SITABAI RAMESHWAR Vs. STATE OF M P

JUDGEMENT

(1.) HEARD. All these appeals under Section 54 of the Land Acquisition Act (for short the Act) are arising out of common land acquisition proceedings and involve common questions of law and facts. For the convenience the facts of F. A. No. 40 of 2001 are taken.

(2.) THIS appeal by the land owner is directed against award dated 09. 10. 2000 passed by the Additional District Judge, Khachrod in m. J. C. No. 34/1996.

(3.) BRIEFLY stated the State Government exercising the powers conferred upon it under Section 4 of the Act issued a notification dated 12. 10. 1990 for acquisition of the land situated in Village banbana and Village Makla, Tehsil Khachrod, District Ujjain. The acquisition of the land was for the construction of 800 KV Electricity sub-station by the National Thermal Power Corporation Limited india. The total land acquired for the purpose is 106. 469 Hectares. For village Banbana 89. 78 Hectares land was acquired and for village makla 16. 78 Hectares of land was acquired and the possession of the land was taken on 17. 12. 1990.