Madhya Pradesh High Court
Union Of India vs Dilip Rao on 29 March, 2023
Author: Vivek Rusia
HIGH COURT OF MADHYA PRADESH INDORE BENCH
Single Bench of Hon'ble Shri Justice Vivek Rusia.
FA/00788/2015, FA/00789/2015, FA/00791/2015, FA/00792/2015,
FA/00793/2015, FA/00794/2015, FA/00795/2015, FA/00796/2015,
FA/00797/2015, FA/00798/2015, FA/00877/2015, FA/00878/2015,
FA/00879/2015, FA/00880/2015, FA/00881/2015, FA/00882/2015,
FA/00883/2015, FA/00884/2015, FA/00885/2015, FA/00886/2015,
FA/00607/2016, FA/00611/2016, FA/00613/2016, FA/00615/2016,
FA/00620/2016, FA/00622/2016, FA/00623/2016, FA/00625/2016,
FA/00626/2016, FA/00748/2016, FA/00749/2016, FA/00750/2016,
FA/00876/2016, FA/00918/2016, FA/00919/2016, FA/00920/2016,
FA/00245/2017, FA/00246/2017, FA/00247/2017, FA/00248/2017,
FA/00249/2017, FA/00252/2017, FA/00253/2017, FA/00350/2017,
FA/00351/2017, FA/00352/2017, FA/00353/2017, FA/00354/2017,
FA/00355/2017, FA/00356/2017, FA/00357/2017, FA/00358/2017,
FA/00359/2017, FA/00360/2017, FA/00361/2017, FA/00362/2017,
FA/00363/2017, FA/00364/2017, FA/00366/2017, FA/00368/2017,
FA/00370/2017, FA/00371/2017, FA/00397/2017, FA/00398/2017,
FA/00399/2017, FA/00400/2017, FA/00826/2017, FA/00827/2017,
FA/00829/2017, FA/00834/2017, FA/00835/2017, FA/00837/2017,
FA/00877/2017, FA/00879/2017, FA/00880/2017, FA/00881/2017,
FA/00883/2017, FA/00984/2017, FA/00987/2017, FA/00989/2017,
FA/00990/2017, FA/01082/2017, FA/01083/2017, FA/01096/2017,
FA/01111/2017, FA/01113/2017, FA/01346/2017, FA/00080/2018,
FA/00135/2018, FA/00149/2018, FA/00150/2018, FA/00151/2018,
FA/00152/2018, FA/00153/2018, FA/00154/2018, FA/00732/2018,
FA/00734/2018, FA/00735/2018, FA/00746/2018, FA/00747/2018,
FA/00818/2018, FA/00819/2018, FA/00820/2018, FA/00821/2018,
FA/00822/2018, FA/00824/2018, FA/00825/2018, FA/00905/2018,
FA/01042/2018, FA/01084/2018, FA/01085/2018, FA/01091/2018,
FA/01125/2018, FA/01139/2018, FA/01170/2018, FA/01172/2018,
FA/01173/2018, FA/01175/2018, FA/01516/2018, FA/01018/2019,
FA/01146/2019, FA/00175/2021, FA/00256/2021, FA/00257/2021,
FA/00258/2021, FA/00259/2021, FA/00342/2021, FA/00453/2021,
FA/00470/2021, FA/00471/2021, FA/00472/2021, FA/00474/2021,
FA/00475/2021, FA/00547/2021, FA/00236/2022
HIGH COURT OF MADHYA PRADESH INDORE BENCH
Single Bench of Hon'ble Shri Justice Vivek Rusia.
Dated : 29-03-2023
Parties through their counsel.
These appeals are related to Indore-Dahod railway line for
which the land of 6 villages have been acquired. So far as District
Dhar (Villages Kheda and Pithampur) is concerned, a bunch of First
Appeals had been decided vide judgment dated 27.9.2021 and
against which SLP has also been dismissed.
Learned counsel for the parties submit that there are 57 more
appeals which have not been listed along with this bunch of appeals.
In certain appeals the land owners have not been served and in
certain appeals, the legal heirs have not been brought on record.
These appeals are liable to be segregated village-wise. Let all
these formalities be completed by the OSD of this Bench. All these
appeals be listed before the OSD who shall also verify about service
of notice to unserved land-owners/respondents and shall also
consider the application/s for bringing the legal heirs on record. After
completing all these formalities, these appeals be listed before this
Court on 01.07.2023. Let a photocopy of this order be retained in all
the connected appeals.
( VIVEK RUSIA )
JUDGE
Alok/-
Digitally signed by ALOK GARGAV
Date: 2023.03.30 12:41:55 +05'30'
