PARUBAI CHINTAMAN Vs. DEPUTY COLLECTOR

JUDGEMENT

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

(2.) The question which falls for our consideration is as to whether the provisions of Sec. 21 of the Maharashtra Project Affected Persons Rehabilitation Act, 1999 ( for short "1999 Act") can be interpreted to recognize the entitlement for any monetary compensation to be paid to the project affected persons, on the ground that they had suffered obstruction in having the benefit of the alternate land allotted to them.

(3.) The petitioners claim to be project affected persons, who state that they have lost their lands in Veer Baji Pasalkar Irrigation Project.