RANGRAO BAJIRAO DESHMUKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) IN this petition, the petitioners have sought writ for quashing notification dated 18th July, 1992 issued by the Land Acquisition Officer under section 4 of the Land Acquisition Act and Notification dated 7th July, 1993 issued by the Additional Commissioner under section 6 of the said Act.

(2.) ON 22nd October, 1993 this petition was admitted and status quo order was passed and the same has been continued.

(3.) THE facts having bearing on the subject-matter of the present petition are as follows.