KAUSHAL PRASAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) PETITIONER vide this petition seeks direction to respondents to determine the proper compensation as per Collectors guideline for the house and land as per market rate prevalent in the area, i.e., 6000/ - sq. m. for land and 11000/ - sq. m. for house.

(2.) EVIDENTLY the land is acquired under the provisions of National Highways Act, 1956. If the petitioner is not satisfied with the quantum of compensation he has a remedy under Section 3G(6) and (7) of National Highways Act, 1956.

(3.) PRAYER allowed.