GRAMASTHA MANDAL KUNDEVAHAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

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

(3.) In brief, the petitioners assert their interest in the subject property acquired under the Maharashtra Highways Act of 1955 [MHA]. Even before the acquisition proceedings began in 2022, the petitioners had filed a suit against Respondents 3 to 6 concerning this property. The petitioners submitted their objections regarding the payment of compensation to Respondents 3 to 6 before the Land Acquisition Officer -R2 [LAO] within the specified period.