RAVINDRA B. PINGALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is a batch of petitions where the grievance of the petitioners is common. The grievance is that the respective lands of the petitioners were not acquired for the concerned irrigation projects and / or for the public purpose under the provisions of the Maharashtra Project Affected Persons Rehabilitation Act, 1999.

(2.) However, without the land being acquired, an entry has been incorporated in the revenue record in respect of these lands belonging to the petitioners that the same are reserved for the respective projects in relation to which such entries are made.

(3.) It is in these circumstances, the petitioners contends that it would be arbitrary as also illegal for the State to incorporate such entries in the revenue records showing the land to be reserved without any subsisting valid notification for acquisition, which was taken to the logical conclusion resulting in the acquisition of the land.