RUPALI RAMBHAU KHEDKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE petitioners have filed this writ petition under Articles 226 and 227 of the Constitution of India, challenging acquisition proceeding initiated by the respondents for acquiring their land Survey No. 49, admeasuring 2. 50 H. Rs. situated at village Loni, Tahsil and District Akola.

(2.) THE respondents initiated the acquisition proceeding under section 4 of the Land Acquisition Act by issuing notification dated 4-6-1987 and the land was sought to be acquired for the purpose of extension of gaothan.

(3.) THE respondents filed their objection to the said notice under section 4 of the Land Acquisition Act on various grounds. Thereafter, a notification under section 6 of the Land Acquisition Act was issued by the respondents on 7-12-1987 and published on 31-12-1987.