VILAS DAMU SHINDE Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

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

(2.) The core issue that falls for consideration in the captioned Writ Petition is whether the Petitioners had been given due notice under the Land Acquisition Act, 1894 ('1894 Act') in respect of a piece of land co-owned by them when it was acquired in 1989 in connection with the Kasarsai Irrigation Project.

(3.) The land in question is situated at Survey No. 19/2 [admeasuring 2 Hectares and 63 Are] at Village Nere, Taluka Maval, District Pune, out of which, land admeasuring 1 Hectare and 60 Are was the subject matter of acquisition under the 1894 Act [for short the '19/2 Land']. The Petitioners were also owners of other parcels of land being Gat No. 26A, Gat No. 26B and Gat No.26C [admeasuring 3 Hectares and 20 Are] [collectively, referred to as the '26ABC Land']. The acquisition in question, right from the Sec. 4 notification to the Award passed in the matter, covered both, the 19/2 Land and the 26ABC Land.