MUSTAFA IBRAHIM NADIADWALA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This matter is pending at the admission stage since the date of its filing on 5/5/2015. Rule. Mr. Patel, learned Addl. G. P. waives service on behalf of Respondent Nos. 1 to 3. Senior Advocate Mr. A.S. Khandeparkar waives service for Respondent Nos. 4 & 5. Rule made returnable forthwith. Taken up for final disposal by consent.

(2.) By this Petition under Articles 226 and 227 of the Constitution of India, the Petitioners are, inter alia, seeking a declaration that acquisition proceedings arising out of the impugned Award dtd. 23/9/1986 and the Requisition Order bearing No. WAR/90 dtd. 19/2/1943 are illegal and not valid. The Petitioners are further seeking a writ to quash and set aside the said impugned Award and the said Requisition Order. A prayer is further made to get possession of the subject plot/land which has been acquired under the impugned Award.

(3.) Shorn of unnecessary details, the factual matrix of the matter is summarized below.