M.P. AUDHYOGIK KENDRA Vs. STI INDIA LIMITED

JUDGEMENT

(1.) Parties through their counsel.

(2.) The present revision is arising out of judgment dated 21/12/2017 passed in W.P. No.2779/2017.

(3.) The facts of the case reveal that the respondent No.2/State of M.P. has acquired 62.979 hectare of land and it was acquired on account of a memorandum of understanding executed between the petitioner No.2/M.P. Trade and Industrial Facilitation Corporation Ltd. and respondent No.1. The most important aspect of the case is that the entire money which has been paid to the farmers on account of proceedings under the Land Acquisition Act has been paid by the respondent No.1. Not only the compensation but the enhanced amount as enhanced by this Court on account of various orders passed from time to time in appeals preferred by land owners, has also been paid by the respondent No.1. In respect of part of the land as it was not alloted to the respondent No.1, a petition was preferred and this Court has allowed the writ petition vide order dated 21.12.2017.