HARIBHAUBHIKA KUMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri Shelke, learned Counsel for the petitioners and the learned Assistant Government Pleaders for the Respondents. Rule. The learned Assistant Government Pleaders waive service for the respondents. Rule is made returnable forthwith and taken up for final hearing by consent of the learned Counsel for the parties.

(2.) ALL these petitions raise a common issue i. e. restoration of unutilised land acquired for the rehabilitation of the project affected persons on the basis of the government Resolution dated 10. 10. 1973 as it has not been utilised for the purpose for which it was acquired since last more than 27 years and therefore, they are being decided by a common judgment.

(3.) SOME portion of the agricultural land belonging to the petitioners was acquired by the State Government for rehabilitation of the persons affected by the Adhala Irrigation Project and the award came to be passed 10th March, 1977. The area of the land acquired from each of the petitioners is shown in the following table : <FRM>JUDGEMENT_725_MHLR1_2003Html1.htm</FRM>