VINEET KABRA Vs. STATE OF M P

JUDGEMENT

(1.) THESE three writ petitions are being disposed of by this common order as they are of similar nature and were heard together.

(2.) THE petitioners of Writ Petition No.635/2009 are owners of agricultural lands in village Niwari, Tahsil Gadarwara, District Narsinghpur. Likewise, the petitioners of other two writ petitions are owners of agricultural lands in village Paudi which is also in the same tahsil and district. THEy are aggrieved with the acquisition of their agricultural lands by the State Government under provisions of the Land Acquisition Act, 1894 (in short, "the Act"). THEy have, therefore, prayed for quashing of notification dated 3.1.2009 published under section 4(1) of the Act in "See Times" newspaper and subsequent notification dated 30.1.2009 published under the same section in the official gazette. THEy have also prayed for quashing of declaration dated 12.2.2009 made under section 6 of the Act.

(3.) AGGRIEVED with the notification, the petitioners of Writ Petition No.635/2009 rushed to this court and filed the writ petition on 16.1.2009. The Collector also realized about the inherent defects of the notification and decided to publish another notification.