SIYASARAN BARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) By this petition, the petitioners are seeking a direction to the respondents No.2 to 4 to take into consideration the separate holding of the petitioners towards valuation for preparation of award under Sec. 23 of the Act.

(2.) It is submitted that earlier notification dtd. 1/4/2017 was issued under Sub-Sec. (1) of Sec. 11 of the Act, for acquisition of land mentioned in the notification which included the land of village Devari and other villages of District Sidhi for the purpose of construction of Sidhi Singrouli Railway Line. It is further submitted that after issuance of notice under Sec. 11 of the Act, a declaration was issued under Sec. 19 of the Act, in which the land of the petitioners was separately mentioned. However, in a subsequent notice issued under Sec. 21 of the Act, the name of the petitioners was missing. It is prayed that the authority concerned be directed to decide his pending representation/objection in this regard before disbursal of the awarded amount.

(3.) Learned Government Advocate for the respondents/State has no objection to the said innocuous prayer. It is submitted that in case if the award is not already passed, objection of the petitioners be decided as per law after verifying the documents produced by the petitioners.