SHASHIKANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition, the petitioners are praying for issuance of writ of mandamus against the respondents directing them to complete the land acquisition proceedings in respect of the lands needed for the second phase of Bramhagavhan Lift Irrigation Scheme and pay compensation on declaring the award to the petitioners as per the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013. (Hereinafter referred to as "Act of 2013").

(2.) The petitioners also prays to quash and set aside the impugned notification/notice dtd. 31/8/2019 issued by the Executive Engineer, Irrigation Department, Aurangabad whereby the respondents have taken a decision to acquire the lands as per sec. 9(1) and (2) of the Maharashtra Underground Pipelines and Underground Ducts (Acquisition of Right of User in Land) Act, 2018 (Hereinafter referred to as "the Act of 2018").

(3.) Respondent no.1 is the State of Maharashtra. Respondent No.2 is the Chief Engineer of Water Resources Division, Aurangabad. Respondent no.3 is the Corporation established by the State Government to develop irrigation facilities in the Marathwada region. Respondent nos.4 to 6 are the authorities of the State.