Abid Khan vs Mujaffar
2022 Latest Caselaw 12320 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                       SA No. 1518 of 2022
                                                           (ABID KHAN Vs MUJAFFAR)

                          Dated : 15-09-2022
                                Shri Wakeel Khan, learned counsel for the appellant.

                                Shri Rajeev Kumar Pandey, learned Panel Lawyer for respondent 2/State.

Heard on the question of admission. This second appeal is admitted for final hearing on the following substantial questions of law:-

1. Whether lower appellate Court has erred in reversing the judgment and decree of the trial Court ? 2 . Whether the learned first appellate Court has committed grave error of law in interfering with the orders passed by the Revenue Authorities (Ex.p/6 and P/7) despite there being exclusive bar under sec.257 of the M.P. Land Revenue Code, 1959?

Is s ue notice to the respondent 1 of final hearing as well as I.A.

No.6881/2022 on payment of process fee within seven working days by both the modes, failing which the appeal shall stand dismissed without reference to the Court.

Learned counsel for the appellant is directed to supply copy of memo of appeal to the learned counsel for respondent 2/State.

In the meantime, effect and operation of the judgment and decree dated 28/04/2022 shall remain stayed until further orders.

List for consideration of I.A. No.6881/2022 after service of notice on the respondent no.1.

(DWARKA DHISH BANSAL) JUDGE Signature Not Verified Signed by: SWETA SAHU Signing time: 9/16/2022 2:19:47 PM

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Signature Not Verified Signed by: SWETA SAHU Signing time: 9/16/2022 2:19:47 PM