Madhya Pradesh High Court
Shashikant Patel vs The State Of Madhya Pradesh on 16 January, 2017
WP-218-2017
(SHASHIKANT PATEL Vs THE STATE OF MADHYA PRADESH)
16-01-2017
Shri Vivek Dalal, learned counsel for the petitioners.
Shri C.S.Ujjainia, learned counsel for the respondent/State.
Shri Vivek Patwa, learned counsel for respondent no.5. Learned counsel for the petitioners submits that the respondents are trying to lay down the pipe line, which will damage the crops of the petitioners, without paying the compensation. Learned counsel for respondent no.5 has submitted that the award has already been passed and the compensation amount has been deposited with the State Government and that the pipe line is to be laid for the purpose of Malwa Gambhir Link Pariyojna and any interim order will affect the said project. He prays short adjournment to file reply.
In view of the aforesaid submissions and also taking note of the fact that only the issue of award of compensation is involved, no case for grant of any interim relief is made out. Let the reply be filed by respondent no.5 within one week. List in the next week.
(PRAKASH SHRIVASTAVA) JUDGE