SITABAIN GILDA Vs. INDORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) CHALLENGE in this petition filed by petitioner under Articles 226/227 of Constitution of India is to a communication dated 31.12.1994 (Annexure P -3) sent by respondent -I.D.A. by which the petitioners application for allotment of plot out of the acquired land has been rejected. Facts of the case lie in a narrow compass.

(2.) THE State in exercise of powers conferred by section 4 of the Land Acquisition Act, acquired several land for the development of one Scheme by Indore Development Authority. The petitioner's land have also been acquired in these acquisition proceedings. There is no dispute nor any submission were made that petitioner was not paid any compensation for the land which was acquired in these land acquisition proceedings.

(3.) HAVING heard the learned counsel for the parties and having perused the record, I find no merits in this writ.