BHAGWAT TUKARAM SHELKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the Petitioners and learned counsel representing the respondent No.4.

(2.) At the outset, learned counsel for the Petitioners, without there being any ambiguity in his mind has confined his prayer for issuing a direction to the authorities concerned for calculation of payment of the amount of compensation for acquisition of land belonging to the Petitioners, in terms of the provisions contained in the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as the Act of 2013).

(3.) Certain lands belonging to the petitioners came to be acquired. A notification under Sec. 4(1) of the Land Acquisition Act, 1894 was issued on 2/7/2009 in respect of certain lands owned by the Petitioners. The Petitioner No.1 was owner in possession of land comprised in Gat Nos.15 and 17, situated at village Choundi, Taluka Udgir, District Latur. The Petitioner No.2 was the owner in possession of land comprised in Gat No.18, situated in the same village and Petitioner No.3 was the owner in possession of land Gat No.11, situated at the same village.