BAPU RAMJI PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These five petitions seek to challenge acquisition proceedings under the Land Acquisition Act pursuant to a notification issued under Section 6 of the Act by the Commissioner of Poona Division,

(2.) By that notification under Section 6 of the Act, the Commissioner of Poona Division declared that several lands mentioned in that notification and situated at village Udtare in Wai Taluka of Satara District were required for the public purpose specified in the notification. That purpose was for resettlement of the persons affected by the Krishna-Dhom Project.

(3.) In Special Civil Application No. 2001 of 1972 the lands involved are Gat Nos. 1531. 1613 and 189; in Special Civil Application No. 2029 of 1972 the land involved is Gat No. 272; Gat No. 1020 is the land acquisition of which is challenged in Special Civil Application No. 2028 of 1972; in Special Civil Applications Nos. 2157 and 2158 the lands involved are Gats Nos. 252 and 259 and Nos. 828 and 262 respectively. All the lands, as mentioned, are situate in village Udtare to which the petitioners belong,