DINESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The instant appeals by special leave have been filed by the appellants herein for assailing the common final judgment and order dtd. 13/10/2023 passed by the High Court of Madhya Pradesh, Indore Bench in a batch of writ petitions whereby, the petitions filed by the appellants to assail the proceedings of acquisition of the appellants' land were dismissed.

(3.) The State of Madhya Pradesh published a notification dtd. 27/5/2022 under Sec. 11 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013(hereinafter being referred to as the 'Act of 2013') proposing to acquire lands of Village Jamodi, Tehsil Pithampur, District Dhar, Madhya Pradesh of which appellant's lands also formed a part. The lands were sought to be acquired for the purposes of establishing a Multi-Model Logistics Park under the Bharatmala Project of the Government of India.