LAXMAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr Choudhary for the Petitioners and Ms Bhende, the learned AGP, for all the Respondents.

(2.) Rule. The Rule is made returnable immediately at the request of and with the consent of the learned Counsel for the parties.

(3.) The Petitioners contend that their property bearing Gut Nos. 24, 25, 26, 28, 29, 30, 31 in village Babulsar, Taluka Shirur, Pune admeasuring 4 Hectares 74 Ares was acquired for percolation tank without following the due process of law and on the promise that compensation would be paid to them. This was in the year 2004. The Petitioners contend that for the last 21 years, no compensation has been paid to the Petitioners because no acquisition proceedings were initiated or concluded for all these years.