MADAN MOHAN BEHAR Vs. STATE OF M.P.

JUDGEMENT

(1.) In furtherance to order dated 11.4.2017 respondents have filed the progress report indicating that steps has been taken by them in furtherance to FIR registered vide Crime No.498/2015 for an offence under Section 419, 420, 409, 467, 468, 471 and 120-B of IPC. The report is taken on record.

(2.) Grievance raised by the petitioners against the alleged non-payment of Rs. 1,31,418/- which, as per petitioners, accrues in lieu of acquisition of land bearing Khasra No.1703/1 and 1704/1 situated at Village Gauraha, Bhitauni, Tahsil Majhauli District, Jabalpur which as per petitioners was acquired by respondent no.3 for construction of canal.

(3.) It is contended that subject land was recorded in the name of their mother Sumitra Bai Beohar who expired on 16.6.2005. It is further contended that in the year 2012 on an information sought for by the Department the petitioners were informed that land was acquired and an Award was passed on 8.1.2005 and a notice under Section 12 (2) of Land Acquisition Act, 1894 was issued and was received by one of the family member of the petitioners where after compensation was disbursed to the mother of the petitioners on 7.5.2008.