KEWAL KUMAR JAGGI Vs. STATE OF M.P.

JUDGEMENT

(1.) Since pleadings are complete, therefore, with the consent of learned counsel for the parties, the matter is heard finally.

(2.) By means of this petition filed under Article 227 of the Constitution of India, the petitioners are calling in question the validity of the order dtd. 26/7/2021 (Annexure-P/18) whereby the Reference Court rejected the preliminary objections raised by them.

(3.) For resolving the controversy involved in the instant case, the facts adumbrated in nutshell are that the petitioners owned 51.35 acres of land in Village Gadheri, District Jabalpur and over a part of the said land, a mining lease was granted by the State Government in favour of the petitioners to run a stone crusher which was the sole source of their income. In the year 2012, the Defence Authorities started pressurizing the petitioners, their staff and the labourers working on the said stone crusher to stop the activities of the stone crushing and gradually everybody was stopped to even step over the said land.