KIRAN VASANTRAO MANJARE Vs. COLLECTOR, PUNE

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. By consent of the parties, heard finally.

(2.) The Petitioner has filed this Petition under Article 226 of the Constitution of India praying for the following substantive reliefs :

(3.) The Petitioner has contended that the land in question, namely, Gut No.1205 of village Chakan, Taluka Khed, District Pune falling within the limits of Chakan Municipal Council ad-measuring total area of 00 H.65 Acres is owned by the Petitioner. It is the Petitioner's case that said land was not subjected to any acquisition for any national highway project in the past and despite which Respondent No.4 had threatened to take over the Petitioner's land for the purpose of national highway. It is in these circumstances the present Petition came to be filed praying for the reliefs as noted by us hereinabove.