MOHAMMAD ABDUL KADIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of parties, heard finally at the stage of admission.

(2.) In this Writ Petition, by invoking Article 227 of the Constitution of India, Petitioners challenges order dtd. 4/9/2015 passed by Competent Authority in 2015/LNQ/L.A./Ja.pRa/NH211/11/12.

(3.) Learned Counsel for the Petitioners would point out that, present Petitioners as well as present Respondent No. 5 have purchased land admeasuring approximately 5 acres in Gut No. 114 of village Samnapur, Tq. Beed by virtue of registered sale deeds in 1975. Their names are being incorporated in the 7/12 extract as owners and they are also cultivating the said lands. He further pointed out that, Central Government acquired part of the land i.e. 59 R for purpose of construction of national highway no. 211 and Respondent No. 2 also declared award in the name of Petitioners as well as Respondent No. 5 on 5/8/2015.