DHARAMPETH SHIKSHAN SANSTHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr.Manohar, learned senior counsel for the petitioner, Mr. Kunte, learned counsel for the respondent no.2, 3 and 5 and Mr. Palshikar, learned AGP for the respondent nos.1 and 4.

(2.) The petition questions the Resolution dtd. 13/06/2018 passed by the respondent no.5 in terms of which the petitioners have been held not entitled to any claim in the compensation, which is being granted for the acquisition of the land by the respondent nos.2 and 3.

(3.) The necessary facts of the case are that petitioner is an educational institution, which was allotted land bearing Khasra No.42/1, 39/3 and 40 Mouza Ambazari totally admeasuring 20,223.277 sq. meters, by a letter of allotment dtd. 19/10/1962 bearing No.1284 for the purpose of constructing an educational institution. Over a period of time, the educational institution has been constructed and is running. The respondent No.5 thereafter executed a lease in favour of the petitioners for the duration 26/10/1962 to 25/10/2022, which is duly registered with the Sub Registrar of Documents at serial no.6452/2008 on 10/11/2008. The user of the plot was for public/semi-public (college).