[Cites 1, Cited by 0]
Madhya Pradesh High Court
Union Of India vs Haider on 31 March, 2026
1 FA-794-2015
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
FA No. 788 of 2015
(UNION OF INDIA Vs MAKHAN AND OTHERS )
FA/789/2015, FA/791/2015, FA/792/2015, FA/793/2015, FA/794/2015, FA/795/2015,
FA/796/2015, FA/797/2015, FA/798/2015, FA/877/2015, FA/878/2015, FA/879/2015,
FA/880/2015, FA/881/2015, FA/882/2015, FA/883/2015, FA/884/2015, FA/885/2015,
FA/886/2015, FA/537/2016, FA/538/2016, FA/540/2016, FA/545/2016, FA/546/2016,
FA/548/2016, FA/553/2016, FA/555/2016, FA/556/2016, FA/557/2016, FA/558/2016,
FA/559/2016, FA/562/2016, FA/563/2016, FA/564/2016, FA/565/2016, FA/566/2016,
FA/575/2016, FA/576/2016, FA/577/2016, FA/586/2016, FA/587/2016, FA/590/2016,
FA/591/2016, FA/593/2016, FA/594/2016, FA/597/2016, FA/607/2016, FA/611/2016,
FA/613/2016, FA/615/2016, FA/620/2016, FA/622/2016, FA/623/2016, FA/625/2016,
FA/626/2016, FA/748/2016, FA/749/2016, FA/750/2016, FA/876/2016, FA/918/2016,
FA/919/2016, FA/920/2016, FA/184/2017, FA/245/2017, FA/246/2017, FA/247/2017,
FA/248/2017, FA/249/2017, FA/252/2017, FA/253/2017, FA/350/2017, FA/351/2017,
FA/352/2017, FA/353/2017, FA/354/2017, FA/355/2017, FA/356/2017, FA/357/2017,
FA/358/2017, FA/359/2017, FA/360/2017, FA/361/2017, FA/362/2017, FA/363/2017,
FA/364/2017, FA/366/2017, FA/368/2017, FA/370/2017, FA/371/2017, FA/397/2017,
FA/398/2017, FA/399/2017, FA/400/2017, FA/826/2017, FA/827/2017, FA/829/2017,
FA/834/2017, FA/835/2017, FA/837/2017, FA/877/2017, FA/879/2017, FA/880/2017,
FA/881/2017, FA/883/2017, FA/984/2017, FA/987/2017, FA/989/2017, FA/990/2017,
FA/1082/2017, FA/1083/2017, FA/1096/2017, FA/1111/2017, FA/1113/2017,
FA/1346/2017, FA/80/2018, FA/135/2018, FA/149/2018, FA/150/2018, FA/151/2018,
FA/152/2018, FA/153/2018, FA/154/2018, FA/355/2018, FA/385/2018, FA/386/2018,
FA/400/2018, FA/401/2018, FA/416/2018, FA/417/2018, FA/604/2018, FA/732/2018,
FA/734/2018, FA/735/2018, FA/746/2018, FA/747/2018, FA/815/2018, FA/818/2018,
FA/819/2018, FA/820/2018, FA/821/2018, FA/822/2018, FA/824/2018, FA/825/2018,
FA/837/2018, FA/905/2018, FA/930/2018, FA/1042/2018, FA/1084/2018, FA/1085/2018,
FA/1091/2018, FA/1125/2018, FA/1139/2018, FA/1170/2018, FA/1172/2018,
FA/1173/2018, FA/1175/2018, FA/1179/2018, FA/1184/2018, FA/1516/2018,
FA/1017/2019, FA/1018/2019, FA/1146/2019, FA/1915/2019, FA/1916/2019,
FA/1917/2019, FA/1918/2019, FA/1952/2019, FA/1955/2019, FA/18/2020, FA/23/2020,
FA/175/2021, FA/256/2021, FA/257/2021, FA/258/2021, FA/259/2021, FA/342/2021,
FA/453/2021, FA/470/2021, FA/471/2021, FA/472/2021, FA/474/2021, FA/475/2021,
FA/547/2021, FA/234/2022, FA/236/2022, FA/1623/2022
Dated : 31-03-2026
Parties through their learned counsel.
Let the matter be listed on 01.04.2026 along with First Appeal No.588
of 2016, First Appeal No.402 of 2023 and First Appeal No.618 of 2016
including list of cases (copy enclosed / first appeals filed by the private
parties and Union of India (FA No.1828 of 2018, FA No.135 of 2018, FA
2 FA-794-2015
No.1094 of 2017, FA No.883 of 2017, FA No.1095 of 2017, FA No.879 of
2017, FA No.1096 of 2017, FA No.827 of 2017, FA No.1097 of 2017, FA
No.826 of 2017, FA No.1098 of 2017, FA No.877 of 2017, FA No.1108 of
2017, FA No.834 of 2017, FA No.1111 of 2017, FA No.881 of 2017, FA
No.1113 of 2017, FA No.829 of 2017, FA No.1114 of 2017, FA No.835 of
2017, FA No.1117 of 2017, FA No.837 of 2017, FA No.1343 of 2017, FA
No.990 of 2017, FA No.1340 of 2017, FA No.984 of 2017, FA No.1341 of
2017, FA No.989 of 2017, FA No.1338 of 2017, FA No.987 of 2017, FA
No.324 of 2018, FA No.880 of 2017, FA No.850 of 2018, FA No.152 of
2018, FA No.849 of 2018, FA No.80 of 2017, FA No.848 of 2018, FA
No.149 of 2018, FA No.684 of 2018, FA No.1083 of 2017, FA No.854 of
2018, FA No.154 of 2018, FA No.853 of 2017, FA No.150 of 2018, FA
No.851 of 2018, FA No.151 of 2018, FA No.852 of 2018, FA No.153 of
2018, FA No.685 of 2018, FA No.1082 of 2017, FA No.905 of 2018, FA
No.1175 of 2018, FA No.904 of 2018, FA No.906 of 2018, FA No.1170 of
2018, FA No.902 of 2018, FA No.1173 of 2018, FA No.898 of 2018, FA
No.908 of 2018, FA No.1120 of 2018, FA No.907 of 2018, FA No.1139 of
2018, FA No.389 of 2017, FA No.358 of 2017, FA No.386 of 2018, FA
No.356 of 2017, FA No.151 of 2017, FA No.368 of 2017, FA No.1564 of
2018, FA No.822 of 2018, FA No.1595 of 2018, FA No.821 of 2018, FA
No.392 of 2017, FA No.359 of 2017, FA No.388 of 2017, FA No.355 of
2017, FA No.150 of 2017, FA No.245 of 2017, FA No.390 of 2017, FA
No.354 of 2017, FA No.383 of 2017, FA No.352 of 2017, FA No.353 of
2017, FA No.387 of 2017, FA No.350 of 2017, FA No.384 of 2017, FA
3 FA-794-2015
No.360 of 2017, FA No.391 of 2017, FA No.351 of 2017, FA No.821 of
2018, FA No.822 of 2018, FA No.357 of 2017, after due verification, if case
is not listed today for hearing) and other connected appeals for analogous
hearing.
Learned counsel appearing for Union of India submits that tomorrow
he will advance arguments of the cases relating to Villages Sonwai and
Bheslay, Tehsil Mhow, District Indore (MP).
Let signed copy of this order be kept in the record of First Appeal
No.788 of 2015; and a copy thereof be placed in the record of other
connected cases.
(PAVAN KUMAR DWIVEDI)
JUDGE
rcp
