LAWS(MPH)-2012-9-406

SURESH PATEL Vs. THE STATE OF MADHYA PRADESH

Decided On September 18, 2012
SURESH PATEL Appellant
V/S
The State of Madhya Pradesh Respondents

JUDGEMENT

(1.) AFTER hearing the parties, we direct Shri P.K. Kaurav, learned Dy. Advocate General to produce the record of the Gram Panchayat, Patehra in respect of selection of the Panchayat Karmi, record of the Sub Divisional Officer in the appeal preferred by respondent No. 5 Vijay Shankar Mishra against the appellant Suresh Patel. The aforesaid records be produced before next date of hearing.

(2.) BE listed for hearing on 08.10.2012.