MADHUKAR MORBA NIMJE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner has invoked the writ jurisdiction to seek a declaration that the acquisition proceedings vide Land Acquisition Case No.4/A-65/2008-09 of Mouza -Patansaongi, Tahsil Saoner, District Nagpur, stands lapsed pursuant to the non-compliance of mandatory provisions of the Land Acquisition Act, 1894 (for short, "the Act of 1894").

(2.) The petitioner claims that his father, Morba Vithoba Nimje, owned land measuring 0.14 Hectares, Survey No.94/1 of village Patansaongi, Tahsil Saoner, District Nagpur (for short, "the land"). Morba died, leaving behind four legal heirs, including the petitioner.

(3.) It is contended that the land was acquired by respondents Nos.3 and 4 for 'paving pathways' of the proposed bridge on Patansaongi Khapa Road under the broad-gauge Nagpur-Chhindwara Railway Line. Respondent No.3 had passed the award on 11/11/2011.