KIRITKUMAR B. SHAH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition filed under Article 226 of the Constitution of India, the Petitioner seeks a writ of mandamus against the Respondents directing them to duly consider, assess and grant compensation for the land bearing Survey No.53A/1/A/6, Pen Village, Taluka Pen, District Raigad admeasuring about 15.90 Ares acquired for the benefit of the Respondent Nos.5 and 6 on such terms and conditions as this Court deems fit.

(2.) In the alternate prayer, the Petitioner seeks an order and direction against the Respondents to demolish all the structures and buildings standing on the writ property and thereafter hand over the quiet, vacant and peaceful possession of writ property on such terms and conditions as this Court deems fit. The Petitioner also seeks an order and direction against the Respondents to duly assess and grant separate and/or additional compensation in the nature of compensation for delayed payment.

(3.) It is the case of the Petitioner that, the Petitioner was the owner in respect of the writ property which has been purportedly acquired by the Respondents in the year 1983 for the benefits of the Department of Telecommunication, Government of India.