- (1.) Leave granted.
(2.) These two appeals arise out of the judgement and order dated 11.08.2009 passed by the High Court of Madhya Pradesh, Bench at Indore in a public interest petition bearing Writ Petition No. 48 of 2004 against which the State of Madhya Pradesh as also the respondents Bheru Singh alongswith two others which include a social activist have filed separate Special Leave Petitions bearing Nos. 30685/2009 and 10163/2010 respectively giving rise to these two appeals which are confined to some of the directions only, that were issued by the High Court in its impugned judgement, to be stated hereinafter.
(3.) The material factual details of these two appeals have a prolonged history giving rise to a labyrinth of litigation which emerged as a consequence of displacement of large number of persons from a massive area of agricultural and homestead land which were in occupation of the oustees/displaced persons, due to land acquisition which was done for the purpose of construction of Man Dam on the tributary of Narmada River in the State of Madhya Pradesh. This had given rise to the filing of several other writ petitions in the High Court of Madhya Pradesh in the past which gave rise to the appeals reaching even upto this Court and are reported in NARMADA BACHAO ANDOLAN v. UNION OF INDIA, 2000 10 SCC 664 which are commonly referred to as Narmada Bachao Ist judgment, Narmada Bachao IInd judgment and Narmada Bachao IIIrd judgement.;