Royal Grah Nirman Sehkari Samiti ... vs Ram Kumar Sharma
2022 Latest Caselaw 1400 MP

                                   1
         The High Court Of Madhya Pradesh
                   WP No. 1199 of 2022
 (ROYAL GRAH NIRMAN SEHKARI SAMITI MARYADIT THR. Vs RAM KUMAR SHARMA AND OTHERS)

Gwalior, Dated : 31-01-2022
        Shri Anil Mishra, learned counsel for the petitioner.

        Shri R.K. Agrawal, learned GA for the respondents/State.

Heard through Video Conferencing. It is the submission of learned counsel for the petitioner that revenue authorities have no jurisdiction to decide mutation based upon Will. He relied upon the judgment of Division Bench of this Court passed in Writ Appeal

No.317/2021 (Smt. Nandita Singh Vs. Ranjit alias Bhaiyu Mohite & Ors.

Issue notice to the respondents on payment of process fee within seven days by RAD mode, returnable within four weeks.

Till next date of hearing, status quo in respect of property in question shall be maintained or no alienation or disposal of property shall be made.

List after four weeks.

(ANAND PATHAK) JUDGE

Anil*

ANIL KUMAR CHAURASIYA 2022.01.23 15:59:49

-08'00'