MADHYA PRADESH HOUSING BOARD Vs. MOHAMMAD SHAFI

JUDGEMENT

(1.) On 12/04/1984, the Collector Mandsaur, Madhya Pradesh, issued a notification, purporting to be under Section 4 (1 of the Land Acquisition Act, 1894 (hereinafter called the 'act') to the effect that land detailed in the schedule attached thereto was required for a public purpose. The notification further discloses that the State government being of the opinion that the provisions of Ss. (1 of S. 17 of the Act were applicable in respect of the land required to be acquired, it dispensed with the enquiry under S. 5-A of the Act.

(2.) The schedule to the notification provided as follows: "schedule

(3.) The aforesaid notification was followed by a declaration under S. 6 (1 of the Act, issued on 16/04/1984. In the schedule to that declaration, khasra numbers of the proposed land with respective areas were provided and in column (2 requiring the mention of "public purpose" for which the land is required it was stated for "housing scheme of Housing Board". In column (3, it was stated that "the plan of land may be inspected in the office of the Collector".