TANAJI ABASO PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) SINCE common questions of law and facts arise in all these civil revision applications, they were heard together and are being disposed of by this common judgment.

(2.) HEARD. Rule. By consent, the rule is made returnable forthwith.

(3.) IN all these applications the applicants challenge the rejection of their applications under Section 18 of the Land Acquisition Act, 1894, hereinafter called as "the said Act" which were filed by the applicants seeking enhancement of the compensation awarded by the land Acquisition Officer consequent to acquisition of their land. The applications hove been rejtcted on the ground that the amount of compensation awarded by the land Acquisition Officer in terms of the award passed under Section 11 of the said Act was accepted by tht applicants without lodging protest.