GHANSHYAM Vs. STATE OF M P

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) We have noted the contents of paragraphs 13 and 14 of the impugned judgment which read as under:

(3.) In the circumstances, we are of the view that the High Court was right to give liberty to the Appellants to approach the concerned Authority Under Ss. 5A and 48 of the Land Acquisition Act, 1894 within 30 days from the day on which the impugned judgment was delivered.