SHITAL ANNA WALAWADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Learned A.G.P. waives service for the Respondents. Rule is made returnable forthwith.

(2.) By this petition filed under Article 226 of the Constitution of India, the Petitioners seek a writ of mandamus against the Respondents to forthwith initiate land acquisition proceedings of the Petitioners' land described in prayer clause (b) of the petition under the provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 and to pay the compensation amount as per the provisions of the said Act and for other reliefs.

(3.) The State of Maharashtra has published a notification under Sec. 4 of the Land Acquisition Act, 1894 in respect of the land bearing no. 1248/1 B + 2 B having new Gat No. 68/1B + 2/A admeasuring 1-H : 21-R situated at Village Mirajwadi, Taluka Walwa, District Sangli on 12/1/1984. The Petitioners filed writ petition bearing no. 236 of 1989 in this Court inter alia praying for a writ of certiorari for quashing and setting aside the said notification dtd. 12/1/1984 issued under Sec. 4 and the declaration dtd. 18/10/1986 under Sec. 6 of the Land Acquisition Act, 1894. During the pendency of the said writ petition, the award came to be made in furtherance of the notification under Ss. 4 and 6 of the Land Acquisition Act, 1894 on 24/2/1989.