Surjeet Singh Sahani vs The State Of Madhya Pradesh
2022 Latest Caselaw 831 MP

                                                                    1
                                     IN THE HIGH COURT OF JUDICATURE FOR MADHYA PRADESH
                                                       BENCH AT INDORE
                                                         ON THE 18th OF JANUARY, 2022
                                                                   BEFORE
                                                    HON'BLE SHRI JUSTICE RAVI MALIMATH,
                                                               CHIEF JUSTICE
                                                                      &
                                                    HON'BLE SHRI JUSTICE PRANAY VERMA

                                                         WRIT APPEAL No. 457 of 2018

                                            Between:-
                                            SURJEET SINGH SAHANI S/O SHRI HARNAM
                                            SINGH SAHANI , AGED ABOUT 61 YEARS,
                                            OCCUPATION: BUSINESS 291, VIVEKANAND
                                            COLONY, UJJAIN (MADHYA PRADESH)

                                                                                               .....APPELLANT
                                            (BY SHRI A. K. SETHI, SENIOR ADVOCATE WITH SHRI RAHUL
                                            SETHI, ADVOCATE)

                                            AND

                                    1.      THE STATE OF MADHYA PRADESH DISTRICT
                                            COLLECTOR UJJAIN (MADHYA PRADESH)

                                    2.      LAND ACQUISITION OFFICER THE STATE OF
                                            MADHYA PRADESH O/O COLLECTORATE ,
                                            UJJAIN (MADHYA PRADESH)

                                    3.      CHIEF    EXECUTIVE   OFFICER,   UJJAIN
                                            DEVELOPMENT                 AUTHORITY
                                            ADMINISTRATIVE     AREA,  BHARATPURI,
                                            UJJAIN (MADHYA PRADESH)

                                    4.      SHRI SIDDHI VINAYAK DEVELOPERS UJJAIN
                                            THROUGH SMT. KIRTIKA MOD OPPOSITE
                                            SHUBHAM PETROL PUMP AND GRAND
                                            HOTEL, UJJAIN (MADHYA PRADESH)

                                    5.      AVENUE SUPER MARTS LTD. THROUGH SHRI
                                            JAGMOHAN B. BAGRI OPPOSITE ANJANIYA,
                                            HIRANANDANI     FOUNDANTION   SCHOOL,
                                            PAVAI, MUMBAI-26/ PLOT NO. 220, C.A.T.
                                            CIRLCE, RETI MANDI, NEAR MARUTI SHOW
                                            ROOM     (OCIAN   MOTORS),  RAJENDRA
                                            NAGAR-12 (MADHYA PRADESH)

                                                                                             .....RESPONDENTS
                                            (SHRI SHREY RAJ SAXENA, DEPUTY ADVOCATE GENERAL
                                            FOR RESPONDENTS NO.1 TO 3)
                                                        (Heard through Video Conferencing)
                                          Thi s appeal coming on for admission this day, Hon'ble Shri Justice
                                    Ravi Malimath, Chief Justice passed the following:
Signature Not Verified
  SAN

                                                                     ORDER

Digitally signed by KHEMRAJ JOSHI Date: 2022.01.20 10:14:27 IST

This matter was directed to be listed after the disposal of the matter pending before the Hon'ble Supreme Court by the order dated 29.06.2018.

It is presently submitted that the judgment of the Hon'ble Supreme Court has been delivered on 06.03.2020 in case of Indore Development Authority Vs. Manoharlal and others reported in (2020) 8 SCC 129.

In view of the same, the appeal stands dismissed in terms of the aforesaid

order of the Hon'ble Supreme Court.

                                          (RAVI MALIMATH)                                        (PRANAY VERMA)
                                             CHIEF JUSTICE                                                JUDGE



                                    krj




Signature Not Verified
  SAN

Digitally signed by KHEMRAJ JOSHI Date: 2022.01.20 10:14:27 IST