Land Acquisition Officer vs Jeevan Lal
2023 Latest Caselaw 20574 MP

Madhya Pradesh High Court

Land Acquisition Officer vs Jeevan Lal on 5 December, 2023

                                                                 1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                          FA No. 981 of 2023
                                                  (LAND ACQUISITION OFFICER Vs JEEVAN LAL)

                         Dated : 05-12-2023
                                  Shri Ankit More - Advocate for the appellant.


                                  Let notice be issued to the respondents in FA No.1000/2023 and FA

No.1004/2023 only on payment of process fees within one week; returnable within six weeks.

Also heard for grant of interim relief/stay applications.

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.1216/2022. Original copy of the order be placed in connected appeals. C.c. as per rules.

(GAJENDRA SINGH) JUDGE

Shruti