Sahuddin Dastak vs Land And Acquisition Officer And 2 ...
2023 Latest Caselaw 1817 MP

                                                      1

              IN THE             HIGH COURT               OF MADHYA PRADESH
                                            AT I N D O R E
                                                 BEFORE
                                HON'BLE SHRI JUSTICE VIVEK RUSIA

                                    ON THE 1st OF FEBRUARY, 2023

                                      FIRST APPEAL No. 268 of 2012

              BETWEEN:-
              SAHUDDIN     DASTAK   S/O   RIYAZUDDIN
              GRAM.PANBIHAR             TEH.GHATTIYA
              DISTT.UJJAIN (MADHYA PRADESH)
                                                                           .....APPELLANT
              (BY SHRI RAJNIKANT BAKLIYA,RAJNIKANT TIWARI
              - ADVOCATE)

              AND
                 LAND AND ACQUISITION OFFICER AND 2
              1. ORS.     GHATTIYA      TEH.GHATTIYA
                 DISTT.UJJAIIN (MADHYA PRADESH)
                 EXECUTIVE        ENGINEER     WATER
              2. RESOURCES      DEPATMENT    (MADHYA
                 PRADESH)
                 DISTRICT COLLECTOR THE STATE OF
              3.
                 MADHYA PRADESH (MADHYA PRADESH)
                                                                         .....RESPONDENTS
              (ABY SHRI MIT SINGH SISODIYA -GOVT. ADVOATE)
              _____________________________________________________________________
                         This appeal coming on for order this day, the court passed the
              following:

                                                  ORDER

Learned counsel for the appellant submits that identical appeals have been decided by this Court by remanding the mater back to the Reference Court. One of the order passed in F.A. no. 269/2012 decided on 01/05/2019 has been produced before this Court.

Learned Govt. Advocate has verified the fact, Signature Not Verified Signed by: AMOL N MAHANAG Signing time: 2/2/2023 6:34:50 PM

Present appeal is also arising out of the same land acquisition proceedings, hence this appeal is disposed of in light of the judgment passed in First Appeal no. 269/2012 and the impugned order is set aside. The Court below is directed to decide the reference on merit.

Certified copy, as per Rules.

(VIVEK RUSIA) JUDGE amol

Signature Not Verified Signed by: AMOL N MAHANAG Signing time: 2/2/2023 6:34:50 PM