Sharad Chandra (Deseased) ... vs State Of M.P.
2023 Latest Caselaw 13232 MP

                                                               1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT INDORE
                                                          SA No. 70 of 2022
                                       (SHARAD CHANDRA (DESEASED) THROUGH AYUSH Vs STATE OF M.P.)

                         Dated : 14-08-2023
                                Mr. Vishal Sharma, counsel for the appellant.

                                Ms. Bharti Lakkad, counsel for the respondents/State.

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

(a) Whether the first appellate Court has committed a gross error of law in reversing the judgment and decree passed by the trial Court by mis- appreciating and misconstruing the evidence, particularly the documentary evidence available on record proving title of plaintiff over the suit land ?

(b) Whether recording of name of the Collector over the suit land is illegal and without jurisdiction in the facts and circumstances of the case ?

(c) Whether from the State of evidence as is available on the record, plaintiff has proved his title to the suit land ?

(d) Whether a temple can be assumed a public temple without any

material evidence and relevant notification of the State Government ?

Issue notice to the respondent on payment of process-fee within a period o f seven working days by RAD Mode. Notice be made returnable within six weeks.

List after six weeks.

(HIRDESH) JUDGE

Signature Not Verified Signed by: ARUN NAIR Signing time: 16-08-

2023 12:21:30

Arun/-

Signature Not Verified Signed by: ARUN NAIR Signing time: 16-08-

2023 12:21:30