Balkishan vs Jagnnath
2024 Latest Caselaw 5381 MP

Madhya Pradesh High Court

Balkishan vs Jagnnath on 21 February, 2024

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                        MP No. 7085 of 2023
                                                    (BALKISHAN AND OTHERS Vs JAGNNATH)

                          Dated : 21-02-2024
                                 Mr. Dharmendra Rishishwar - Advocate for the petitioners.

                                 Heard learned counsel for the petitioner.
                                 Petitioner claims right and title over the property in dispute on the basis
                          of registered sale-deed but mutation order of Tehsildar in his favour has been
                          rejected by the impugned judgment.
                                 Issue notice to the respondent on payment of process fee by RAD as

well as Ordinary mode within seven days. Notice be made returnable within six weeks.

List thereafter.

(RAJENDRA KUMAR-IV) JUDGE

bj/-