GOVIND DNYANU SHEVADE-PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY this writ petition, the petitioner has challenged the proceedings initiated by the respondents for acquisition of land admeasuring 38 ares from survey no. 329/1 of village Mangale, Taluka Shirala, District Sangli.

(2.) THE case of the petitioner is that the total land holding of the petitioner was 5 hectors 66 ares. According to the petitioner, the land that could be acquired from the petitioner's holding under the Land Acquisition Act, 1894 r/w the Maharashtra Resettlement of Project Displaced Persons Act, 1976, is 1 hector and 21 ares. That land was acquired. According to the petitioner, he handed over the land admeasuring 1 hector 21 ares from survey no. 542/8C (old survey No. 793/8C) to the respondents, and respondent No.4, the Special Land Acquisition Officer No.9, Sangli issued a certificate dated 23rd March, 1986 to that effect. The petitioner contends that after the acquisition of land admeasuring 1 hector and 21 ares, no more land can be acquired from the petitioner. According to the petitioner, objections were raised before the authorities concerned in the proceedings under section 5A of the Land Acquisition Act, 1894. However, no notice was taken thereof by the respondents.

(3.) WRIT petition is allowed accordingly. No costs.