PARSHURAM SHIVRAM SHITOLE Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Heard the learned counsel for the Petitioner and learned AGP for the Respondent-State Authorities.

(2.) The Petitioners herein are seeking relief of quashing of land acquisition award dtd. 7/5/2012, on the basis that the entire land acquisition proceeding culminating into the said award itself lapsed by the operation of law.

(3.) Reliance is placed on Sec. 11A of the Land Acquisition Act, 1894, to contend that in the facts of the present case, two year period from the date of publication of the declaration under Sec. 6 of the said Act had already lapsed before the award was passed.