NARAYAN DAS Vs. STATE OF M P

JUDGEMENT

(1.) This appeal has been filed by the appellants under section 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005, being aggrieved by order dated 12.5.2010 passed by the learned Single Judge in W.P No.13102/2008.

(2.) As is evident, the appellants had filed the present appeal assailing the acquisition proceedings undertaken by the respondents for acquiring the appellants land.

(3.) Before entering into the issue raised by the appellants before this Court, it is pertinent to note that the respondent authorities undertook acquisition proceedings for acquiring 1000 Hectares of land for the respondent private company namely; Essar Power Limited for the purposes of setting up an Ultra Mega Power Plant of 2000 M.W. As on date, the acquisition proceedings in respect of the entire 1000 Hectares of land is completed except 2.15 hectares of land involved in the present appeal and the petitions that had been filed by certain individuals challenging the same, have been dismissed by the order of the learned Single Judge which is under challenge before this Court.