Land Acquisition Officer Dhar vs Raees
2023 Latest Caselaw 16847 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                          FA No. 1175 of 2023
                                                  (LAND ACQUISITION OFFICER DHAR Vs RAEES)

                           Dated : 10-10-2023
                                   Shri Ashutosh Gondli, learned counsel for the appellant.


                                   Heard on the question of admission as well as on I.A. No.3614/2023,
                           which is an application for condonation of delay and I.A. No.3613/2023, which
                           is an application for stay.
                                   Let notice be issued to the respondents on both counts on payment of

process fees within one week, returnable within six weeks.

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.1173/2023. C.c. as per rules.

(SUBODH ABHYANKAR) JUDGE

Bahar

Signature Not Verified Signed by: BAHAR CHAWLA Signing time: 10-10-2023 18:50:25