THAKUR SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) SECTION 4 of the Act requires publication of preliminary notification whenever it appears to the appropriate government that land in any locality is needed or is likely to be needed for any public purpose or for a company. Such notification is required to be published in the official gazzette and in two daily newspapers circulating in the locality concerned of which atleast one should be in the regional language.

(2.) IT is only after such a notification is issued and published that steps under sub -section (2) thereof can be taken. Section 5A of the Act lays down that any person interested in any land which has been notified u/s 4, sub -section 1, as being needed or likely to be needed for a public purpose or for a company may, within 30 days from the date of the publication of the notification, object to the acquisition of the land. The Collector is required to give an opportunity to the objector of being heard and after making such further inquiry as he thinks necessary to make a report containing his recommendations on the objections to the appropriate government for its decision.