ANURADHABAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of learned Counsel for the parties, this petition is heard finally at the stage of admission.

(2.) This petition under Article 226 of the Constitution of India prays for issuance of a writ of certiorari, directing the respondents to decide the application filed by the petitioner on 4.9.2006 and to direct the respondents to pay remaining compensation with other consequential benefits in respect of land Gut No. 309 admeasuring 2.25 hectares with statutory interest.

(3.) The petitioner has also prayed for a writ of mandamus directing the respondents to pay remaining compensation in respect of the land gut No. 309, admeasuring 2.25 hectares to the petitioner.