GANPATIBAI Vs. STATE OF M P

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the legality of judgment rendered by a Division Bench of the M.P. High Court, Jabalpur dismissing appellants Letters Patent Appeal by order dated 7.11.2001. By the said order, the Division Bench dismissed the Letters Patent Appeal directed against order of learned Single Judge dated 23.8.2001 dismissing writ petition filed by the appellant.

(3.) Appellant had challenged notification issued under Section 4 and declaration under Section 6 of the Land Acquisition Act, 1894 (in short the Act) and the subsequent award passed by the Land Acquisition Officer. The writ application was dismissed primarily on the ground of delay and also on the ground that the award had already been passed. The Division Bench concurred with the view expressed by Learned Single Judge.