LAXMAN Vs. COLLECTOR AHMEDNAGAR

JUDGEMENT

(1.) Rule is made returnable forthwith.

(2.) The Petitioners pray for direction to initiate land acquisition proceedings as per the provisions of the Land Acquisition Act, 1894 and to carry out the valuation of the fruit bearing trees standing in the agricultural land bearing Gat Nos. 74, 75 and 77.

(3.) It is the contention of the Petitioners that they are owners of agricultural lands in Gat Nos. 74, 75 and 77 in village Mahandulwadi, Tq-Shrigonda, Dist-Ahmednagar. The possession of the subject lands was taken in the year 2001 for construction of the percolation tank. Since then the Petitioners have been requesting the authorities for initiating acquisition proceedings. Ultimately they were compelled to approach this Court for redressal of their grievances.