LAXMAN SHANKAR CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Considering the previous orders made in this matter, we issue Rule. The Rule is made returnable immediately with the consent of and at the request of the learned counsel for the parties.

(3.) The Petitioners are the owners of the property surveyed under Gat No.62 at village Kasegaon, Taluka Pandharpur, District Solapur, measuring about 4 Acres (16,000 sq.mtrs.). By the award dtd. 14/8/1986 (Exhibit-G), the State purported to acquire the Petitioners' property surveyed under Gat No.62 (subject property) and those surveyed under Gat No.102/103, in which the Petitioners have no interest.