WAMAN GANPATRAO KADAM 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 learned counsel for the partiers.

(3.) The Petitioners are the legal heirs of the late Wamanrao Ganpatrao Kadam, who owned the lands measuring 13 Ha 37 acres at village Velhe, Taluka Javli, District Satara, Maharashtra. These lands were acquired for the Koyna Project by an Award bearing No. LQ-5R-48 dtd. 17/1/1961. The Petitioners claim they have received neither compensation nor a rehabilitation plot in lieu of such an acquisition.