Ujjain Development Authority vs Indersingh
2024 Latest Caselaw 14176 MP

Madhya Pradesh High Court

Ujjain Development Authority vs Indersingh on 14 May, 2024

Author: Anil Verma

Bench: Anil Verma

                                                              1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                        SA No. 2312 of 2018
                                         (UJJAIN DEVELOPMENT AUTHORITY Vs INDERSINGH AND OTHERS)

                           Dated : 14-05-2024
                                  Ms. Ritu Bhargava, learned counsel for the appellant .

                                  Shri Vaibhav Bhagwat GA for respondent no.7/ State

Learned counsel for the appellant heard on admission. Appeal appears to be arguable, therefore, it is admitted for hearing on the following substantial question of law :

"i) . Whether the suit filed by respondent nos. 1 to 6 challenging th e orders passed by the competent authority under the Urban Land (Celling and Registration) Act, 1976 was maintainable in light of the judgment delivered by Hon'ble Apex Court in the case of State of Madhya Pradesh Vs. Ghisilal ( Civil Appeal no. 2153 of 2012 decided on 22/11/2021"

Let notice be issued against respondent nos. 1 to 6 and 9 on payment of PF within seven days. Notice be made returnable within within ten weeks.

(ANIL VERMA) JUDGE

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