Madhya Pradesh High Court
Rail Vikas Nigam Limited vs Satyendra Pal Singh on 6 September, 2022
Author: Atul Sreedharan
Bench: Atul Sreedharan
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
FA No. 851 of 2022
(RAIL VIKAS NIGAM LIMITED Vs SATYENDRA PAL SINGH AND OTHERS)
Dated : 06-09-2022
Mr. Brijesh Kumar Shukla, learned counsel with Mr. Satyam Agrawal,
learned counsel for the appellant.
Mr. Anurag Sahu, learned counsel for the respondent No.1.
Heard on I.A. No.6151/22, which is an application for stay. Learned counsel for the appellant/Union of India has prayed for stay of the execution proceeding of the enhanced amount in this case awarded by the impugned order, and the ones that are going to be filed. He however has fairly stated that he has no objection if the amount which has been assessed by the Land Acquisition Officer, is released to the beneficiaries.
Und er the circumstances, the amount so assessed by the Land Acquisition Officer in this case be released to the beneficiaries forthwith, if not so already released.
List this case "on Top of the List on 22.11.2022" for final disposal at motion hearing state.
In the meanwhile, till the next date of hearing, the execution of the impugned order shall remain stayed.
Accordingly, the I.A. is allowed.
(ATUL SREEDHARAN) JUDGE a Signature Not Verified Signed by: ASHISH DATTA Signing time: 9/7/2022 11:12:50 AM