SHRIPAL EDUCATION SOCIETY Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner-society, which is a society registered under the Madhya Pradesh Societies Ragistrikaran Adhiniyam, 1973, and claims to be running certain educational institutions in Ujjain, by merely filing an application on December 1, 2002 for allotment of the land for raising construction of building for an educational institution and by merely depositing the application money of Rs. 30,000/- has been able to prolong the present controversy with regard to declaration of surplus area of the ownership land of respondents No. 5 to 15, for an approximately a period of 5 years.

(2.) The facts relevant for adjudication of the controversy in question, may be noticed hereinafter. These facts have been assimilated from the pleadings of the parties and also from a report of the competent authority, which has been appended as Annexure R-6/A.

(3.) Although, a notification under Section 10(1) of the Act was ordered to be published but it appears that no individual notice/notices had ever been issued to the land owners requiring them to file any objections.