STATE OF MAHARASHTRA Vs. MOTI RATAN ESTATE

JUDGEMENT

(1.) Delay condoned in Special Leave Petition (C) Diary No.3189/2019. Leave granted in all the special leave petitions.

(2.) As common question of law and facts arise in this group of appeals, they are being disposed of by this common judgment and order.

(3.) Feeling aggrieved and dissatisfied with the impugned judgments and orders dated 24.03.2017 and 27.04.2018 passed by the High Court of Judicature at Bombay, Bench at Aurangabad in Writ Petition Nos. 7867/2012, 10894/2016 and 9088/2016, by which the High Court has allowed the said writ petitions and has quashed the entire acquisition proceedings with respect to the acquired lands solely on the ground that the acquisition has lapsed as the awards under Section 11 of the Land Acquisition Act, 1894 (hereinafter referred to as the 'Act') were not declared within a period of two years from the date of declaration made under Section 6 of the Act, the State of Maharashtra and others have preferred the present appeals. 3.1 For the sake of convenience, the facts in the appeal arising out of special leave petition No. 23921/2018 arising out of the impugned judgment and order dated 24.03.2017 passed by the High Court in Writ Petition No. 7867/2012 are considered as the facts in other two appeals are identical.