REGENT COMPUTRONICS PVT. LTD.

HUKUM SINGH. Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

GAJRAJ V.JAGAT SINGH [REFERRED TO]
RAM GOPAL V.CHHOTU [REFERRED TO]
STATE OF M.P. V.GYASIRAM [REFERRED TO]
SHEELA DEVI V.STATE OF M.P. [REFERRED TO]
RAMSAHAI V.STATE OF M.P. [REFERRED TO]
HER HIGHNESS MEHR TAJ NAWAB OF BHOPAL V.STATE OF M.P. [REFERRED TO]
RAM VEER SINGH V.STATE OF M.P. [REFERRED TO]

(1.) THIS appeal is admitted on the following substantial questions of law :-

(2.) FOR appreciating the dispute, Section 57 of M. P. Land Revenue Code (Hereinafter, referred to as 'code') is reproduced below :-

(3.) LEARNED counsel for the appellants raised following contentions :-