Madhya Pradesh High Court
Shashikant Patel vs The State Of Madhya Pradesh on 15 March, 2016
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W P No. 1548/2016
15/03/2016
Mr. Vivek Dalal, learned counsel for the petitioner.
Mr. Yogesh Mittal, learned counsel for the respondent -
State.
Mr. Vivek Patwa, learned counsel for the intervenor. IA No. 1089/2016 is an application for intervention. The same is allowed. The intervenor shall also be free to file a reply and to argue the matter.
Also heard on IA No. 1121/2016.
The interim order dated 26/2/2015 is modified. The State shall be free to proceed ahead with the laying of Pipeline and the issue regarding entitlement of the petitioner for compensation under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 and its applicability, shall be decided at the time of hearing the matter on admission.
List on 04/07/2016.
Certified copy, as per Rules.
(S. C. SHARMA) JUDGE KR