Land Acquisition Officer vs Jagannath
2023 Latest Caselaw 16706 MP

                                                                   1
                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                         AT INDORE
                                                            FA No. 1173 of 2023
                                                     (LAND ACQUISITION OFFICER Vs MOHANLAL)

                                FA/00975/2023, FA/00982/2023, FA/00993/2023, FA/00995/2023, FA/00999/2023,
                                FA/01000/2023, FA/01004/2023, FA/01171/2023, FA/01180/2023, FA/01181/2023,
                                               FA/01182/2023, FA/01184/2023, FA/01187/2023
                           Dated : 09-10-2023
                                     Appellant(s) through the counsel.


                                     Let notice be issued to the respondents in FA No.1000/2023 and FA

No.1004/2023 only on payment of process fees within one week, returnable

within six weeks.

Also heard for grant of interim relief/stay applications. On due consideration, it is directed that subject to deposit of 50% of the award amount, the operation of the impugned judgment/award shall remain stayed till the next date of hearing.

List along with FA No.1216/2022. Original copy of the order be placed in connected appeals. C.c. as per rules.

(SUBODH ABHYANKAR) JUDGE

krjoshi

Signature Not Verified Signed by: KHEMRAJ JOSHI Signing time: 10-10-2023 11:55:02