Madhya Pradesh High Court
Chandojirao (Died) Through Lrs Sujay vs The State Of Madhya Pradesh on 8 December, 2018
BEFORE THE NATIONAL LOK ADALAT OF M.P. HIGH COURT
INDORE BENCH
F.A. No.2237/2018
Kamal & Ors.
Vs.
State of M.P. & ors.
F.A. No.2239/2018
Deceased Dhulsingh Thru. LRs. Laxminarayan & Ors.
Vs.
State of M.P. & ors.
F.A. No.2240/2018
Chandojirao (died), Thru LRs. Sujay & Ors.
Vs.
State of M.P. & ors.
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Shri Sapnesh Jain, learned counsel for the appellant(s).
Smt. Mamta Shandilya, learned Govt. Advocate for the respondent/State.
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AWAR D (Passed on 8th December, 2018) These bunch of three first appeals have been placed before this Lok Adalat under Section 20 of the Legal Services & Authorities Act, 1987.
2. These bunch of cases are related to village Sagore, Tehsil and District Dhar. The land in question has been acquired by the respondent No.2 for Auto Testing Track.
3. Learned counsel for the parties made a statement at the bar that these bunch of appeals can be disposed of in the light of the order passed by the Apex Court in the matter of State of M.P & another Vs. Pratap in Civil Appeal No.7261-7262 of 2015. The relevant portion of the order passed by the Apex Court reads as under:
BEFORE THE NATIONAL LOK ADALAT OF M.P. HIGH COURT INDORE BENCH Upon carefully perusing these judgment(s) and order(s), in our opinion, it should satisfy the interest of both the parties and meet the ends of justice if we fix the market value of the acquired irrigated lands at Rs.60,00,000/- (Rupees Sixty Lakhs Only) per hectare with all other statutory benefits, and fix the market value of the acquired un-irrigated lands at Rs.45,00,000/- (Rupees forty Five Lakhs only) per hectare with all other statutory benefits. In our opinion, that would be the fair market value for the lands acquired.
4. In view of the aforesaid, while disposing of this appeal, we now quantify the compensation that is required to be paid for the irrigated lands at Rs.60,00,000/- (Rupees Sixty Lacs Only) per hectare with all statutory benefits and Rs.45,00,000/- (Rupees Forty Five Lacs only) per hectare for the un-irrigated lands with all statutory benefits.
5. The State Government is directed to pay the difference of amount within four months time from today without compelling the agriculturists to file any execution petitions before any forum.
Accordingly, first appeal stands disposed of.
6. The appellants will also be entitled for refund of the Court fee as per law.
(Justice Ms. Vandana Kasrekar) (Vivek Patwa)
Member Member
pn/
Preetha Nair
2018.12.19
14:06:01 +05'30'