Vidhya Sagar Vishwakarma vs The State Of Madhya Pradesh
2024 Latest Caselaw 13999 MP

Madhya Pradesh High Court

Vidhya Sagar Vishwakarma vs The State Of Madhya Pradesh on 13 May, 2024

Author: Gurpal Singh Ahluwalia

Bench: Gurpal Singh Ahluwalia

     IN THE HIGH COURT OF MADHYA PRADESH
                 A T J A BA LPU R
                         BEFORE
      HON'BLE SHRI JUSTICE GURPAL SINGH AHLUWALIA
                 ON THE 13th OF MAY, 2024
                WRIT PETITION No. 12030 of 2024

BETWEEN:-
VIDHYA               SAGAR
VISHWAKARMA      S/O   SHRI
MOHANLAL     VISHWAKARMA,
AGED    ABOUT   28   YEARS,
OCCUPATION: PRIVATE JOB
R/O VILLAGE KHEKHDAP.S.
BARGAWA TEHSIL DEOSAR
DISTRICT SINGRAULI (MADHYA
PRADESH)
                                              .....PETITIONER
(BY SHRI S.D.MISHRA - ADVOCATE)

AND
1.    THE STATE OF MADHYA
      PRADESH      THROUGH
      SECRETARY     REVENUE
      DEPARTMENT
      MANTRALAY     VALLABH
      BHAWAN         BHOPAL
      (MADHYA PRADESH)
2.    LAND       ACQUISITION
      OFFICER         DEOSAR
      DISTRICT     SINGRAULI
      (MADHYA PRADESH)
3.    MAHENDRA S/O NARESH
      DUTT R/O VILLAGE AAMO
      TEHSIL DEOSAR DISTRICT
      (MADHYA PRADESH)
                                            .....RESPONDENTS
 (BY SHRI V.P.TIWARI - GOVT. ADVOCATE)
           This petition coming on for admission this day, the court passed the
   following:
                                     ORDER

This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs :-

i) To issue a writ of certiorari to quash the award dated 22.03.2024(Anx. P.7) passed in MJC 63/2023 passed by IInd District Judge Deosar Distt. Signrauli and also set aside the order dated 05.12.2022 (Anx. P.5) passed by Land acquisition officer Deosar. Distt. Singrauli (M.P.) (Respondent no.2) passed in Revenue Case. No.0140/B-121/2022-23, in the interest of justice.

ii) To issue a writ in nature of mandamus to direct the respondents to award the compensation amount of Rs. 16,11,542/- with interest in name of the petitoner, in the interest of justice.

iii) Any other relief as deemed fit and proper in the circumstances of this case, along with the cost of this writ petition be also awarded.

2. It is fairly conceded by counsel for the petitioner that impugned judgment is appealable, accordingly he seeks permission of this Court to withdraw this petition with liberty to file an appeal along with an application seeking permission to leave to appeal.

3. With aforesaid liberty, the petition is dismissed as withdrawn.

4. On filing certified copy of the impugned judgment dated 22.3.2024 passed by 11th District Judge Deosar, District Singrauli in M.J.C.No.63/2023, Office is directed to return the certified copy of the impugned judgment to counsel for the petitioner.

(G.S. AHLUWALIA) JUDGE

HEMANT SARAF 2024.05.13 19:38:38 +05'30' HS