LAWS(MPH)-2016-5-117

SHIV NARAYAN SINGH Vs. COLLECTOR

Decided On May 13, 2016
SHIV NARAYAN SINGH Appellant
V/S
COLLECTOR Respondents

JUDGEMENT

(1.) With consent the matter is heard.

(2.) Petitioner are aggrieved of non -grant of compensation in the matter of alleged loss of crops on their land due to submergence.

(3.) Petitioner owner of agriculture land bearing Khasra No.113/1 (area 0.569 Ha) and Khasra No.113/2 (area 0.244 Ha) situated at village Nandia, Tehsil Gotegaon, being unsuccessful in getting the compensation for the loss and damaged crop due to seepage from Naadiya Reservior, approached the High Court vide Public Interest Litigation W.P.No.2981/2014 (PIL) which was disposed of on 26.3.2014 in the following terms: