SPECIAL LAND ACQUISITION OFFICER (2) AND ANIBAI JANARDAN PATIL Vs. DIVISIONAL CONTROLLER, MAHARASHTRA STATE ROAD TRANSPORT CORPORATION, MUMBAI DIVISION

JUDGEMENT

(1.) These references are under Sec. 18 of the Land Acquisition Act, 1894 (L.A. Act).

(2.) The lands of the claimants were notified for acquisition for a public purpose viz., Bus Depot, bus-station, staff quarters and other allied works of Maharashtra State Road Transport Corporation (MSRTC). The notification under Section 126(4) of Maharashtra Regional and Town Planning Act, (MRTP Act) read with Sec. 6 of L.A. Act was issued and later on published in the Government Gazette and local newspapers. The notices under Sec. 9(3) and (4) were issued to the claimants. On 21st December 2002 the Award was declared.

(3.) The details pertaining to the lands including C.T.S. Number, area and the amounts awarded as under: