VASUDEO SONU PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of the parties.

(2.) These petitions are classic examples of acquiring authorities and revenue authorities showing scant respect to the Lok adalat awards and shockingly enough, having no regard or respect to the precarious financial condition of the petitioner-farmers who have lost their lands and having compromised their rights through the Lok adalat award as long ago as on 17/12/2019. They are yet to be paid their compensation amounts.

(3.) Considering the admitted position of acquisition of lands for a public project, Lok adalat award and the binding effect of paying compensation to the farmers within six months of the Lok adalat award, we are not required to enlarge the size of this judgment by referring to minute details involved in these cases. Suffice it to say that, the State of Maharashtra issued a Government Resolution dtd. 26/7/2021, after noticing the above facts as having assumed the character of a common phenomenon, by which the acquiring authority is directed to shoulder the responsibility of ensuring that the funds are asked for and are collected for making the payment of compensation amounts. It would be apposite to reproduce the salient features of the said GR at clauses 1 to 7 as under : - <IMG>JUDGEMENT_634_LAWS(BOM)7_2023_1.jpg</IMG>