MUNNI DEVI Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner has filed this petition for the following reliefs : -

(3.) AS per the petitioner, she purchased a plot area 1012 sq. ft. from one Preetam Singh Kirar vide registered sale deed dt. 1.9.2005 of the land situated at village Mehra, Patwari Halka No. 042. The local administration and Municipal Corporation implemented a projected in regard to laying of road of 60 ft. width connecting the four Lane to the bypass from Huravali intersection to Sachin Tendulkar Marg. The petitioner had a fear that her land be taken over for the purpose of construction of road, hence, she filed a writ petition before this court, which was registered as W.P. No. 1821/2013. The State filed reply in the aforesaid petition that the land of the petitioner was not acquired for the purpose of construction of road.