LAWS(MPH)-2020-8-52

GODAVRI Vs. STATE OF M.P.

Decided On August 13, 2020
Godavri Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Today the petition is listed on IA No.1786/2020, an application for ad interim writ.

(2.) Since the pleadings are complete, hence, the petition is heard finally.

(3.) Petitioners are the daughter of Late Ranchhoddas Patidar, who was owner of the land bearing survey No.86/1 area 1.206 hectare situated at Gram Nisarpur, Tehsil Kukshi, District Dhar.