Land Acquisition Officer vs Teju Bai
2024 Latest Caselaw 14885 MP

Madhya Pradesh High Court

Land Acquisition Officer vs Teju Bai on 17 May, 2024

Author: Hirdesh

Bench: Hirdesh

                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                        FA No. 1183 of 2023
                                            (LAND ACQUISITION OFFICER Vs TEJU BAI AND OTHERS)

                           Dated : 17-05-2024
                                 Shri Aman Singh, learned counsel for the appellant.

                                 Shri Anand Bhatt, learned P.L for the respondent/State.

Heard on I.A No.3642/2023, which is an application for stay of execution of the impugned order.

After perusal of the record it is found that on 10/10/2023 the effect and

operation of impugned judgment/award was stayed.

In view of the aforesaid, the order dated 10/10/2023 is made absolute. With the aforesaid, I.A No.3642/2023 is disposed off. List the case for final hearing in due course.

(HIRDESH) JUDGE

PK