Madhya Pradesh High Court
Narain vs The State Of Madhya Pradesh on 17 June, 2015
SA-608-2011
(NARAIN Vs THE STATE OF MADHYA PRADESH)
17-06-2015
Shri P.R. Bhave, learned senior counsel with Shri B.P. Yadav, learned
counsel for the appellants.
Heard learned senior counsel for the appellants on the question of
admission.
The appeal is admitted for final hearing on the following substantial
questions of law:-
â(i). Whether the Courts below have misconstrued gift
deed (Ex. P-9) of the ex-holder of the suit land Chimmabai
and settlement entries of the year 1912-13 (Ex. P-10 &
P-11) in favour of the predecessor of the appellants named
Deoba in view of the extracts of Muafi Register (Ex. D-9 to
D-11)?
(ii) Whether the Courts below have also misconstrued the
entries of the settlement of the year 1912-13 of the suit
lands as Malik Mukhaya Muafidar Sarkar of said Deoba in
view of Section 146, M.P. Land Revenue Code, 1954 and of
Section 158 M.P. Land Revenue Code, 1959 for conferred of
status of bhoomiswami?â
Issue notice on merit as well as on I.A. No. 6547/2011 to the
respondents on payment of P.F. within seven days.
Until further orders parties are directed to maintain status quo as it exists today.
Certified copy as per rules.
(VANDANA KASREKAR) JUDGE