Madhya Pradesh High Court
The State Of Madhya Pradesh vs Mangu on 8 December, 2017
HIGH COURT OF M.P. JABALPUR, BENCH AT INDORE
F.A. No.642/2015
F.A. No.688/2015
F.A. No.689/2015
F.A. No.690/2015
F.A. No.693/2015
F.A. No.694/2015
F.A. No.697/2015
F.A. No.706/2015
F.A. No.318/2016
F.A. No.320/2016
F.A. No.322/2016
F.A. No.324/2016
F.A. No.325/2016
F.A. No.326/2016
F.A. No.327/2016
F.A. No.386/2016
F.A. No.387/2016
F.A. No.388/2016
F.A. No.391/2016
F.A. No.406/2016
F.A. No.407/2016
F.A. No.411/2016
F.A. No.412/2016
F.A. No.415/2016
F.A. No.416/2016
F.A. No.441/2016
F.A. No.443/2016
F.A. No.455/2016
F.A. No.456/2016
F.A. No.457/2016
F.A. No.458/2016
F.A. No.459/2016
F.A. No.466/2016
F.A. No.467/2016
F.A. No.468/2016
F.A. No.470/2016
F.A. No.483/2016
F.A. No.484/2016
F.A. No.485/2016
F.A. No.486/2016
F.A. No.497/2016
F.A. No.499/2016
F.A. No.580/2016
F.A. No.582/2016
F.A. No.584/2016
F.A. No.592/2016
F.A. No.596/2016
F.A. No.599/2016
F.A. No.602/2016
F.A. No.603/2016
F.A. No.604/2016
F.A. No.605/2016
F.A. No.606/2016
F.A. No.608/2016
F.A. No.609/2016
F.A. No.610/2016
F.A. No.612/2016
F.A. No.614/2016
F.A. No.616/2016
F.A. No.621/2016
F.A. No.624/2016
F.A. No.627/2016
F.A. No.628/2016
F.A. No.629/2016
F.A. No.766/2016
F.A. No.767/2016
F.A. No.768/2016
F.A. No.769/2016
F.A. No.770/2016
F.A. No.774/2016
F.A. No.775/2016
F.A. No.776/2016
F.A. No.777/2016
F.A. No.778/2016
F.A. No.779/2016
F.A. No.846/2016
F.A. No.847/2016
F.A. No.848/2016
F.A. No.849/2016
F.A. No.850/2016
F.A. No.851/2016
F.A. No.853/2016
F.A. No.854/2016
F.A. No.855/2016
F.A. No.856/2016
F.A. No.857/2016
F.A. No.858/2016
F.A. No.860/2016
F.A. No.861/2016
F.A. No.862/2016
F.A. No.863/2016
Indore Dt. 8.12.2017
Ms. N. Bohra, Govt. Adv. for Appellants/State.
Shri A. Warsi, Advocate for the Respondent(s).
Delay if any is condoned.
Heard on I.A.No.6088/2016, an application for extension of time.
In absence of any valid ground, no case for extension of time to extend the stay order passed on 11.2.2016, as prayed is made out.
I.A.No.6088/2016 is, accordingly, rejected. Learned counsel for the parties have made a statement at Bar that the issued involved in these Bunch of first appeal is in respect of acquisition of land of village Gondhikheda Charan, Bodiya, Labliya and Hanumantiya for submersion of dam of Mahi project by acquiring the land. They further submitted that on 3.4.2017, the issue involved in these appeals has been finally decided by this court in F.A.No.394/2013 (Land Acquisition Officer State of M.P. & Anr. V/s. Mangu & Anr.) and submits that the matter can be settled on the same terms and condition before the Lok Adalat.
Prayer allowed.
List on 9.12.2017.
(P.K. JAISWAL) JUDGE SS/-