Land Acquisition Officer Sardar ... vs Mukesh
2024 Latest Caselaw 4237 MP

Madhya Pradesh High Court

Land Acquisition Officer Sardar ... vs Mukesh on 13 February, 2024

Author: Vivek Rusia

Bench: Vivek Rusia

                                                              1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                        RP No. 1143 of 2020
                               (LAND ACQUISITION OFFICER SARDAR SAROVAR PROJECT DHARAMPURI AND OTHERS Vs
                                                               SURENDRA)

                                  FA/00777/2020, FA/00778/2020, FA/00779/2020, FA/00780/2020,
                                  FA/00781/2020, FA/00782/2020, FA/00784/2020, FA/00786/2020,
                                  FA/00787/2020, FA/00788/2020, FA/00789/2020, FA/00790/2020,
                                  FA/00791/2020, FA/00792/2020, FA/00793/2020, FA/00794/2020,
                                  FA/00795/2020, FA/00796/2020, FA/00797/2020, RP/01144/2020,
                                  RP/01145/2020, RP/01146/2020, RP/01147/2020, RP/01149/2020,
                                  RP/01150/2020, RP/01151/2020, RP/01152/2020, RP/01153/2020,
                                  RP/01154/2020, RP/01155/2020, RP/01156/2020, RP/01158/2020,
                                  RP/01160/2020, RP/01161/2020, FA/00046/2021, FA/00058/2021
                           Dated : 13-02-2024
                                 Shri Satyendra Malviya, learned counsel for the petitioners /
                           appellants.
                                 Shri Ashok Kumar Surajmal Garg, learned Senior Counsel assisted by
                           Shri Jitendra Shukla on behalf of Shri Sapnesh Kumar, learned counsel for
                           the respondents.

In the first appeals listed from serial Nos.7.1 to 7.19 & 7.35 to 7.36, notices have already been issued. In these appeals, the respondents / land owners are same, who earlier filed the first appeals before this Court which was disposed of by common order dated 11.05.2020.

Now the NVDA has filed review petitions against these orders, which are also listed before this Court along with this bunch.

In the review petition, Shri Jitendra Shukla has filed Vakalatnama. Since the land owners are same in the first appeals listed from serial Nos.7.1 to 7.19 & 7.35 to 7.36, therefore, Shri Jitendra Shukla, Advocate is directed to accept notice on behalf of the respondents / land owners.

Let one set of memo of appeal be supplied to Shri Jitendra Shukla,

Advocate within seven days as the impugned judgment is common.

List these petitions / appeals on 18.03.2024 for final arguments. Let a copy of this order be kept in the connected petitions / appeals also.

(VIVEK RUSIA) JUDGE

Ravi