MATUKDHARI SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Petitioner calls in question the Award dated 13.8.2010 passed by the Land Acquisition Officer and the notice of auction dated 14.3.2016.

(2.) Undisputedly in furtherance to notice under Sec. 4 (1) of the Land Acquisition Act, 1894 and the notice under Sec. 6 (1) of 1894, land of the petitioner along with other land holders was notified for acquisition. The notification under Sec. 4 (1) was issued on 16.8.2007; whereas under Sec. 6 (1) the notice was issued on 13.8.2008. The award was passed on 13.8.2010.

(3.) The only question raised by the petitioner that the award which was to be passed within two years from the date of notification under Sec. 6 since was passed after expiry thereof is void ab initio.