Har Prasad vs State Of M.P.
2023 Latest Caselaw 21794 MP

Madhya Pradesh High Court

Har Prasad vs State Of M.P. on 19 December, 2023

Author: Avanindra Kumar Singh

Bench: Avanindra Kumar Singh

                                                                   1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT GWALIOR
                                                            SA No. 524 of 2006
                                                     (HAR PRASAD AND OTHERS Vs STATE OF M.P.)

                           Dated : 19-12-2023
                                   Shri Bhagwan Raj Pandey- Advocate for the appellants.

                                   Shri    Sushant      Tiwari    -    learned    Government       Advocate   for
                           respondent/State.

Record is received.

Heard on the question of admission.

This second appeal under Section 100 of the Code of Civil Procedure,

1908 has been filed against the judgment and decree dated 04/03/2006 passed by learned Additional District Judge, Ganjbasoda, District- Vidisha (M.P.) in Civil Appeal No.100-A/2005 arising out of the judgment and decree dated 30/01/1984 passed by learned Civil Judge, Class-I, Ganjbasoda, District - Vidisha (M.P.) in Civil Suit No.70-A/80.

The appeal involves and is admitted on the following substantial questions of law;

"1.Whether the cultivated land which is in possession of Zamindar and is khudkast land can be vested in the State after abolition of the Zamindari Act ? List the case after four weeks. Interim relief, if any, shall continue till next date of hearing.

(AVANINDRA KUMAR SINGH) JUDGE

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