PRITAM MURLIDHAR UGHADE Vs. NTPC LIMITED

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard the learned counsel for the parties.

(2.) The challenge raised in this writ petition is to the communication dtd. 27/3/2019 issued by the Deputy Collector, Nagpur cancelling the project affected person certificate issued to the petitioner.

(3.) It is the case of the petitioner that his father was the owner of land bearing Survey No.366/2 admeasuring 0.81 R at Mouza-Aajangaon, his mother was the owner of field Survey No.291/1A admeasuring 0.722 R and he was the owner of land bearing Survey No.291/2 admeasuring 0.66 R at Mouza-Dhamangaon. These lands came to be acquired by the National Thermal Power Corporation-respondent no.1 by virtue of the award dtd. 20/9/2010. The parents of the petitioner together received an amount of Rs. Five lakhs in terms of Clause 5 of the National Rehabilitation and Resettlement Policy 2007 (for short, the said Policy) that came to be executed on 5/4/2013 between Government of Maharashtra and the respondent no.1. The petitioner as the son claims employment in terms of Clause 3 of the said Policy. The Deputy Collector by the impugned communication dtd. 27/3/2019 has cancelled the project affected person certificate that was issued to the petitioner on the ground that his parents have received compensation of Rs. Five lakhs towards such acquisition. Being aggrieved, the aforesaid communication has been challenged.