Ram Prasad vs The State Of Madhya Pradesh
2022 Latest Caselaw 1696 MP

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                                              The High Court Of Madhya Pradesh
                                                        SA No. 573 of 2021
                                              (RAM PRASAD AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                   Indore, Dated : 07-02-2022
                                            Heard through Video Conferencing.

                                            Shri Satish Jain, learned counsel for the appellant.
                                            Shri Kapil Mahant, learned PL for the respondent/State.

Heard on admission.

This second appeal is admitted on the following substantial questions of law:-

(1) Whether, the findings of the court below regarding Ex.P/10 & Ex.P/6 is perverse and against Section 13 of Evidence Act as the judgment passed therein is relevant and equally applicable in present case, as the disputed property is from same Ghosa no. and family is also same?

(2) Whether, the findings of the courts below is against Section 246 of M.P. Land Revenue Code?

(3) Whether, the judgment and findings of courts below are against Section 312 of Municipality Act as there was nor resolution or authorization for evidence in favour of witness examined by the respondents?

(4) Whether, the judgment and findings of courts below are against Section 323 of Municipality Act as none of the conditions were present while the learned Collector passed the order dated 29.12.2007 (Ex.P/5) ?

Let notice be issued to the respondents on payment of PF within 7 days. Notices be made returnable within 8 weeks.

IR shall remain continued till the next date of hearing.

(ANIL VERMA) JUDGE

trilok Signature Not Verified SAN

Digitally signed by TRILOK SINGH SAVNER Date: 2022.02.08 11:48:02 PST