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S C Nanhoriya vs Nayab Tahsildar Nazul on 19 January, 2026

       ITEM NO.71                              COURT NO.12                       SECTION IV-C


                                 S U P R E M E C O U R T O F I N D I A
                                           RECORD OF PROCEEDINGS

       Petition(s) for Special Leave to Appeal (C)                    No(s).   1826/2026

       [Arising out of impugned final judgment and order dated 02-12-2025
       in MISCP No. 6052/2025 passed by the High Court of Madhya Pradesh
       Principal Seat at Jabalpur]

       S C NANHORIYA                                                            Petitioner(s)

                                                             VERSUS

       NAYAB TAHSILDAR NAZUL & ORS.                                             Respondent(s)

       FOR ADMISSION
       IA No. 11396/2026 - EXEMPTION FROM FILING O.T.

       Date : 19-01-2026 This matter was called for hearing today.

       CORAM :               HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
                             HON'BLE MR. JUSTICE R. MAHADEVAN

       For Petitioner(s) : Mr. Praveen Swarup, AOR
                           Mr. Praveen Swarup, Adv.
                           Mr. Sunny Kappor, Adv.
                           Mr. Nand Kishore Behera, Adv.
                           Mr. Virender Kumar Sharma, Adv.
                           Mr. Rohit Swarup, Adv.
                           Mr. Sukhamrit Singh, Adv.
                           Mr. R.D. Maurya, Adv.

       For Respondent(s) :

                                                   O R D E R

Issue notice.

2. In the meantime, there shall be stay of the operation of the impugned order in Misc. Petition No. 6052/2025 dated 02.12.2025 passed by the High Court of Madhya Pradesh, Principal Seat at Jabalpur.

3. List on 19.03.2026.

(SACHIN KUMAR SRIVASTAVA) (ANJALI PANWAR) COURT MASTER (SH) ASSISTANT REGISTRAR