The State Of Madhya Pradesh vs Suraj Singh (Dead)
2023 Latest Caselaw 4350 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                          SA No. 1050 of 2017
                                 (THE STATE OF MADHYA PRADESH AND OTHERS Vs SURAJ SINGH (DEAD) AND OTHERS)

                           Dated : 20-03-2023
                                 Shri Rohit Jain - Panel Lawyer for the appellants/State.

                                 Shri Adil Khan - Proxy Counsel on behalf of Shri Vipin Yadav -
                           Advocate for respondents No.3 & 5.

None for the other respondents.

Heard on the question of admission.

The appeal being arguable is admitted on the following substantial questions of law:

1.Whether the original government lessee Babulal had right to sell the suit land to Parasram in the year 1969 before conferral of bhoomiswami right upon him in the year 1975 ?

2.Whether the First Appellate Court has committed an error of law in reversing the judgment of the trial court and decreeing the suit without appreciating and meeting

out the reasons which were given by the Trial Court in dismissing the suit ?

The counsel for the State is directed to supply a copy of memo of appeal alongwith substantial questions of law to the counsel for the respondents.

Since all the respondents are represented through their counsel, therefore, it is not necessary to issue notice.

Let a copy of I.A. No.12396/2017 be supplied to the counsel for the Signature Not Verified Signed by: VARSHA CHOURASIYA Signing time: 21-03-2023 14:36:21

respondents.

Two weeks' time is granted to the respondents to file reply of this application.

List this case in week commencing 17 th April, 2023 for consideration of I.A. No.12396/2017.

(G.S. AHLUWALIA) JUDGE

vc

Signature Not Verified Signed by: VARSHA CHOURASIYA Signing time: 21-03-2023 14:36:21