SHRIRAM GOPALDAS KHATOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner seeks declaration that the proceedings of proposal bearing No.SR 71/2000 in respect of acquisition of petitioner's land has lapsed U/s 11A of the Land Acquisition Act, 1894 (hereinafter referred to as Act of 1894) and further declaration that the award annexed at Exh.V of the petition is not made within two years from date of Section 6 Declaration and therefore, proceeding has lapsed U/s 11A of the Act of 1894. The petitioner seeks directions against Respondent Nos.2 and 4 to initiate land acquisition proceedings under provisions of Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as Act of 2013).

(2.) The following facts are undisputed :

(3.) Mr. Sapkal, learned counsel for the petitioner in lucid manner put forth following propositions :