Smt. Kalli @ Keshkali vs The State Of Madhya Pradesh
2025 Latest Caselaw 7413 MP

Madhya Pradesh High Court

Smt. Kalli @ Keshkali vs The State Of Madhya Pradesh on 26 August, 2025

Author: Vishal Mishra

Bench: Vishal Mishra

                                                                1                                WP-33133-2025
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                          WP No. 33133 of 2025
                                     (SMT. KALLI @ KESHKALI Vs THE STATE OF MADHYA PRADESH AND OTHERS )



                           Dated : 26-08-2025
                                 Shri D.K.Tripathi - Advocate for the petitioner.

                                 Shri Alok Agnihotri - Government Advocate for the respondents/State.

Issue notice to the respondents on payment of process fee within seven working days by RAD mode, returnable in four weeks, failing which this petition shall stand dismissed without further reference to the Court.

Heard on question of interim relief.

It is argued that the mutation is sought based upon the disputed Will. He has placed reliance upon the judgment passed by the Full Bench of this Court in the case of Anand Choudhary Vs. State of M.P. and others (Writ Petition No.3499/2022) and connected matters decided on 14.02.2025 as well as upon the judgment passed by the Hon'ble Supreme Court in the case of Jitendra Singh Vs. State of M.P. (SLP (Civil) No.13146/2021) decided on 06.09.2021 wherein similar question was considered.

Considering the aforesaid, the effect and operation of the impugned order dated 23.06.2025 (Annexure P/1) is stayed till the next date of hearing.

List after four weeks.

Certified copy as per rules.

(VISHAL MISHRA) JUDGE

AM

2 WP-33133-2025