SUBHASH EKNATH NAFADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The petitioner, a 73 years old senior citizen, has put forth prayer Clause 'A' as under:-

(3.) The father of the petitioner, Eknath (since deceased) was the owner of land situated in Gut No.26/4 of the village Nimbhora (Bk.), Tq. Bhusawal, Dist. Jalgaon. Out of such land, an area admeasuring 3 Acres 8 Gunthas was acquired for the construction of the thermal power station by Award dtd. 28/5/1962. Besides this portion of the land, a parcel of land admeasuring 10R was acquired out of land situated in Gut No.22/1-B+2+3 in the same village, in 1975 for erecting a thermal power station.