ASHOK CHANDRABHAN AAGLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Learned Assistant Government Pleaders waive notice for the State of Maharashtra and Special Land Acquisition Officers in the respective writ petitions.

(2.) Considering the nature of the order which we propose to pass, service of notice of rule on Respondent No. 3 is dispensed with.

(3.) We have come across a large number of petitions filed in this Court, wherein the grievance of the petitioners is that rental compensation as contemplated by the Government Resolution dated 1st December, 1972, as amended by Government Resolution dated 2nd April, 1979, has not been paid. Several litigants, who have made representations before the Collector and the Special Land Acquisition Officer regarding grant of rental compensation, have approached this Court with a grievance that even their representations have not been decided and, therefore, in large number of petitions, this Court has issued directions to the concerned authorities to decide the representations.