MRS. VARSHA MORESHWAR GHARAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Mr. Kalel, learned counsel for the State waives service. Mr.Hegde, learned counsel for the CIDCO waives service. By consent of parties, petition is heard finally.

(2.) By this petition filed under Article 226 of the Constitution of India, the petitioners have prayed for a writ of mandamus directing the respondent nos. 3 to 7 (i) The Chief Executive Officer/Managing Director, CIDCO, (ii) The Additional Chief Executive Officer (II)/Joint Managing Director, CIDCO, (iii) Deputy Collector (Special Land Acquisition Officer), (iv) Deputy Collector (Special Land Acquisition Officer), (v) Deputy Collector (Special Land Acquisition Officer), (vi) Deputy Collector (Special Land Acquisition Officer) and (vii) Deputy Collector (Special Land Acquisition Officer) to deposit the decretal amount with interest due and payable under the Land Acquisition Act, with all consequential benefits, with the Reference Court within two weeks from the date of the order.

(3.) The petitioners also seek an order and direction against the respondent nos. 3 to 7 to disclose the names of the officers who are responsible for not depositing the decretal amount and to disclose the amount which is liable to be deposited as per order passed by the Reference Court in this Court by filing the affidavit before this Court and for other reliefs. Some of the relevant facts for the purpose of deciding this writ petition are as follows :-