SANTOSH KUMARI Vs. STATE OF M P

JUDGEMENT

(1.) BY this writ petition under Article 226 of the Constitution of India petitioners have approached this Court for the relief of quashment of Annexure P -1.

(2.) FACTS necessary for disposal of this writ petition are to the following effect

(3.) IN the backdrop of aforesaid facts, it is evident that lands belonging to petitioners have already been acquired, award is passed and possession has been taken over. Annexure P -1 is neither a notification under sections 4 and 6 of the Act of 1894 nor any proceeding under the said Act as the occasion did not arise for the land had already stood acquired as detailed above. Therefore, the contention of the petitioners in that behalf is totally devoid of substance and based on incorrect factual premises. In fact it is just a notice (Ishthar) inviting objections from any person for allotment of land described therein by the Law Department for construction of compound of Police Departments and quarters. This notice/ishthar is neither for acquisition of the land nor for inviting objections against acquisition, hence, contentions in that behalf are miserably misconceived.