MALANBEE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Rule. Rule made returnable forthwith. By consent of the parties, heard finally.

(3.) The revision petitioner/applicant was the owner and possessor of Survey/Gat No. 362/411-2, admeasuring 44 R, situated at Murum, Tq. Omerga, Dist. Osmanabad, which is acquired by the respondents for Benitura Medium Project, Murum. The respondents had taken possession of the suit land, by private negotiations, and they had agreed to pay 10% per annum rental compensation. Notification Under Section 4 of the Land Acquisition Act, was published. On 18th March, 1996, the revision petitioner came to know about the passing of Award.