- (1.) Leave granted.
(2.) This appeal challenges the judgment and order dated 01.10.2011 passed by the High Court of Madhya Pradesh, Jabalpur in Criminal Revision No.649 of 2008. The High Court was pleased to set aside the order passed by the Special Court discharging the present appellants of the charges leveled against them.
(3.) Land admeasuring about 22.56 acres, situated at Mumbai-Agra Road in Indore belonging to one Smt. Sohan Kumari Sankhla and her son was subject matter of acquisition by the Indore Town Improvement Trust (subsequently, Indore Development Authority). The challenge in that behalf was pending in the High Court of Madhya Pradesh in Writ Petition No.1181 of 1988, during which pendency, a proposal was initiated by the then Additional Secretary in the Department of Housing on behalf of the State Government to release 7 acres of land to the land owners on no profit no loss basis. In view of such proposal, the aforesaid Writ Petition was disposed of by the High Court vide order dated 13.05.1996 directing Indore Development Authority to take appropriate decision in accordance with law.;