SHASHIKANT PATEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Regard being had to the similitude in the controversy involved in the present cases, the writ petitions were analogously heard and by a common order, they are being disposed of by this Court. Facts of Writ Petition No. 1548/2016 are narrated hereunder.

(2.) The petitioner before this Court who is an agriculturist and owner of agricultural land bearing Survey No. 229/2/2/1 admeasuring 0.871 hectare situated at village Balwada, Tehsil Badwaha, Distt. Khargone, has filed this present writ petition being aggrieved by the Notification dt. 21/1/2016 issued by the respondents under the provisions of Madhya Pradesh Bhumigat Pipeline, Cable Evam Duct (Bhumi ke Upyokta ke Adhikaron ka Arjan) Adhiniyam, 2012.

(3.) The contention of the petitioner is that by issuing the aforesaid Notification dt. 21/1/2016 (Annexure P/1) the State of Madhya Pradesh is using the land belonging to the petitioner as the State Government is laying pipelines, cables, ducts which are necessary for a project ie., Narmada Malwa Gambhir Link Pariyojna.