Smt. Munni Rani vs Awadh Narayan
2023 Latest Caselaw 17827 MP

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                            IN    THE      HIGH COURT OF MADHYA PRADESH
                                                 AT GWALIOR
                                                    BEFORE
                                 HON'BLE SHRI JUSTICE AVANINDRA KUMAR SINGH
                                             ON THE 26 th OF OCTOBER, 2023
                                              CIVIL REVISION No. 561 of 2022

                           BETWEEN:-
                           SMT. MUNNI RANI W/O SHRI RAMESH CHANDRA,
                           AGED ABOUT 55 YEARS, MANIRAM KA BADA DANAOLI
                           LASHKAR (MADHYA PRADESH)

                                                                                     .....PETITIONER
                           (BY SHRI P.C. CHANDIL - ADVOCATE)

                           AND
                           1.    AWADH NARAYAN S/O SHRI BENI PRASAD
                                 SHRIVASTAVA, AGED ABOUT 72 YEARS, GALI NO
                                 1 WARD NO 2 SHIV NAGAR BAHODAPUR
                                 (MADHYA PRADESH)

                           2.    COLLECTOR THE STATE OF MADHYA PRADESH
                                 GWALIOR (MADHYA PRADESH)

                           3.    SUB DIVISIONAL OFFICER (REVENUE) GORKHI,
                                 GWALIOR (MADHYA PRADESH)

                           4.    TEHSILDAR     (NAZUL) GORKHI,         GWALIOR
                                 (MADHYA PRADESH)

                           5.    DISTRICT REGISTRAR AND STAMP COLLECTOR
                                 GORKHI, GWALIOR (MADHYA PRADESH)

                           6.    DEPUTY REGISTRAR DEPUTY REGISTRAR OFFICE
                                 GORKHI, GWALIOR (MADHYA PRADESH)

                           7.    COMPETENT AUTHORITY URBAN AND CEILING
                                 OFFICE GORKHI, GWALIOR (MADHYA PRADESH)

                                                                                  .....RESPONDENTS
                           (BY SHRI PRAMOD GOHADKAR - ADVOCATE FOR RESPONDENT NO.1
                           SHRI G.S. CHAUHAN - ADVOCATE FOR RESPONDENTS NO.2 TO 7 )

Signature Not Verified
                                 Th is revision coming on for hearing this day, th e court passed the
Signed by: ADNAN HUSAIN
ANSARI
Signing time: 27-10-2023
11:00:55 AM
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                           following:
                                                                ORDER

At the outset, both learned counsel informs that this revision has been filed by the defendant Munnibai who is the petitioner before this Court against the judgment passed by the learned 10th District Judge in Civil Suit No.3-A/13 ( Awadh Narayan Vs. State of M.P. and Others) by the judgment dated 07.07.2022, suit of the petitioner was dismissed but regarding the issue No.2, the finding was against defendant No.7, therefore, to clear this finding, this Civil Revision has been filed but after this revision the plaintiff has filed First Appeal No.1774/2022. Therefore, if permission is granted, the revisioner before this

Court can raise all objections in the First Appeal in which they were appeared.

Accordingly, this petition is disposed of with the permission sought for as permitted under the law.

The petitioner may raise all objections in the First appeal. Let a copy of this be sent to the concerned Court.

(AVANINDRA KUMAR SINGH) JUDGE mani

Signature Not Verified Signed by: ADNAN HUSAIN ANSARI Signing time: 27-10-2023 11:00:55 AM