VIDYADHAR GAJANAN MOTE Vs. STATE OF MAHARSAHTRA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

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

(3.) Although several reliefs are sought in this petition, Mr. Anturkar, learned Senior Advocate for the Petitioner, primarily urged that the award dtd. 2/1/2025, issued under Sec. 19-B(3) of the Maharashtra Highways Act, 1955 (the 'said Act'), was ultra vires, illegal, null and void, and should be struck down, with directions issued to make a fresh award in accordance with the law.