DILIP Vs. STATE OF M.P.

JUDGEMENT

(1.) This case is related to Village Kheda, Tehsil and District Dhar. The land in question has been acquired for Special Economic Zone (SEZ).

(2.) The issue regarding grant of compensation to the land-owners of Villages - Kheda, Tehsil and District Dhar for acquisition of land by the District Trade & Industry Centre, Pithampur, District Dhar for public purpose, namely for establishment of "Special Economic Zone" in District Dhar has been decided on 14.05.2015 by this Court in First Appeal No.444/2009 Shakuntala Bai w/ o Nandkishore v. The State of M.P., by which appeal of the landowners has been allowed in part. Against the aforesaid order, a bunch of special leave petitions is pending before the Hon'ble Apex Court.

(3.) Both the learned counsel for the parties have submitted that against order dated 14.05.2015, a bunch of SLPs is pending before the Hon'ble Apex Court and the order passed therein will be final and binding to all the parties and landowners are entitled for compensation accordingly.