ASHOK GANGADHAR PURANIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Respondents waives service. Rule made returnable forthwith. With the consent of the parties, Writ Petition is taken for final hearing and disposal.

(2.) These Writ Petitions relate to an acquisition of land bearing survey no. 59/8 admeasuring 3 Hectares, 72.3 Ares situated at Village Asudgaon, Taluka Panvel, District Raigad ("Subject Property") . The Subject Property was notified to be acquired for the New Bombay project, for which the City and Industrial Development Corporation ("CIDCO"), Respondent No.7 came to be formed.

(3.) Before setting out the contents of each of these Writ Petitions, it would be instructive to note the arraignment of the parties involved. One Mr. Gangadhar Vishnu Puranik ("Gangadhar") was originally the owner of the Subject Property. He had three sons, namely, Mr. Anand Gangadhar Puranik ("Anand"), Mr. Ashok Gangadhar Puranik ("Ashok") and Mr. Atul Gangadhar Puranik ("Atul"). Upon the demise of Gangadhar, the names of Anand, Ashok and Atul came to be mutated as heirs inheriting the Subject Property. Anand passed away on October 20, 2023.