Dvp.Manager Indian Oil Corp. vs Sudama Bai & Ors.
2023 Latest Caselaw 7071 MP

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 IN THE HIGH COURT OF MADHYA PRADESH
             A T JA BALPUR
                         BEFORE
      HON'BLE SHRI JUSTICE GURPAL SINGH AHLUWALIA
                  ON THE 1st OF MAY, 2023
                 FIRST APPEAL No. 715 of 2000

BETWEEN:-
  THE        DIVISIONAL
  MANAGER, INDIAN OIL
  CORPORATION      LTD.,
  BHOPAL,  TEHSIL   AND
  DISTRICT      BHOPAL
  (MADHYA PRADESH)
                                                .....APPELLANT
(NONE)

AND
  1. SMT. SUDAMABAI W/O
     NIRBHAYDAS,
     RESIDENT OF VILLAGE
     JUJHARPUR,    TEHSIL
     ITARSI,     DISTRICT
     HOSHANGABAD
     (MADHYA PRADESH)

  2. SMT. LEELABAI W/O
     DULAREPRASAD,
     RESIDENT OF VILLAGE
     JUJHARPUR,   TEHSIL
     ITARSI,    DISTRICT
     HOSHANGABAD
     (MADHYA PRADESH)

  3. STATE OF MADHYA
     PRADESH,   THROUGH
     THE      COLLECTOR,
     HOSHANGABAD
     (MADHYA PRADESH)
                                            .....RESPONDENTS
(RESPONDENT NO.1/STATE BY MS.SHANTI TIWARI - PANEL LAWYER)
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(NONE FOR OTHER RESPONDENTS)

"Reserved on : 20.04.2023"
"Pronounced on : 01.05.2023".
      This appeal having been heard and reserved for judgment, coming on
for pronouncement this day, the court passed the following:
                                JUDGMENT

1. This First Appeal under Section 54 of Land Acquisition Act has been filed against the award dated 17-7-2000 passed by District Judge, Hoshangabad in M.J.C. No. 5 of 1999 (9/1994).

2. By a detailed order passed in M.A. No. 240 of 2000 and 268 of 2000, this Court has enhanced the compensation amount from Rs. 1 per Sq. Ft. to Rs. 2.50 Sq. Ft.

3. This appeal also arises out of the same acquisition proceedings and the land is also situated in village Dehri, Tahsil Itarsi Distt. Hoshangabad.

4. The appellant had filed F.A. No. 268 of 2000, which has been dismissed. The present case is also squarely covered by the order passed in F.A.s No. 240 of 2000 and F.A. No. 268 of 2000.

5. Accordingly, this Appeal is also dismissed in the light of the order passed in F.A. No. 240 of 2000 and F.A. No. 268 of 2000.

6. A copy of the order passed in F.A. No. 240 of 2000 and F.A. No. 268 of 2000 be kept in the file of this case.

(G.S. AHLUWALIA) JUDGE

HEMANT SARAF 2023.05.02 10:38:48 +05'30'

HS