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Nandu Vishwakarma vs Chief Municipal Officer
2023 Latest Caselaw 3736 MP

Citation : 2023 Latest Caselaw 3736 MP
Judgement Date : 2 March, 2023

Madhya Pradesh High Court
Nandu Vishwakarma vs Chief Municipal Officer on 2 March, 2023
Author: Arun Kumar Sharma
                                                             1
                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                       SA No. 1327 of 2021
                                            (NANDU VISHWAKARMA Vs CHIEF MUNICIPAL OFFICER)

                         Dated : 02-03-2023
                               Heard through Video Conferencing.

                               Shri Girish Shrivastava - Advocate for the appellant.

                               Record has been received.
                               Heard on the question of admission.
                               This appeal is admitted on the following substantial question of law:-

                                            i.    Whether the judgment and decree passed by
                                    the courts below is vitiated under the law in not
                                    appreciating exhibit P-2 executed by defendant on
                                    10.10.1964 in its right perspective ?

                                            ii.   Whether, the judgment and decree passed by
                                    the courts below is erroneous and not sustainable in law
                                    as appellant has acquired bhumiswami rights over the suit
                                    portion which is admittedly situated in Abadi land and

                                    having in possession for more than 42 years ?

                               Also heard on IA. No. 7113/2021 for grant of stay.
                               Issue notice to the respondent on payment of process fee within seven

working days by both modes.

Notices be made returnable within four weeks. In the meanwhile, as an interim measure, it is directed that both the parties shall maintain status quo with regard to suit property as exists today till next

Signature Not Verified date of hearing.

Signed by: VINAY KUMAR VERMA Signing time: 3/2/2023 6:21:17 PM

List after four weeks. Certified copy as per rules.

(ARUN KUMAR SHARMA) JUDGE

vkv /-

Signature Not Verified Signed by: VINAY KUMAR VERMA Signing time: 3/2/2023 6:21:17 PM

 
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