VIJAY DHAKU JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. The learned AGP waives service for Respondent Nos. 1 to 5. With the consent of parties, rule made returnable forthwith and heard finally.

(2.) By these Petitions filed under Article 226 of the Constitution of India, the Petitioners are seeking a writ in the nature of certiorari to quash and set aside the impugned orders/communications dtd. 22/6/2021 passed by Respondent No. 5 - Deputy Collector (land Acquisition) District head-quarter, Sindhudurga. The Petitioners further seek a direction to Respondent No. 2 (Collector, Sindhudurga) to follow due process with respect to acquisition of the houses of Petitioners and give notice under Sec. 12(2) of the Land Acquisition Act, 1894 (for short the 'said Act').

(3.) By the impugned orders/Communications, Respondent No. 5 has disallowed the Applications of the Petitioners under Sec. 18 of the said Act for a land reference.