Land Acquisition Officer vs Teju Bai
2023 Latest Caselaw 16841 MP

                                                                   1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                          FA No. 1183 of 2023
                                             (LAND ACQUISITION OFFICER Vs TEJU BAI AND OTHERS)

                           Dated : 10-10-2023
                                  Shri Aman Singh, learned counsel for the appellant.

                                  Shri Amish Singhvi, learned counsel appearing for respondent no.1.

Let notice be issued to the respondent on payment of process fees within one week, returnable within six weeks.

Also, heard for grant of interim relief/stay application.

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 F.A. No.1216/2022. C.c. as per rules.

(ACHAL KUMAR PALIWAL) JUDGE

ajit

Signature Not Verified Signed by: AJIT KAMALASANAN Signing time: 11-10-2023 12:14:00