KAILASH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through Video Conferencing. The present petition has been filed by the petitioner - Kailash, son of Gareebdas Mehra, a elected Panch of Gram Panchayat, Lidha, Tehsil - Multai, District Betul, seeking a direction to the respondents for consideration of representation of the petitioner for rehabilitation of the farmers, whose lands have been acquired by the Land Acquisition Officer for the purpose of construction of a dam.

(2.) It is putforth that the Land Acquisition Officer has invited acquisition process by issuing a notification under Section 11(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 [hereinafter referred to as the 'Act of 2013'] on 3-4-2018 and publication in that regard was made in two daily newspapers on 27-4-2018.

(3.) As per the Land Acquisition Office the land is to be used for the public purposes and a notification under Section 15 of the Act of 2013 was published and similarly further notifications were published under Sections 16, 17 and 18 of the Act of 2013, but the villagers have no information in that regard.