SHAMRAO SITARAM ADHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE . Rule made returnable forthwith and heard finally by consent.

(2.) BY way of present petition, the petitioners have approached this Court being aggrieved by the action on behalf of Respondent No.2 in deducting 10% of the amount of compensation payable to the petitioners and crediting it with the Respondent No.3.

(3.) IT is the contention of the petitioners that since the lands of the petitioners which were acquired, were agricultural lands, they were not assessable to Income Tax and as such, the action on part of Respondent No.3 in deducting the amount from the compensation is not sustainable in law.