JAYANT VITTHAL DAWKHARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The petitioners approached this Court seeking writ of mandamus or any other writ, order, or direction in the nature of a writ of mandamus. Respondent Nos.3 and 4 be directed to release the enhanced compensation towards the lands acquired to the extent of 1 H. 2 Are from village Kasara Dumala, Taluka Sangamner, District Ahmednagar in favour of the petitioners as per the award dated 31.10.2013 passed by the Arbitrator-CumCollector, National Highways Authority.

(3.) The brief facts relevant to determine the controversy are narrated as follows: