NITIN KISAN KHILARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The Petitioners seek the following reliefs in this Petition :-

(3.) Though the first relief is for a direction to the competent authority to dispose of Petitioners' representation dtd. 1/3/2021, this relief can by no means be said to be the principal relief in the Petition. The Petitioners in fact, seek setting aside/recall of the award for compensation dtd. 20/7/2020 and for a fresh consideration of the matter by the arbitrator and the payment of enhanced compensation. There is also relief of resettlement and alternate accommodation with modern amenities in a residential complex constructed under a government scheme near Malshiras, Solapur.