GANDHARVA DHANESHWAR PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) As per order dtd. 2/8/2024 amendment was not carried out properly, hence, amendment be carried out, in view of order dtd. 2/8/2024, forthwith.

(2.) This Petition takes exception to the order dtd. 29/1/2024 passed by the Deputy Collector (Rehabilitation), Palghar (Competent Authority), Mumbai Ahmedabad High Speed Rail Project, Vasai, refusing to refer dispute under Sec. 64 of the Right to Fair Compensation And Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short 'Act of 2013') to the Authority under Sec. 51 of Act.

(3.) The facts which lead to the filing of the present Petition can be narrated in brief as under:-