SYED SALIM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. With the consent of parties taken up for final hearing.

(2.) All these writ petitions are based on common set of facts and involve similar issues. To avoid rigmarole are decided by common judgment.

(3.) The petitioners seek restraint order against the respondents from taking over the possession of the lands without following due procedure of law and payment of compensation.