Shyamlal vs State Of M.P. Through Panchayat ...
2022 Latest Caselaw 174 MP

                                                                               1                             WP-28317-2019
                                                       The High Court Of Madhya Pradesh
                                                                WP No. 28317 of 2019
                                              (SHYAMLAL Vs STATE OF M.P. THROUGH PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT
                                                                                 AND OTHERS)

                                             Indore, Dated : 04-01-2022
                                                   Shri SR Porwal, learned counsel for the petitioner.

                                                   Shri Pourush Ranka, learned Panel Lawyer for the respondents/State.

Counsel for the respondents/State submits that in view of the various judgments of this Court, even the interest part of recovery can also be recovered from the petitioner. He prays for short time to place the aforesaid

judgments.

List after 2 weeks.

(VIJAY KUMAR SHUKLA) JUDGE

soumya

Signature Not Verified VerifiedDigitally Digitally signed by SAN SOUMYA RANJAN DALAI Date: 2022.01.04 17:22:13 IST