Devnarayan Sarle vs The Board Of Revenue
2023 Latest Caselaw 1399 MP

Citation : 2023 Latest Caselaw 1399 MP
Judgement Date : 24 January, 2023

Madhya Pradesh High Court

Devnarayan Sarle vs The Board Of Revenue on 24 January, 2023

Author: Maninder S. Bhatti

                                                            1
                           IN     THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                       BEFORE
                                       HON'BLE SHRI JUSTICE MANINDER S. BHATTI
                                              ON THE 24 th OF JANUARY, 2023
                                              WRIT PETITION No. 148 of 2017

                          BETWEEN:-
                          DEVNARAYAN SARLE S/O SHIVCHARAN SARLE, AGED
                          ABOUT 67 YEARS, VILLAGE BADORA TAHSIL AND
                          DISTRICT BETUL (MADHYA PRADESH)

                                                                                        .....PETITIONER
                          (BY SHRI JAIDEEP SIRPURKAR - ADVOCATE)

                          AND
                          1.    THE BOARD OF REVENUE GWALIOR GWALIOR
                                (MADHYA PRADESH)

                          2.    DIVISIONAL COMMISSIONER NARMADAPURAM
                                DIVISION HOSHANGABAD (MADHYA PRADESH)

                          3.    COLLECTOR BETUL BETUL (MADHYA PRADESH)

                          4.    SURESH CHANDRA S/O DWRKA PRASAD
                                AABKARI ROAD, BETUL GANJ (MADHYA
                                PRADESH)

                          5.    ASHOK KUMAR S/O DWRKA PRASAD AABKARI
                                ROAD, BETUL GANJ (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                          (BY SHRI SANKALP KOCHAR - ADVOCATE )

                                This petition coming on for admission this day, th e court passed the
                          following:
                                                             ORDER

Learned counsel for the petitioner contends that as regards the property in question, respondents have filed a suit which has also been decreed. Against the judgment and decree, a first appeal has been preferred by the petitioner, Signature Not Verified Signed by: MANOJ NAIR Signing time: 1/25/2023 5:39:02 PM

which is pending consideration.

It is contended by the counsel that the fate of the impugned order dated 30.11.2016 shall depend upon the result of first appeal.

In view of the aforesaid, prays for disposal of the present petition. Accordingly, the present petition stands disposed off. Interim relief, if any also gets vacated.

(MANINDER S. BHATTI) JUDGE mn

Signature Not Verified Signed by: MANOJ NAIR Signing time: 1/25/2023 5:39:02 PM