ANIL BBAN JAGTAP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Sabrad, learned Counsel for the petitioner and Mr. Kakade, learned AGP.

(2.) The facts of the present case and the facts of Writ Petition No.6243 of 2016 are identical. The contention of the petitioner in this petition is also that the acquisition proceedings in respect of the subject land are lapsed. In this petition affidavit is filed by Shama Sushilkumar Pawar, Deputy Collector (Land Acquisition) No.22, Pune. In the said affidavit, in para 2 following averments are made:

(3.) Thus, acquisition in respect of the subject land admeasuring 80 R from and out of land bearing Survey No. 21/3/1, situated at Mauje Marunji, Taluka Mulshi, District Pune , is admittedly lapsed.