                1
                                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                                       AT INDORE
                                                                                BEFORE
                                                                 HON'BLE SHRI JUSTICE VIRENDER SINGH
                                                                        ON THE 19th OF APRIL, 2022

                                                                  MISC. PETITION No. 4893 of 2021

                                                    Between:-
                                            1.      THE STATE OF MADHYA PRADESH THROUGH
                                                    COLLECTOR LAND ACQUISITION OFFICER, DHAR
                                                    (MADHYA PRADESH)

                                            2.      GENERAL   MANAGER DISTRICT TRADE AND
                                                    INDUSTRIES CENTRE, PITHAMPUR (MADHYA
                                                    PRADESH)

                                                                                                               .....PETITIONER
                                                    (BY SHRI SANJAY KARANJAWALA, GOVT. ADVOCATE)

                                                    AND

                                            1.      SHANTILAL S/O    SHRI   JAINARAYAN GRAM
                                                    FAFUND, TEHSIL AND DISTT.-MHOW (MADHYA
                                                    PRADESH)

                                            2.      SUBHASH S/O SHRI JAINARAYAN FAFUND, TEHSIL
                                                    MHOW (MADHYA PRADESH)

                                                                                                            .....RESPONDENTS
                                                    (BY SHRI )

                                                  This petition coming on for orders this day, the court passed the following:
                                                                                  ORDER

I.A. No.950 of 2022 is taken up.

This is an application for ignoring the default of not printing the petition on both side of paper which is contrary to the newly amended Rule 2 of Chapter 10 of the M.P. High Court Rules, 2008.

On due consideration of the reasons assigned, the application is allowed. Defect ignored.

Heard on admission.

This is a petition for setting aside order of the Executing Court dated 23.09.2021 to de-freeze the PD Account of Land Acquisition Officer.

The proceedings placed on record by the petitioner itself show negligence of

Signature Not VerifiedDigitally signed by the petitioner to satisfy the award. Even after repeated adjournments granted on the SAN VINOD VISHWAKARMA Date: 2022.04.20 10:53:11 IST request of the judgment-debtor, when neither the computation sheet was placed on record nor the payment was made, the Executing Court has freezed the account.

This petition has been filed after three months of passing of the impugned order and further four months have been passed but there is nothing on record to show that any serious action has been taken by the petitioner to comply with the direction of the Court.

In such a situation, no ground for interfering in the order is made out. Therefore, the admission is declined.

The petition stands dismissed.

(VIRENDER SINGH) JUDGE

Signature Not Verified VerifiedDigitally Digitally signed by SAN VINOD VISHWAKARMA Date: 2022.04.20 10:53:11 IST