LAXMAN VASUDEV KADAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Sawant, learned counsel for the petitioners and Mr. Pawar, learned AGP for the respondent/State.

(2.) The petitioners claim to be project affected persons whose lands were acquired for Nardave Medium Irrigation Public Project, District Sindhudurg. They claim benefit of rehabilitation and resettlement as per the provisions of Maharashtra Project Affected Persons Rehabilitation Act, 1999 and the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013. The lands of the petitioners are claimed to be the lands having residential premises along with sheds which were acquired under the land acquisition award declared in the year 2001.

(3.) It is the case of the petitioners that the petitioners had deposited 65% of the compensation as awarded for allotment of alternate land as per the provisions of Sec. 16(2)(b) of the Maharashtra Project Affected Persons Rehabilitation Act. The petitioners have also referred to the Government Notification dtd. 9/5/2014 whereby guidelines issued for Rehabilitation of the Project Affected Persons as well as for allotment of alternate lands.