SARJERAO RANGRAO INGALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. By consent, the matter is taken up for final hearing at the stage of admission itself.

(2.) THE present Petition is filed by the Party-in-Person challenging the acquisition proceedings initiated by the Respondent State for the purpose of Khulgapur Dam.

(3.) WHEN an objection under Section-5A of the Land Acquisition Act, 1894 is raised, it is mandatory for the State to decide the said objection. In absence of the same, the entire acquisition proceedings stand vitiated.