Paresh Rai vs Revenue Department
2023 Latest Caselaw 3755 MP

Citation : 2023 Latest Caselaw 3755 MP
Judgement Date : 2 March, 2023

Madhya Pradesh High Court

Paresh Rai vs Revenue Department on 2 March, 2023

Author: Pranay Verma

                                                                1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT INDORE
                                                         WP No. 6672 of 2021
                                          (PARESH RAI AND OTHERS Vs REVENUE DEPARTMENT AND OTHERS)

                           Dated : 02-03-2023
                                  Shri Jitendra Jhala, learned counsel for the petitioner.

                                  Shri Anendra Singh Parihar, learned counsel for the respondent/State.

Learned counsel for the petitioner submits that as per the judgment of the Hon'ble Supreme Court in Thumati Venkaiah and others Vs. State of Andhra Pradesh and Others reported in 1984 Supreme Court Cases 295 if

the land is situated within urban agglomeration then the provisions of The Urban Land (Ceiling and Regulation) Act, 1976 would be applicable and if the same is beyond that then M.P. Ceiling on Agriculture Holding Act, 1960 would be applicable.

Learned counsel for the respondent/State prays for time to examine the said aspect.

As prayed, list on 21.03.2023.

(PRANAY VERMA) JUDGE

ajit

Signature Not Verified Signed by: AJIT KAMALASANAN Signing time: 02-03-2023 18:43:42