LAWS(MPH)-1984-9-7

CHANDMAL Vs. STATE

Decided On September 10, 1984
CHANDMAL Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This order shall also govern the disposal of M. P. No. 718 of 83 (Rameshchandra v. State of M.P.).

(2.) Both these petitioners have filed these writ petitions under Art.226 of the Constitution, arising out of proceedings under the Land Acquisition Act, whereby their lands situated in village Pithampur, District Dhar are being compulsorily acquired by the State Government for the establishment of industrial area. Respondent 1 is the State of M.P. respondent No. 2 is the Collector and District Magistrate, Dhar; respondent 3 is the Land Acquisition Officer, Directorate of Industries M. P. Bhopal; respondent 4 is the General Manager, District Industries Centre, Dhar; respondent 5 is the M.P. Audyogik Kendra Vikas Nigam (Indore) Ltd; and respondent 6 is M/s. Bajaj Tempo Ltd. Poona.

(3.) The facts giving rise to these petitions may be stated, in brief, thus: The State of Madhya Pradesh is industrially a backward state. The Govt. of India decided to industrialise the backward districts of the various States so that these backward districts are provided with employment potentials and the industrialisation may remove the economic backwardness of these areas. The industrialisation of backward districts will give various facilities like road, power, employment and economic betterment of the people of these backward areas and with special emphasis to the tribal areas. Accordingly the State of Madhya Pradesh wanted to set up Pithampur Industrial Area (Estate) in the No-industry and backward district of Dhar. For this purpose the State of M.P. set up four M.P. Audyogik Kendra Vikas Nigams subsidiaries of the Madhya Pradesh Audyogik Vikas Nigam. The main function of M. P. Audyogik Kendra Vikas Nigam is to acquire, develop and distribute lands to the industrialist enterpreneurs from any part of the country who want to set up industries in the backward areas of the State of Madhya Pradesh. The four M. P. Audyogik Kendra Vikas Nigams are at Indore, Rewa, Raipur and Jabalpur, which are entrusted with the industrial development of backward areas specially.