Madhya Pradesh High Court
Goodwin vs The State Of Madhya Pradesh Revenue ... on 11 November, 2022
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 25978 of 2022
(GOODWIN Vs THE STATE OF MADHYA PRADESH REVENUE DEPARTMENT AND OTHERS)
Dated : 11-11-2022
Shri A.K. Sethi, Senior Counsel with Shri Rahul Sethi, counsel for the
Petitioner.
Shri Shrey Raj Saxena, Dy.A.G. for respondent Nos.1,2 and 4 on
advance notice.
Learned Senior Counsel for petitioner has submitted that Tahsildar has decided the title in the present case without any authority.
Issue notice to the respondents on payment of P.F. within 7 working days by both modes, returnable within 4 weeks.
Till next date of hearing, the operation of the impugned order dated 2.11.2022 (Annx.P/5) passed by respondent No.4 shall remain stayed.
List along with W.P.No. 25979/2022. C.c. as per rules.
(VIJAY KUMAR SHUKLA) JUDGE MK Signature Not Verified Signed by: MUKTA CHANDRASHEKHAR KOUSHAL Signing time: 11/11/2022 4:58:40 PM