MS SHREENATH INFRASTRUCTURE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) By this petition preferred under Article 226 of the Constitution of India, the petitioners have prayed for the following reliefs :-

(2.) Learned counsel for the petitioners submits that by letter dtd. 22/2/2023 (Annexure P/7) the Indore Development Authority had itself written to the State Government for denotifying the land of the petitioners. It is submitted that despite lapse of a period of almost two years the de-notification has not been issued. It is pointed out that in similar circumstances by order dtd. 25/11/2024 passed W.P.No.5302/2014 ( Shilpa Grihnirman Sahakari Samiti Maryadit V/s. State of M.P. & Others ) this Court has directed the State Government to issue the de-notification under Sec. 48 of the Land Acquisition Act, 1894. It is hence submitted that necessary order be passed in favour of the petitioners also.

(3.) Learned counsel for the respondents/State has submitted that appropriate action in the matter in accordance with law would be taken.