2019 AIR CC 898 (MP)

Madhya Pradesh High Court

Hon'ble Judge(s): Vivek Rusia , J

M.P. Nagar Tatha Gram Nivesh Adhiniyam (23 of 1973) , S.50(7), S.52, S.85(1)— M.P. Nagar Tatha Gram Nivesh Niyam (2012) , R.20(4)(b)— Acquisition of land - Publication of final Scheme - Committee established by Indore Development Authority (IDA) recommending acquisition of land within period of three years by way of agreement - No steps taken for implementation of Scheme by IDA for more than 14 years - Landowners found ready to enter into land acquisition agreement - IDA not required to acquire land under Act of 2013 - Directions issued to IDA to acquire land by way of agreement and if IDA is not ready to acquire land or implement scheme, it can withdraw scheme. Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (30 of 2013) , S.11— (Para 15 16)