Dhirendra Pratap Singh vs Additional Commissioner
2023 Latest Caselaw 18091 MP

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                         MP No. 1848 of 2022
                                 (DHIRENDRA PRATAP SINGH AND OTHERS Vs ADDITIONAL COMMISSIONER AND OTHERS)

                           Dated : 30-10-2023
                                  Shri Anil Kumar Mishra - Advocate for petitioners.

                                  None for respondents.

Petitioners have filed this petition under Article 227 of the Constitution of India challenging order dated 20.02.2020, contained in Annexure P/5.

Counsel appearing for the petitioners submitted that Commissioner had

committed an error of law in ignoring judgment and decree contained in Annexure P/3. By said judgment, in appeal, decree passed in civil suit was set aside. Therefore, Commissioner could not have passed order of mutation in favour of the respondents.

None appears for respondents.

Considering the arguments made by counsel for the petitioners, parties are directed to maintain status quo and not to create any third party interest over the property in question.

List the matter in week commencing 04.12.2023 for final hearing at

motion stage.

(VISHAL DHAGAT) JUDGE

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Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 31-10-2023 13:22:39