SUNANDA SHALIWAN PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Subject Matter : feeling aggrieved by the order dtd. 1/1/2019 passed by the Deputy Collector (Land Acquisition) No.12, Kolhapur in Case No.LA/28A/SR/18/2018, the Petitioners (the legal representatives of deceased Claimant-Shaliwan Raigonda Patil) have preferred this writ petition.

(2.) Rule. Rule made returnable forthwith and by consent taken up for final disposal.

(3.) Subject-matter Land : One Shaliwan Raigonda Patil was the owner and possessor of land admeasuring 81-R in Gat No. 685 of Village Sangawade Taluka Karveer District Kolhapur. This land is the subject-matter land in the Writ Petition.