AVINASH DHAVAJI NAIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These appeals involving similar questions of fact and law were taken up for hearing together and are being disposed of by this common judgment.

(2.) By reason of a notification dated 3.2.1970, the State of Maharashtra expressed its desire to acquire a large chunk of land situated in 96 villages for the purpose of forming new twin city near Bombay called as "New Bombay Project'. By reason of the said notification, 53 acres of land, i.e., 5300 sq.m. belonging to the appellants herein and situated in village Wahal in the District of Raigad, Maharashtra was sought to be acquired. A declaration in terms of section 6 of the Land Acquisition Act (for short "the Act") was made on 21.5.1971.

(3.) A notice under section 9 of the Act was issued pursuant whereto the claimants -appellants filed their applications for payment of enhanced compensation.