HIMMATRAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The petitioners are aggrieved by non-applicability of the revised multiplier factor as per the notifications dtd. 26/5/15 and 7/10/15 which has been used for the purpose of calculating the quantum of compensation in respect of land which has been acquired by the State Government for various purposes. In Writ Petition 4274/2014 decided by the Bench at Aurangabad, it appears that an undertaking was given regarding the applicability of revised multiplier factor and the use thereof, on account of which, the said petition was disposed of.

(3.) Considering this position, the learned Division Bench of this Court in Rajendra Pralhad Ghule and others V/s The State of Maharashtra and others in Writ Petition No. 4805/2018 decided on 16/9/2019, has also directed the applicability of the revised multiplier factor, for the compensation calculated in the awards in seisin therein. In this petition also, similar position has been raised.