KABUL SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Since all these ten appeals, preferred under Section 2(i) of the M. P. Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, are directed against the order dated 23-2-2011 passed by the learned Single Judge of this Court in W. P. No. 1025/11, and as the controversy to be resolved in these appeals, is the same and between the same parties, therefore, for the sake of convenience, they are being decided by this common order. By the aforesaid order dated 23-2-2011, all the petitions preferred by the petitioners/appellants, are dismissed in the light of the following observations:--

(2.) Shorn of unnecessary details, the facts available on record, make it clear that the lands of the appellants were acquired by the State Govt. for extension of Madhav National Park at Shivpuri, way back in the year 1983, after following the procedure prescribed under the Land Acquisition Act and Wild Life Act. During the process of the acquisition, the petitioners could not get any information with respect to passing of the award under Section 12 of the Land Acquisition Act. Consequently, the petitioners alongwith other land owners, filed the petition bearing No. 3165/2007 before this Court, which was decided by an order dated 25th July, 2007, operative Para of the same was reproduced below:--

(3.) In Writ Petition No. 4425/2006, Darshan Singh and others Vs. State of M. P. and others, reference of which has been made to the order dated 25th July, 2007, the learned Single Judge of this Court was pleased to issue the following directions:--