NANA NARAYAN BHALERAO Vs. DISTRICT RESETTLEMENT OFFICER

JUDGEMENT

(1.) The only relief as prayed for by the petitioner under Article 226 of the Constitution reads thus:

(2.) The Petitioner claims to be a project affected person of an irrigation project, namely, the Nazare Project. Although, the petition is totally bereft of any details in regard to the details of his land acquired and the land acquisition award, however, in paragraph 4 of the petition, an averment is made that on 4/5/1974, the Respondents had allotted to the Petitioner 41R of land, out of Gat No.548/13 at Jwala Arjun, Purandar, District Pune. According to the Petitioner, the allotment of 41R land as undertaken about 49 years back is not sufficient as he should have been provided land admeasuring 80R.

(3.) The Petitioner having realised the shortfall in allotment for the first time in the year 2022 when the Petitioner made an application dtd. 23/12/2022 claiming 80R of land to the Respondent/District Resettlement Officer, Pune. As the Respondent did not take any decision on the said application, the Petitioner has filed this petition.