RADHIKA J. BHALERAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule returnable forthwith with the consent of the parties.

(2.) Under the Government Resolution dtd. 13/8/2018, the Government had taken a decision to consider the ready reckoner as per the Maharashtra Stamp Act, 1958 for the purpose of determining the market value of the land. The said decision is sought to be escaped for the Nagpur-Mumbai Express Highway Project.

(3.) The learned Counsel for the Petitioner submits that the Respondents cannot differentiate between the projects while determining the compensation amount. Same would be violative of Article 14 of the Constitution of India. The Respondents cannot determine the quantum of compensation for projects applying different policies. According to the learned Counsel, the same also would not be in consonance with the provisions of Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.