Madhya Pradesh High Court
Basheer Khan vs The State Of Madhya Pradesh on 28 November, 2017
THE HIGH COURT OF MADHYA PRADESH MP-910-2017 (BASHEER KHAN Vs THE STATE OF MADHYA PRADESH) sh 1 e Jabalpur, Dated : 28-11-2017 ad Shri R.L.Ariha, Advodate for petitioners.
Pr Shri Girish Kekre, Government Advoacte for State. In reference to Section 162 of the Madhya Pradesh Land a hy Revenue Code, 1959 (hereinafter shall be referred to as ''Code''), the argument is advanced by learned counsel for the petitioners that the ad Court below has committed an error by not considering the said M provisions otherwise on having possession, he would be entitled to claim lease hold right.
of It is to be noted here that as per the book of Jabalpur Law rt Publication Diglot Edition, 2013 by Act No.13, Section 162 of the ou Code was inserted but in other books, the said amendment is not available.
C Learned Government Advocate for the State prays for time to h verify the same from the Gazette Notification. ig Let needful be done by learned Government Advocate for the H State within two weeks.
List after two weeks.
(J.K. MAHESHWARI) JUDGE amit AMIT JAIN 2017.11.30 11:05:14 +05'30' H ig h C ou rt of M ad hy a Pr ad e sh