MANJIRI RANGANATH KULKARNI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) IN all these matters, common questions of law and facts arise and therefore they were heard together, and are being disposed of by this common judgment.

(2.) HEARD learned Advocates for the parties. Rule. By consent, the rule is made returnable forthwith.

(3.) IN all these matters, the respondent-Collector has rejected the applications under section 18 of Land Acquisition Act, 1894, hereinafter called as "the said Act". Such rejection has been on three grounds. Firstly, that the applicants had not produced materials in support of the claim for enhancement of compensation along with the said applications. Secondly, that the stamp duty on some of the application was paid after the period of limitations prescribed under section 18 for filing of the application. Thirdly, that the reference of the matters to the Civil Courts will result in waste of the valuable time of the Civil Courts.