AMIT S/O PRAKASH MAHALLE Vs. CHIEF ENGINEER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of learned counsel appearing for the parties.

(2.) The petitioner is a grandson of one Sadashiv Rajaram Mahalle, the original joint land owner whose agricultural land came to be acquired by the respondents which is involved in this petition bearing Agricultural Land Survey No. 104/2 admeasuring 3.27 Acres, situated at village Ghogali, for the project of the respondents through the Collector, Nagpur. The said acquisition was made by Revenue Case No.24/A-65/74-75 by award dtd. 24/10/1977.

(3.) We have heard learned counsel for the respective parties.