Tulsiram vs The Land Acquisition Officer
2023 Latest Caselaw 2065 MP

                                                            1
                          IN     THE       HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                      BEFORE
                                      HON'BLE SHRI JUSTICE MANINDER S. BHATTI
                                             ON THE 6 th OF FEBRUARY, 2023
                                             MISC. CIVIL CASE No. 10 of 2023

                         BETWEEN:-
                         TULSIRAM S/O SHRI TUKARAM, AGED ABOUT 50
                         Y E A R S , OCCUPATION: AGRICULTURIST VILLAGE
                         DHAMANGAON TEHSIL AND DISTRICT BURHANPUR
                         (MADHYA PRADESH)

                                                                                            .....APPLICANT
                         (BY SHRI DHARMENDRA SONI - ADVOCATE)

                         AND
                         THE LAND ACQUISITION OFFICER BURHANPUR
                         DISTRICT BURHANPUR (MADHYA PRADESH)

                                                                                      .....RESPONDENTS
                         (BY SHRI SWAPNIL GANGULY - DY. A.G.)

                               This application coming on for admission this day, the court passed the
                         following:
                                                             ORDER

This is an application seeking restoration of F.A. No.968/2022 which has

been dismissed for non-compliance of peremptory order dated 18.08.2022 by which the petitioner herein was directed to place certified copy of this order which is impugned judgment on record.

Learned counsel contends that the appellants are resident of District- Burhanpur and residing at remote place, thus, the peremptory order could not be communicated to them.

Upon taking into consideration, the contents of I.A. No.571/2023 which

Signature Not Verified is an application for condonation of delay, the same is allowed. Signed by: SHUBHAM THAKKER Signing time: 2/9/2023 2:29:43 PM

Upon taking into consideration, the contents of application for restoration, the same is also allowed.

Let F.A. No.968/2022 be restored to its original number subject to removal of defect within 15 days from today.

Office is directed to verify the factum of defect. With the aforesaid, MCC stands allowed/ disposed of.

(MANINDER S. BHATTI) JUDGE Shub

Signature Not Verified Signed by: SHUBHAM THAKKER Signing time: 2/9/2023 2:29:43 PM