DEWAS DEVELOPMENT AUTHORITY Vs. UMAR ALI

JUDGEMENT

(1.) Both these intra Court appeal has been filed by the appellant/Dewas Development Authority, District - Dewas against the order dated 24/04/2017 by which W.P. No.5418/2013 (W.A. No.436/2017) and W.P. No.5524/2013(W.A. No.437/2017) filed by the respondent has been allowed.

(2.) The learned writ court by allowing the writ petition directed the appellant / Dewas Development Authority to pay the entire compensation under the provisions of Right to Fair Compensation and Transparency in the Land Acquisition, Rehabilitation and Resettlement Act, 2013(for short ...'New Act').

(3.) This order shall also govern the disposal of W.A. No.437/2017. For the sake of convenience the facts are being borrowed from W.A. No.436/2017.