STATE OF MADHYA PRADESH Vs. HASHIBOO NISHA

JUDGEMENT

(1.) THIS appeal has been preferred by the State of Madhya Pradesh against the award dated 18-7-1991 passed by the District Judge, Mandla.

(2.) A reference under Section 18 of the Land Acquisition Act, 1894 (in short 'the Act') was referred by the Land Acquisition Officer/collector, Mandla on the application being submitted by Bashi Ahmad, whose legal representatives are respondent Nos. 1 to 5.

(3.) THE Court below issued notice to the Collector, however, since no appearance was made, the Court below proceeded ex-parte against the appellant.