KALIDAS NAMDEO SARUK Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Petitioners before this court claim to be project affected persons and therefore, seek order to quash communication sent to them rejecting the demand to issue certificate regarding that status.

(3.) Respective counsel for the petitioners state that the certificate is rejected only on the ground that the norms prescribed by the Government Resolution dated 3.5.2010, are not fulfilled. According to them, the employment is to be provided as a part of scheme which was in force when land was acquired.