Madhya Pradesh High Court
Chief Executive Officer Indore ... vs Shri Rajkumar Jain And 27 Ors. on 3 July, 2018
HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE Writ Appeal Nos.220/2008, 217/2008, 221/2008, 222/2008, 223/2008, 229/2008, 242/2008, 243/2008, 244/2008, 245/2008, 248/2008, 251/2008, 266/2008, 267/2008, 271/2008, 272/2008, 277/2008, 279/2008, 281/2008, 340/2008, 345/2008, 735/2008, 736/2008, 737/2008, 738/2008, 739/2008, 740/2008, 744/2008, 745/2008, 746/2008, 944/2008, 945/2008, 946/2008, 947/2008, 948/2008, 949/2008, 950/2008, 951/2008, 952/2008, 30/2009, 31,/2009, 32/2009, 33/2009, 134/2009,175/2009, 110/2010, 423/2010, 426/2010, 427/2010 and 395/2013 Indore, dated 03/07/2018 Parties through their counsel.
It has been again brought to the notice of this Court that matter relating to the Right to Fair Compensation and Transparency in land Acquisition, Rehabilitation and Resettlement Act, 2013 has been referred to the larger Bench and they are still pending before the Hon'ble Supreme Court and therefore, hearing of the cases are deferred.
List the matter on 12/11/2018.
(S. C. Sharma) (Prakash Shrivastava)
JUDGE JUDGE
Tej
Digitally signed by
Tej Prakash Vyas
Date: 2018.07.03
17:59:01 +05'30'