Ranveer Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 9404 MP

                                                          1
                           IN    THE      HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                   BEFORE
                                  HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
                                               ON THE 22 nd OF JUNE, 2023
                                            SECOND APPEAL No. 834 of 2020

                          BETWEEN:-
                          RANVEER SINGH S/O LATE DURJAN SINGH, AGED
                          ABOUT   74   YEARS, OCCUPATION: AGRICULTURE
                          VILLAGE    PAHRA    TAHSIL   RAJNAGAR   DIST
                          CHATTARPUR (MADHYA PRADESH)

                                                                                     .....APPELLANT
                          (BY SHRI A.S BAGHEL ADVOCATE WITH SHRI VARUN DUBEY
                          ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THR
                                C O L L E C T O R CHATTARPUR COLLECTOR
                                CHATTARPUR (MADHYA PRADESH)

                          2.    CHIEF SECRETARY FOREST DEPARTMENT
                                VALLABH BHAWAN BHOPAL (MADHYA PRADESH)

                          3.    DIVISIONAL FOREST OFFICER CHHATARPUR,
                                DIST.   CHHATARPUR    M.P. CHHATARPUR..
                                (MADHYA PRADESH)

                                                                                  .....RESPONDENTS
                          (BY  SHRI  GAJENDRA          PARASHAR       PANEL     LAWYER      FOR
                          RESPONDENTS/STATE)

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

This second appeal has been preferred by the appellant/plaintiff

challenging the judgement and decree dated 10.12.2019 passed by 5th Additional District Judge, Chhatarpur in RCA 18/2017 affirming the judgment

Signature Not Verified Signed by: SATTYENDAR NAGDEVE Signing time: 6/23/2023 10:52:13 AM

and decree dated 07.12.2016 passed by Civil Judge Class-II, Rajnagar, District Chhatarpur in Civil Suit No.36-A/2014 whereby the plaintiff's suit filed simplicitor for permanent injunction in respect of land survey No.524, 141 and 146 situated in Village Pahra has been dismissed holding the plaintiff to the out of possession.

After arguments at length, learned counsel for the appellant/plaintiff in the light of decision of Supreme Court in the case of Anathula Sudhakar Vs. P.Buchi Reddy and others (2008) 4 SCC 594 (para 13 & 14) prays for withdrawal of this second appeal with liberty to file fresh suit for declaration of title with consequential relief.

Prayer being reasonable is accepted and this second appeal is dismissed as withdrawn with the aforesaid liberty.

Interim application(s), if any, shall stand dismissed.

(DWARKA DHISH BANSAL) JUDGE SN

Signature Not Verified Signed by: SATTYENDAR NAGDEVE Signing time: 6/23/2023 10:52:13 AM