HUSSAIN KHANRASUL KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. Heard finally by consent of parties.

(2.) HEARD Mr. Sonwane, learned counsel, for the petitioners and Mr. Kankale, learned A. G. P. , for the respondents.

(3.) THIS is a petition under Articles 226 and 227 of the Constitution of India seeking the relief of setting aside the impugned order dated 25. 3. 1992 passed by the respondent no. 2/special Land Acquisition Officer, rejecting the application of the petitioners filed under Section 28-A of the Land Acquisition Act, 1894 (for short, "the Act") for re-determination of the compensation.