Madhya Pradesh High Court
Tulsiram Rai vs The State Of Madhya Pradesh on 31 July, 2015
SA-774-2009
(TULSIRAM RAI Vs THE STATE OF MADHYA PRADESH)
31-07-2015
Shri Pranay Verma, learned counsel for the appellant.
Shri R.N. Yadav, learned Panel Lawyer for the
respondents/State.
Heard learned counsel for the appellant on the question of admission.
The appeal is admitted for final hearing on the following substantial questions of law:-
â(1) Whether the appellant was required to plead the relevant provisions of the M.P. Land Revenue Code, 1959 and the legal references on their application?
(2) Whether documents coming from statutory authority and being more than thirty years ought to have been acted upon?â Also heard on I.A. No. 17631/14.
Shri R.N. Yadav takes notice on behalf of the respondents.
Till the next date of hearing, parties are directed to maintain status-quo as it exists today in the matter.
Learned counsel for the appellant is directed to serve a copy of the appeal memo along with substantial questions of law to the respondents counsel.
I.A No. 17631/14 stands disposed of. List the appeal for final hearing in due course. Certified copy as per rules.
(VANDANA KASREKAR) JUDGE