BHAUSAHEB Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Facts involved in the case are not disputed. Case pertains to a dispute as regards acquisition of land done for the purpose of development plan of Shirdi Town. The draft development plan of Shirdi town was proposed, duly notified and was finalized after hearing all objections. The Final development plan was notified in official Gazette. The petitioners confirm these facts in the body of the writ petitions.

(3.) Writ petition No.6366 of 2009 was filed on 28.9.2009. During pendency of the petition, the land acquisition proceedings were completed. It is not in dispute that in furtherance to notice dated 1.3.2008, under Sections 9 (3) and 9(4) of the Land Acquisition Act, the writ petitioners had objected to the land acquisition, stating that the objections raised by the petitioners before the Honourable Minister thereby praying for deletion of their lands from the acquisition, is pending. Petitioners in Writ Petition No. 6366 of 2009 refrain from furnishing their claims relating to compensation.