PRANJAL DEEPAK DANDEKAR Vs. DEPUTY COLLECTOR (ACQUISITION)

JUDGEMENT

(1.) By writ petition no.6862 of 2021 filed under Article 226 of the Constitution of India, the petitioner - Ganesh Narayan Dandekar seeks a declaration that the petitioner is entitled to compensation as well as the amenities and the facilities provided by the respondents to the petitioner. The petitioner further seeks a declaration that the notice dtd. 5/10/2021 is not received by the petitioner at his own address.

(2.) The petitioner has also impugned the award under Sec. 11(2) of the Land Acquisition Act, 1894 in respect of the premises of the petitioner bearing no. KB-181, A, B, 182 and seeks compensation for his constructed premises bearing KB-181, A, B, 182 under the provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short 'the said Act of 2013) and for other reliefs.

(3.) The petitioners in Writ Petition (Stamp) No. 3473 of 2022 seek a writ of certiorari against the respondents for quashing and setting aside the award passed under Sec. 11(2) of the Land Acquisition Act, 1894 dtd. 3/3/2015 passed by the respondent no.1 and not to disturb the lawful possession of the petitioners.