APPASAHEB NARAYAN CHAUDHARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The petitioners have putforth prayer clauses (B) and (C) as under:-

(3.) Petitioner no.1 is the owner and possessor of land Gat No.8 to the extent of 1 Hectare and 95 R and petitioner no.2 is the owner of land Gat No.218/1 to the extent of 49 R as well as land Gat No.217 to the extent of 1 Hectare and 12 R. Prior to the Shirdi Nagar Panchayat, it was the Shirdi Grampanchayat. The then Grampanchayat took possession of the lands of the petitioners for construction of a storage tank so as to supply water to the residents of the said area. A water pipeline was also laid. Such work was executed through respondent no.5, which constructed the tank and laid down the pipeline and then handed over the entire completed project to the Grampanchayat, vide a handing over note.