POPAT BHANUDAS PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith.

(3.) Both the petitions filed under Article 226 of Constitution of India seeks quashing and setting aside of award dtd. 7/11/2016 passed by respondent No. 3 and further directions to respondent No. 3 to pass fresh award in respect of acquired land of the petitioners. Taking into consideration the relevant rate of determination of market value as 1/1/2014, the petitioners also prays for direction to respondent No. 3 to apply multiplier factor of 2 instead of 1.50. While calculating the compensation for the petitioners acquired land under the Right to Fare Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2013.