STATE OF MAHARASHTRA Vs. GOSHIKHURD PRAKALPGRAST KALYANKARI SAMITI

JUDGEMENT

(1.) Special Leave granted.

(2.) Heard counsel for the parties.

(3.) This appeal is directed against the interim order of the High Court dated November 24, 2004 whereby the High Court directed the State of Maharashtra to pay compensation to the persons possession of whose lands have been taken in connection with the execution of Gosikhurd Project, and further directed that the lands in respect of which awards have been made but possession not taken, immediate steps be taken to take possession of the lands in question and to pay compensation within two weeks.