SHRI. AADGONDA BANDU PATIL Vs. THE STATE OF MAHARASHTRA THROUGH ITS REVENUE AND REHABILITATION DEPARTMENT

JUDGEMENT

(1.) Rule returnable forthwith. Heard finally by consent of the parties.

(2.) This Petition under Art. 226 of the Constitution of India challenges the land acquisition proceeding pertaining to Gat No. 481 admeasuring 0 H 81 R situates at Village Chinchwad, Taluka Karvir, District Kolhapur, being the land belonging to the Petitioner. The contention of the Petitioner is that the land acquisition has lapsed in view of the provisions of Sec. 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (in short "the 2013 Act").

(3.) In brief the facts are :