Madhya Pradesh High Court
Land Acquisition Officer State Of M.P. ... vs Badrilal And 4 Ors on 16 June, 2014
1
First Appeal No.1414/2013
16.06.2014
Ms. Mini Ravindran, learned Deputy Government
Advocate for the appellants.
None for the respondents, though served.
Heard on the question of admission. The appeal is admitted for hearing. Issue notice to the respondents on payment of PF within a week.
Also heard on IA No.7905/2013, an application for stay.
On due consideration, the application is allowed by directing the appellants to pay 30% of the award amount within three months from today. On such deposit being made, the execution of the impugned judgment and decree shall remain stayed.
List this appeal along with First Appeal No.794/2012 and other connected first appeals.
C. c. today.
(Shantanu Kemkar) (Mool Chand Garg)
Judge Judge
rcp