Girish Prasad Shukla vs Municipal Corporation, Rewa
2024 Latest Caselaw 15579 MP

Madhya Pradesh High Court

Girish Prasad Shukla vs Municipal Corporation, Rewa on 24 May, 2024

Author: Avanindra Kumar Singh

Bench: Avanindra Kumar Singh

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                       SA No. 2961 of 2023
                                         (GIRISH PRASAD SHUKLA Vs MUNICIPAL CORPORATION, REWA)

                          Dated : 24-05-2024
                                Shri Ramanath Dwivedi - Advocate for the appellant/plaintiff - Shri

                          Girish Prasad Shukla.

                                Record is received.
                                Heard on admission.
                                At the outset, learned Counsel for the appellant/plaintiff submits that this

                          is a case of reversal of decree. While the learned Civil Judge at Rewa decreed
                          the Suit, the learned First Appellate Court at Rewa vide Judgment dated
                          18.10.2023 in RCA No.86/2022 (Commissioner, Nagar Nigam Vs. Girish
                          prasad Shukla) allowed the appeal, dismissed the Suit.
                                This appeal is admitted on the following substantial questions of law:-
                                     "( A ) Whether the interpretation of the section 24(2) of land
                               acquisition Act 2013, interpreted properly by the first Appellate court?
                                     (B) Whether the right of property of the plaintiff cannot be taken
                               away without procedure established by law?"

                                     On payment of P.F. within 14 working days, issue notice to
                               respondent - Municipal Corporation.

It is further made clear that till the next date of hearing, both the parties shall maintain status-quo regarding the suit property.

(AVANINDRA KUMAR SINGH) JUDGE

nd