RAMRAO PRALHADRAO DESHMUKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) The petitioner in this petition is raising challenge to the acquisition proceedings initiated by respondent State for the purpose of acquisition of land belonging to the petitioner, situate at village Kahala (Bk) , Tq. Naigaon, Dist, nanded. The purpose for the acquisition of land is stated to be extension of Gaothan. The acquisition proceedings are culminated in passing an award under section 11 of the Land acquisition Act, 1894 (for short "the Act") , on 26-11-1993.

(3.) Certain dates which are material for considering the objections raised in this petition by the petitioner are required to be recorded as below :