RAHUL RAMCHANDRA RATHI Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) Heard learned counsel for the parties.

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

(3.) The petitioner's main contention is that at the time of acquisition in 2018, the petitioner's land measuring 550 sq.mtr was physically acquired, but the petitioner was paid compensation only for 50 sq.mtr.