MAHESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. The Rule is made returnable forthwith. Learned A.G.P. waives service for respondent Nos. 1 to 5. Learned advocate Mr.Rajale waives service for respondent No. 7.

(2.) The petitioners ' agricultural lands bearing Gat Nos. 148/3, 153/2/B 158 and 159/2 situated at Karjat Tq. Karjat Dist. Ahmednagar have been acquired by way of private negotiations for construction of Kukadi Canal from 6 to 8 kms stretch.

(3.) According to the petitioners, the compensation that has been determined by resorting to the Government resolutions dtd. 26/5/2015, 7/10/2015, 24/4/2017 and 31/8/2017 is not proper. The two primary objections to the assessment of compensation are :