LAXMAN MAHADEV KATKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This petition is filed under Article 226 of the Constitution of India.

(3.) The present petitioners are legal heirs/representatives of the deceased petitioner no. 1 ' Laxman Mahadev Katkar, being the original owner of the land in question which was subject matter of land acquisition for the purpose of Urmodi Project. They have approached this Court in the present proceedings, being aggrieved by an order dtd. 28/5/2018 ('impugned order' for short) passed by respondent no.4. The primary issue for consideration, is whether the entire land acquisition proceedings initiated by the respondents qua the lands of the petitioners have lapsed, in terms of Sec. 11A of Land Acquisition Act, 1894 ('Land Acquisition Act' for short).