PRADOSH ALIAS SOMAJI PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule returnable forthwith. Heard by consent.

(2.) This is a petition in respect of villagers of village Jiwnapur, Tahsil Kuhi, District : Nagpur who are to be resettled in accordance with the provisions of the Maharashtra Project Affected Persons Rehabilitation Act, 1999. The villagers are being dislodged from their village due to submergence under the water of river Vainganga due to Gosi Khurd Dam.

(3.) Shri Parchure, learned Counsel for the petitioner has raised the following three grievances: