Madhya Pradesh High Court
Rahul Agrawal vs State Of Madhya Pradesh on 18 August, 2025
Author: Vishal Mishra
Bench: Vishal Mishra
1 WP-32496-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 32496 of 2025
(RAHUL AGRAWAL Vs STATE OF MADHYA PRADESH AND OTHERS )
Dated : 18-08-2025
Shri Sanjay Agrawal - Senior Advocate with Ms. Neerja Agrawal -
Advocate for the petitioner.
Shri V.S.Choudhary - Government Advocate for the
respondents/State.
Issue notice to the respondents on payment of process fee within seven working days by RAD mode, returnable in four weeks, failing which this petition shall stand dismissed without further reference to the Court.
Heard on the question of interim relief.
Counsel appearing for the petitioner submits that he is the bonafide purchaser of the land in question. The initial Patta of the land in question is of the year 1972 and the first sale deed was executed in the year 2000. The petitioner claims that he is still in possession of the property in question. He has placed reliance upon the order dated 08.08.2025 passed by this Court in identical circumstances in the cases of Shailesh Kumar Verma Vs. The State of Madhya Pradesh and others (Writ Petition No.32008/2025) wherein this Court has granted interim relief to the petitioner therein. It is submitted that the name of the petitioner was recorded in the revenue record.
Considering the aforesaid, status quo with respect to the property in question be maintained by the parties, till the next date of hearing.
List the matter after four weeks along with Writ Petition No.32529 of 2025 for analogous hearing.
Signature Not Verified Signed by: ANINDYA SUNDAR MUKHOPADHYAY Signing time: 19-08-2025 19:05:212 WP-32496-2025 State counsel prays for and is granted four weeks' time to file a detailed response along with the stay vacating application.
Certified copy as per rules.
(VISHAL MISHRA) JUDGE AM Signature Not Verified Signed by: ANINDYA SUNDAR MUKHOPADHYAY Signing time: 19-08-2025 19:05:21