PANJABRAO Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Heard. Rule. With consent of parties, heard finally.

(2.) By this petition, the petitioner is challenging notifications dated 19.3.2014 and 13.8.2014 issued by the Deputy Secretary to the Government of Maharashtra, Revenue and Forest Department and is praying for declaring them ultra-vires Section 26 read with First Schedule to The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for sake of brevity "Act of 2013") and for quashing those notifications, as well as notice dated 6.8.2012, issued under Section 9(3)(4) of the Land Acquisition Act, 1894 ( For sake of brevity "Act of 1894"). The petitioner is further praying for directing respondents to calculate market value of his land proposed to be acquired for construction of water storage tank at village Patoda by applying multiplier of two.

(3.) Facts in brief, are thus :-