NARENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Undisputedly, in the present case, proceedings have been initiated in respect of agriculture holding.

(2.) The aforesaid fact has not been disputed by the respondent No.2-Jila Sahkari Kendriya Bank Maryadit, Khargone. In the reply filed by the respondent No.2, it has been narrated that the matter relates to agriculture holding only.

(3.) This Court in the case of Anil Karma and another Vs. State of M.P. and another (W.P. No.1463/2019) decided on 11.09.2019 has held as under:-