- (1.) Leave granted.
(2.) Interpretation of the provisions of Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, (No. 23 of 1973) (for short, 'the Act') is in question in these appeals which arise out of the judgments and orders dated 06.03.2007 passed by a Division Bench of the High Court of Madhya Pradesh in Writ Petition No. 9396 of 2006 and Writ Appeal No. 462 of 2006.
(3.) Before we advert to the said question, we may notice the admitted fact of the matter.;