SUNIL DATTATRAY NIGADE (DESHMUKH) Vs. SPECIAL LAND ACQUISITION OFFICER FOR MORBA DAM AND SUB DIVISIONAL OFFICER

JUDGEMENT

(1.) Admit, with the consent of the learned counsel parties taken up for hearing. Heard the learned counsel for the parties.

(2.) The revisionary jurisdiction of this Court under Section 115 of the Code of Civil Procedure is invoked against the order dated 23/11/2012 passed by the Sub Divisional Officer, Sub Division Panvel by which order the Application filed by the Applicants for making a Reference under Section 18 of the Land Acquisition Act 1894 ("the said Act" for short) came to be rejected on the ground of limitation.

(3.) The Applicants are the heirs of one Smt.Sushila @ Sunita Dattatray Nigade who was the coowner of the land which was the subject matter of acquisition, along with her brother Narayan Wamanrao Deshmukh and other brothers. The said land was inherited by them from their deceased father Waman Anandrao Deshmukh. The said Sushila after her marriage started residing at Sherval, Taluka Khandala, District Satara. The said Sushila expired on 14/1/1987 leaving behind the Applicant Nos.1 and 2, and their brother Milind who died on 5/2/2010 who left behind Applicant Nos.3 to 5 as his legal heirs.