Madhya Pradesh High Court
Land Acquisition Officer State Of M.P. ... vs Deubai on 30 July, 2014
1 First Appeal No.841/2013 m Parties through their learned counsel. In view of the fact that on IA No.1316/2014 order has already been passed on 01.04.2014, no further order on the said application is required. IA stands closed.
(Shantanu Kemkar) (Mool Chand Garg) Judge Judge rcp