HARISHCHANDRA BALYA THAKUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) ALL these writ petitions are being disposed of by this common judgment and order as the question involved in all these writ petitions is common.

(2.) THE petitioners in their respective writ petition are challenging the order/letter dated 12th/14th January 1989 issued by Respondent Nos.2 and

(3.) IT is the case of the petitioners that the land beneath their present residential houses was acquired by Respondent No.4 viz., the Special Land Acquisition Officer, Metro Centre, Collectorate Building, Thane. The area of the land which is acquired by the said Respondent No.4 is different in each petition. However, their grievance is that Respondent Nos.2 and 3 acquired very same land from persons like the petitioners and other villagers for a very negligible price while at the time of offering the alternate plot of land, the price which is quoted viz., Rs.300/- per sq.mtr. is very high and unjustified.