Land Acquisition And Rehabilitation ... vs Ramesh Chand
2024 Latest Caselaw 6603 MP

Madhya Pradesh High Court

Land Acquisition And Rehabilitation ... vs Ramesh Chand on 4 March, 2024

Author: Anil Verma

Bench: Anil Verma

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE FA No. 461 of 2017 (LAND ACQUISITION AND REHABILITATON OFFICER AND OTHERS Vs MANGILAL AND OTHERS)

FA/00226/2017, FA/00240/2017, FA/00455/2017, FA/00898/2017 Dated : 04-03-2024 Parties through their counsel.

Counsel for the appellant submits that the similar first appeals have been decided by the coordinate bench of this Court vide judgment dated 17.4.2023 passed in FA No.703/2020 and other connected appeals.

At the request of counsel for both the parties, matter be listed before the

next Lok Adalat held on 9.3.2024.

(ANIL VERMA) JUDGE

trilok