BHAUSAHEB VISHWANATH MURKUTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the respective parties.

(2.) The learned Counsel for the petitioner states that petitioner is the owner of land S.Nos.68, 69 and 131/1 of village Dhor-Chandgaon, Taluka Shevgaon, District Ahmednagar. Petitioner s land to the extent of 1 hectare and 24 ares from S.No.68 and 8 hectares and 24 ares from S.No.69 came to be acquired on 30.10.1972. A common award bearing No.176 of 1969 was made in respect of these two Survey numbers. So far as land S.No.131/1 is concerned, land to the extent of 2 hectares and 24 ares was acquired and a separate award bearing No.175 of 1969 was made.

(3.) The petitioner applied to the Land Acquisition Officer for issuance of certificate of Project Affected Person . Later on he made an application to the Collector/District Rehabilitation Officer. The Collector, being the District Rehabilitation Officer, issued certificate of Project Affected Person in favour of the petitioner on 20.10.1992. In the said certificate, a reference is made to the acquisition of petitioner s land S.No.68. The petitioner claimed benefit under the said certificate in favour of his daughter Anuradha Bhausaheb Murkute. The District Rehabilitation Officer certified that Anuradha Bhausaheb Murkute belongs to the family of the petitioner and she was dependent on the petitioner. On the basis of the said certificate, petitioner s daughter Anuradha Bhausaheb Murkute secured employment in Government service.