LALJI Vs. STATE OF M.P

JUDGEMENT

(1.) At the request of the learned counsel for the parties, the matter is heard finally.

(2.) By the instant petition, the petitioners are seeking quashment of the order dated 15.03.2013 (Annexure-P-4) which has been passed by the Executing Court in Execution Case No.25/2011, pending before the First Additional District Judge, Raisen.

(3.) That the petitioners are legal heirs of Lalji S/o Bihari Lal in whose favour award has been passed under section 11 of the Land Acquisition Act, 1894 (for brevity 'Act, 1894') as his land got acquired under the provisions of the Act, 1894 and an award of Rs. 96,334/- per acre for irrigated land and Rs. 89,891/- for unirrigated land has been passed. Thereafter, a reference was made under Section 18 of the Act, 1894 and the said amount has been enhanced by the Reference Court vide award dated 06.05.2011 (Annexure-P-1). Thereafter, an execution was proceeded by the land owner, namely, Lalji S/o Bihari Lal and during the pendency of the execution proceeding, the award holder Lalji expired on 25.12.2012.