KESHAV RAJARAM KHAIRNAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of the parties.

(2.) By this petition filed under Article 226 of the Constitution of India, the petitioners have prayed for a writ of mandamus directing the respondent no.2 to pay to the petitioners the amount of Rs.18,34,221.00 as per the modified/additional award passed on 14/8/2017 by respondent no.3 - Competent Authority for acquisition of petitioners' land for National Highway.

(3.) Some of the relevant facts for the purpose of deciding this petition are as under :-