Madhya Pradesh High Court
State Of M.P. And Anr. vs Laxman on 23 February, 2015
89
First Appeal
No.
68
7
/ 20
12
2 3
. 0 2
.201
5
Ms. Mini Ravindran, Deputy Government Advocate
for the appellant / State.
Shri Tarun Kushwaha, advocate for the respondent.
Heard on IA No.6044/2012.
On due consideration of the facts and circumstances of the case and considering the fact that the learned Reference Court awarded compensation at the rate of Rs.3,00,000/ per hectare, we are of the view that no case for grant of stay, as prayed by the State, is made out. The appellant / State is directed to deposit the whole amount within a period of six weeks from today; out of which, the respondent / land owner is permitted to withdraw 50% of the amount and rest of the amount will be kept in Fixed Deposit Receipt (FDR) in any nationalized bank till the appeal is finally decided.
With the aforesaid, IA No.6044/2012 is disposed of.
C. c. as per rules.
(P.K. Jaiswal) (Alok Verma)
Judge Judge
rcp