DATTRATRAY BHAGWAN PARDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave to correct the first name of Petitioner No.1 and the date in prayer clause-C.

(2.) The issue raised by both these Petitioners is as regards the action of the Competent Authority deducting 10% of the compensation amount as Nazrana while delivering the award dtd. 10/4/2017. This was done in pursuance of the Government Resolution dtd. 15/7/2010.

(3.) The learned Advocate representing Respondent No.3 has tendered an affidavit-in-reply dtd. 9/8/2024, along with documents and has strenuously opposed this Petition. Respondent No.3 has relied upon the letter dtd. 2/7/2009, issued by the Under Secretary of the Revenue and Forest Department.