MARUTI GENBA VEER Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable. Learned AGP waives service for Respondents / State. Taken up for final disposal by consent.

(2.) This petition is filed under Article 226 of the Constitution of India, praying for quashing and setting aside the impugned Award dtd. 19/3/1996 bearing No.LAQ/19/SR/362 passed by Special Land Acquisition Officer No.19, Satara in respect of the writ land, which is land Gat No.533 admeasuring 84 R, situated at Village Dhangarwadi, Taluka Khandala, District Satara. Initially the petition was filed praying to set aside impugned Order dtd. 10/8/2018 passed by learned Minister for Forest and Revenue, in Application No. LST/3517/INO.23/A-3, rejecting the same. The said order is passed confirming rejection of Petitioner's Application u/s. 48 The Land Acquisition Act, 1894, to remove the writ land from acquisition. However, subsequently by amending the petition, a prayer to set aside award has been added.

(3.) Brief facts necessary for disposal of this petition are as below: