DATTA RAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the respective advocates. Rule. Rule made returnable forthwith and heard finally.

(2.) This petition is filed by 3 petitioners who are agriculturists, under Article 226, 227, 300A, 31 and 19(1)(g) of the Constitution of India, 1950 for challenging an order dated 30.6.2011 passed by respondent No.2 / Land Acquisition Officer, Nanded. By the impugned order dated 30.6.2011, the application of the petitioners filed u/s 28A of the Land Acquisition Act, 1894 came to be rejected.

(3.) The submissions of the petitioners can be summarized as follows :