RAJU RAMCHANDRA TIWASKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard the learned counsel appearing for the petitioners. The learned AGP waives notice for the respondents.

(3.) It is the case of the petitioners that they own agricultural lands that are situated in Tahsil Warud, District Amravati. While, undertaking the minor irrigation project, that was approved in the year 2007, their lands were affected by seepage of water therein. The petitioners sought compensation in the matter and while determining the same, the valuation with regard to the fruits bearing trees and other trees was determined for the year 2018- 2019. The petitioners seek determination of such compensation as per the rates prevailing in the year 2020-2022. In this regard, they have made various representations and the last such representation is dtd. 13/7/2022 made to the respondent Nos.3 to 5.