Raj Kumari Dwivedi And Others vs State Of Madhya Pradesh And Others

Vishal Dhagat, J

Though notification has been issued by the State but Khasra No.738/1/1 is not included in the notification under Sections 11 and 19 of the Right to Fair Compensation and Transpanrecy in Land Acquisition, Rehabibitation and Resettlement Act, 2013 and due to mistake Khasra No.738/1/2 is included in the notification.

It is submitted by the learned counsel appearing for the petitioner that realizing the mistake an order was passed to issue fresh notification, in respect of the Khasra No.738/1/1 but again in notification publication was made in respect of the Khasra No.738/1/2. Petitioner has preferred a representation before the SDO and also before the Collector to correct the mistake, which has occurred in second notification issued by the State but his representation has not been considered by the authorities.

It is submitted by the counsel appearing for the petitioner that due to said mistake award may be passed and money for acquisition of the land bearing Khasra No.738/1/1 may be awarded to the respondents No.4 and 5 though the land belongs to the petitioner. IN view of the same he makes a limited prayer that his representation may be decided and till decision of his representation, award in respect of the land bearing Khasra No.738/1/1 or 738/1/2 may not be disbursed to any person.

Learned counsel appearing for the State has no objection in the matter. Considering the same writ petition filed by the petitioner is disposed off with direction to the Land Acquisition Officer, Nagaud District Satna to consider and decide the representation of the petitioner. Meanwhile award any person.

Said exercise be carried out within a period of 45 days from the date of receipt of certified copy of the order passed today.

With the aforesaid direction writ petition is disposed off.

Certified copy as per rules.