KISAN GOVIND SUTAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Learned counsel appearing for the parties vehemently states that the facts and issues involved in these matters, are identical and can be disposed of by a common order. Statement is accepted.

(2.) Since the matters and issue involved are identical, we have taken the facts and submissions from Writ Petition No. 3393/2023.

(3.) In these bunch of Petitions, the predecessor of the Petitioners, Late Maruti Ganu Sutar, who is a Project Affected Person, his land was acquired by the State of Maharashtra for construction of Koyna Project in the year 1962. The said Mr. Maruti Ganu Sutar passed away, leaving behind him Mr. Kisan Govind Sutar (Grandson, the Petitioner herein). According to the Petitioners, Respondent No.1 formulated a scheme to rehabilitate the the said project affected person.