SUSHILABEN SHANABHAI PATEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard finally.

(2.) On 05th Aug., 2014, this Court had issued notice in the matter and directed the parties to maintain status quo. During further hearing, it was felt prima facie that possession of land was never taken and hence efforts were made to see whether the issue can be resolved in public interest.

(3.) Land of petitioners was notified for acquisition under the Land Acquisition Act, 1894 and acquisition proceedings culminated Award under Sec. 11 on 31st March, 1999. However, there is no document to show that possession of acquired land was thereafter taken from petitioner as per law.