Indira Sagar Project (Canal) vs Satyanarayan
2022 Latest Caselaw 16178 MP

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      IN THE HIGH COURT OF MADHYA PRADESH AT INDORE
   First Appeal Nos.703/2020, 660/2020, 661/2020, 662/2020, 663/2020, 665/2020,
       666/2020, 667/2020, 668/2020, 669/2020, 670/2020, 671/2020, 672/2020,
       673/2020, 675/2020, 676/2020, 678/2020, 679/2020, 680/2020, 681/2020,
       682/2020, 683/2020, 686/2020, 690/2020, 691/2020, 692/2020, 693/2020,
       695/2020, 696/2020, 697/2020, 698/2020, 699/2020, 700/2020, 701/2020,
                          702/2020, 704/2020 & 705/2020
 Indore, dated 06.12.2022
                         Parties through their counsel.
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Shri Patwa, learned counsel for the appellant submits that a similar controversy came up before the Apex Court in Civil Appeal No.8857/2022 and vide order dated 24.11.2022, Apex Court has remanded back the first appeal before the High Court for fresh adjudication in light of the observation made thereunder.

All the counsel for the respondents pray for time to go through the aforesaid judgment before making their submissions in these appeals.

Learned counsel for the appellant is directed to segregate these appeals village-wise and prepare a chart giving details of land and amount awarded by the Land Acquisition Officer to the respondents.

Learned counsel for the respondents submit that direction given by this Court for depositing the 25% of the enhanced amount has not been complied with by the appellant till date.

Learned counsel for the appellant submits that there is no bank account of the concerned Executing Court, therefore, the appellant is unable to deposit the amount. The appellant is directed to pay the amount i.e. 25% payable to the land owners by way of cheque / demand draft in their names and shall hand over to them before the executing Court within a period of one month from today.

(VIVEK RUSIA) JUDGE Ravi Digitally signed by RAVI PRAKASH Date: 2022.12.06 18:59:29 +05'30'