TUKARAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) All these three petitions involve common questions of law and facts and as such they are being decided by this common order.

(2.) Petitioners claim to be residents of Tehsil Rajpur, District Barwani having their properties including agricultural land in Village Atarsambha, Jalgone, Salkheda and Moyda. A notification dated 15-5-2008 was issued under Section 4 (1) of the Land Acquisition Act, 1894 (for short 'the Act') by the State Government for acquisition of 260.58 Hectares of land situated at Village Atarsambha, Jalgone, Salkheda and Moyda by invoking urgency clause under Section 17 of the Act. On 16-5-2008 a declaration was made under Section 6(1) of the Act that the said land is required for public purpose.

(3.) The notification under Section 4 (1) and the declaration under Section 6 (1) of the Act were simultaneously published in the daily Newspaper 'Dainik Bhaskar' on 18-5-2008, on the same date in the daily Newspaper Nai Duniya' on 23-5-2008 and lastly also on the same date in the Official Gazette on 6-6-2008. After the publication of the said notification and declaration the petitioners were paid compensation under Section 17 (3-A) of the Act.