Land Acquisition Officer Dhar vs Lokesh Kumar
2023 Latest Caselaw 20326 MP

Madhya Pradesh High Court

Land Acquisition Officer Dhar vs Lokesh Kumar on 1 December, 2023

Author: Subodh Abhyankar

Bench: Subodh Abhyankar

                                                                   1
                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                         AT INDORE
                                                            FA No. 1002 of 2023
                                                (LAND ACQUISITION OFFICER DHAR Vs LOKESH KUMAR)

                           Dated : 01-12-2023
                                     Appellant(s) through the counsel.


                                     Let notice be issued to the respondents on payment of process fees

within one week, returnable within six weeks.

Also heard for grant of interim relief/stay application. On due consideration, it is directed that subject to deposit of 50% of the

award amount, the operation of the impugned judgment/award shall remain stayed till the next date of hearing.

List along with FA No.1173/2023. C.c. as per rules.

(SUBODH ABHYANKAR) JUDGE

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