SANGEETA NATWARLAL KARWA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Mr.Gokhale waives service for the Respondent Nos.1 to 3. Mr.Athani waives service for the Respondent No.4. Rule is made returnable forthwith. By consent of parties, the Petition is heard finally.

(2.) By this Petition filed under Article 226 of the Constitution of India, the Petitioners have prayed for a writ of certiorari for quashing and setting aside the impugned Modified Supplementary Award dtd. 25/3/2021 passed by the Competent Authority, Deputy Collector Land Acquisition No.1, Solapur and also pray for quashing and setting aside the impugned notice dtd. 22/9/2021 issued under Sec. 3(G)(1)(2) and 3 (H) (2) (3) and 3(E)(1) (2) by the Deputy Collector Land Acquisition No.1, Solapur.

(3.) The Petitioners also prayed for a declaration and direction against the Competent Authority to restore and confirm the Award dtd. 25/3/2021 under Sec. 3(G) of the National Highways Act, 1956 and also to restore and confirm the notice dtd. 26/7/2021, issued by the Deputy Collector Land Acquisition No.1, Solapur.