ARTI BANSHILAL KULMI Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed the present petition under Article 226 of the Constitution of India, praying for direction to the respondents for payment of compensation.

(2.) Brief facts of the case are that, the petitioner is the owner of the land bearing Survey No.735 situated at village Kothadi Tehsil- Nalkheda, District-Mandsaur. The said land was acquired by the respondents for Kundaliya Vradh Pariyojana by the Water Resources Department.

(3.) Learned counsel for the petitioner submits that the petitioner was not aware about acquisition of the said land. When he came to know about the said acquisition, he asked the respondents to supply the copy of the award. Therefore, the petitioner has submitted an application to the Collector concerned for compensation, however, no action has been done by the Collector and hence, the petitioner has filed the present petition.