LAWS(BOM)-2022-12-60

SUDAM SAHADU SUKARE Vs. CHIEF SECRETARY, REVENUE DEPARTMENT

Decided On December 08, 2022
Sudam Sahadu Sukare Appellant
V/S
Chief Secretary, Revenue Department Respondents

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Learned counsel for the Respondents waive service. Heard finally by consent of parties.

(2.) This petition is filed seeking declaration that acquisition proceeding in respect of land bearing Gat Nos. 918/1 and 918/2 situated at mauje Kalus, Taluka Khed, District Pune is lapsed in view of the Sec. 24 (2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013. This petition further seeks direction to Respondent/Collector to delete the entries of acquisition proceeding and mutation entry No. 2774 in respect of the said lands. The petition seeks further prayer for retention of entire Gat Nos. 918/1 and 918/2 and the total area thereof in the name of the Petitioners. The Petitioners in paragraph 2 have stated that Respondent No. 7 is the allottee and have further stated that amount of compensation received in para 4(k) of the Petition. However, it is the case of the Petitioners that despite passing of the Award dtd. 31/3/2000, the possession has not been taken till date.

(3.) Heard learned counsel for the Petitioners, learned AGP for Respondent Nos. 1 to 6 and learned counsel for Respondent No.7. Perused record.