ROOPLAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Pleadings are complete. With the consent of learned counsel for the parties, the matter is finally heard.

(2.) This petition is filed under Article 226 of the Constitution of India asking following relief:-

(3.) From the averments made in the petition and relief claimed therein, it is clear that the basic grievance of the petitioner is that despite acquiring his land by the respondents he has not been paid any compensation. It is also claimed that the land of the petitioner though used by the respondents but no proceeding of acquisition initiated and compensation has also not been paid to him. Therefore, the petitioner is claiming that by issuing appropriate direction either his land be returned to him or adequate compensation be paid to him.