SIYARAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Feeling aggrieved by the order passed by the learned single Judge dated 30-9-1994, declining to quash the notification issued under Section 4(1) read with Section 17 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act), the petitioners/appellants have now come up in this Letters Patent Appeal, seeking redress praying for the reversal of the impugned order.

(2.) We have heard the learned counsel for the appellants as well as the learned counsel representing the respondents, and have carefully perused the record.

(3.) The facts in brief, shorn of details and necessary for the disposal of this appeal lie in a narrow compass. A notification dated 18-7-1990, issued under Section 4(1) read with Section 17 of the Act, was published in the Madhya Pradesh Gazette dated 10-8-1990, whereunder an area of 26.146 hectares situated in village Joura, district Morena, was proposed to be acquired for a public purpose showing it to be "New Housing Policy."