MAHESH KUMAR Vs. STATE OF M P

JUDGEMENT

(1.) THIS order shall dispose of two writ petitions being WP No. 3621/ 2007 and WP No. 4407/2007, as identical facts and common controversy is raised in these petitions. For the sake of convenience, the facts are borrowed from WP No. 3621/2007.

(2.) THE petitioners before this Court feel aggrieved by acquisition of their land for construction of main canal of Omkareshwar project.

(3.) THE State of Madhya Pradesh with an intention to construct water canal in Omkareshwar Project issued a notification under section 4(1) read with section 17(1) (4) of the Land Acquisition Act, 1894 (hereinafter referred to as Act), on January 23, 2007 proposing to acquire certain lands including the land of the petitioners. Urgency provisions were also invoked. On February 14, 2007, a declaration under section 6 of the Act was issued whereby some land of the petitioners was also declared to have been acquired for the said purposes.