LAWS(MPH)-2008-8-121

MAHAVEER ENTERPRISES Vs. STATE OF M.P.

Decided On August 19, 2008
MAHAVEER ENTERPRISES Appellant
V/S
State of M.P. and Others Respondents

JUDGEMENT

(1.) The petitioner -M/s Mahaveer Enterprises is a proprietorship concern and has approached this Court challenging a notice dated January 30, 2002 issued under section 146 of the M.P. Land Revenue Code whereby the property purchased by the petitioner from M. P. Financial Corporation has been attached and sealed.