HIMMAT SINGH Vs. S L SUCHARI

JUDGEMENT

(1.) Petitioner by Shri V.K. Sapre, Advocate. Respondent No.2 (State of M. P.) by Shri Arvind Dudhawat, Additional Government Advocate. Shri Dudhawat has not filed any written reply to the petition. He prayed for an adjournment for the purpose but having heard learned Counsel for the parties in this context, we are of the view that no written reply is called for and that the matter agitated in the petition can be finally disposed of today on submissions of counsel for the parties and on the material on record.

(2.) Counsel for the parties are heard.

(3.) Petitioner Himmat Singh is one of the purchasers of agricultural lands from respondent No.4 Madhukar Shah, Ju Deo.