NITIN BHARAT SAWALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, made returnable forthwith. The respondents waive service. By consent of the parties, heard finally.

(2.) This petition is filed under Article 226 of the Constitution of India for the following substantive prayers / reliefs, which read thus:-

(3.) The principle issue for consideration is premised on the validity and legality of the Impugned Order dtd. 23/11/2022 ('Impugned Order' for short) passed by respondent no. 3. The said order rejected the petitioner's application for enhanced compensation made under Sec. 28A of the Land Acquisition Act, 1984 ('Land Acquisition Act' for short) dtd. 16/9/2022, solely on the ground that such application is barred by limitation under the proviso to Sec. 28A of Land Acquisition Act.