SHESHABAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The Petitioner has put forth prayer clauses B and C as under :-

(3.) The Petitioner has contended that she is the owner and possessor of land Survey No./Gat No.227/5 and 227/9, admeasuring 11 R situated at village Sakol, Tal.Shirur Anantpal, Dist.Latur. The said land was acquired for the Sakol Medium Project on 9/12/1996. A notification u/s 4 of the Land Acquisition Act, 1894, was published on 26/6/1999. The award came to be delivered on 21/12/2001 quantifying the compensation amount of Rs.610.00 Per R for the acquired land. The Petitioner has not filed a reference petition u/s 18. Other co-claimants filed LAR No.115/2006 and by judgment dtd. 30/1/2012, the LAR Court partly allowed the reference and enhanced the compensation to Rs.1,754.00 per R for the Dry land and Rs.2,631.00 per R for the irrigated land. The Petitioner claims to have gathered knowledge of the judgment dtd. 30/1/2012, on 21/9/2019. It is stated that the Petitioner immediately applied for a certified copy of the said judgment. The Petitioner preferred an application u/s 28-A on 29/11/2019. By the impugned order dtd. 17/12/2019, the application was rejected solely on the ground of delay.