AIR 1964 MADHYA PRADESH 111

Madhya Pradesh High Court

Hon'ble Judge(s): H. R. Krishnan, P. R. Sharma , JJ

(A) Land Acquisition Act (1 of 1894) , S.6— Declaration wider - Validity - Requirements - Abusence of plot numbers not fatal - Minimum requirements stated. Absence of plot numbers in a declaration under S. 6 is not fatal to the proceedings for acquisition of land for public purpose. Section 6 in terms does not require the plot numbers to be given. What is required is that the particulars should be clear and sufficient to enable the owner; of the land to know with reasonable effect whether or not and how much of his property is being, covered by the declaration. To make things so, easy that anybody who just runs along cart identify the land is certainly desirable; but that may not be insisted upon as a requirement of law without which a Court should declare the acquisition itself invalid. The desirable quantum of the particulars would always lie somewhere midway. How much should be sufficient to enable identification will vary with the circumstances of each case. What may be sufficient in a village with mostly agricultural or open lands, may be insufficient in a closely congested town with microscopic holdings. (B) Land Acquisition Act (1 of 1894) , S.9— Notice signed by person other than Collector - Validity Essential to be considered. When a notice under S.....