Anoop Mishra vs The State Of Madhya Pradesh
2023 Latest Caselaw 1981 MP

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                          IN    THE       HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                     BEFORE
                                       HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                             ON THE 3 rd OF FEBRUARY, 2023
                                            WRIT PETITION No. 10688 of 2022

                         BETWEEN:-
                         1.    ANOOP MISHRA S/O LATE SHRI AMOL PRASAD
                               MISHRA, AGED ABOUT 37 YEARS, OCCUPATION:
                               UNEMPLOYED R/O JONHI, TAHSIL HUZUR,
                               DISTRICT REWA (MADHYA PRADESH)

                         2.    RAJNISH MISHRA S/O LATE SHRI AMOL PRASAD
                               MISHRA, AGED ABOUT 35 YEARS, R/O JONHI,
                               TAHSIL HUZUR, DISTT. REWA (MADHYA
                               PRADESH)

                                                                                         .....PETITIONERS
                         (BY SHRI ALOK KUMAR GUPTA - ADVOCATE)

                         AND
                         1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                               COLLECTOR, REWA, DISTRICT REWA (MADHYA
                               PRADESH)

                         2.    SUB DIVISIONAL OFFICER (REVENUE) CUM LAND
                               ACQUISITION OFFICER HUZUR, TAHSIL HUZUR,
                               DISTT. REWA (MADHYA PRADESH)

                         3.    MANAGER M/S JAI PRAKASH ASSOCIATE
                               LIM ITED , JAYPEE NAGAR NAUBASTA, TAHSIL
                               HUZUR, DISTT. REWA (MADHYA PRADESH)

                                                                                       .....RESPONDENTS
                         (BY SHRI KAMAL SINGH BAGHEL - GOVERNMENT ADVOCATE)

                               This petition coming on for admission this day, th e court passed the
                         following:
                                                             ORDER

Petitioners have filed this petition under Article 226 of the Constitution of

Signature Not Verified Signed by: SUNIL KUMAR PATEL Signing time: 2/6/2023 11:40:46 AM

India making a pryer to direct respondent No.2 to disburse compensation amount to petitioners in accordance with award dated 10.08.2006.

2. Counsel appearing for petitioners submitted that there was some dispute regarding share of petitioners and other stakeholders in property. Said

stakeholders had filed civil suit before Vth Civil Judge Class-II, Rewa bearing Civil Suit No.30A/2011. Civil suit was dismissed vide judgment dated 15.03.2022. It is submitted that said judgment and decree has become final, therefore, respondents shall make payment to petitioner. On being asked, it is informed that petitioner has not approached respondents for making payment. He prays for liberty to approach the competent authority for making payment of

compensation in accordance with award and further makes a prayer that authority be directed to consider the said application.

3. Government Advocate appearing for State submitted that application filed by petitioner will be considered in accordance with law.

4. Considering aforesaid circumstances, writ petition is disposed off granting liberty to petitioners to approach appropriate authority for payment of compensation amount to petitioners in accordance with award dated 10.08.2006.

5. Certified copy as per rules.

(VISHAL DHAGAT) JUDGE sp/-

Signature Not Verified Signed by: SUNIL KUMAR PATEL Signing time: 2/6/2023 11:40:46 AM