Madhya Pradesh High Court
Ramuliya Bai vs Tahsildar Nazul Mandla on 18 September, 2014
Writ Petition No.13406/2014
18/09/2014
Shri Ashok Lalwani, learned counsel for the
petitioners.
Heard on the question of admission.
Issue notice on merits of this writ petition as also
on IA No.11336/2014, an application for grant of interim
relief, to the respondents on payment of process fee
within seven days by registered AD and ordinary mode both returnable in six weeks.
In the meanwhile, parties to the writ petition shall maintain status quo as is obtaining today with respect to the possession over the suit land till next consideration of the IA aforesaid.
Be listed immediately after six weeks. Certified copy as per rules.
(K.K. Trivedi) Judge shukla-