BALASAHEB PANDITRAO SAKALKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Inaction on the part of the Respondent nos. 2, 7 and 8 to allot a residential plot to the Petitioner under the rehabilitation scheme following the Maharashtra Project Affected Persons Rehabilitation Act 1999 ('the Act' for brevity), has brought the Petitioner before us vide present Writ Petition.

(2.) Rule. Rule made returnable forthwith. Pleadings are completed by the Parties. We heard the Writ Petition for final disposal by consent of the Parties.

(3.) Facts in brief: