SUBHASH SHIVAPPA KUMBAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of learned Counsel for the parties, this petition is heard finally at the stage of admission.

(2.) By this petition under Article 226 of the Constitution of India, the petitioners pray for issuance of a writ of mandamus, directing Respondent no.3 to pay rental compensation to the petitioners from the date of possession till the date of Award passed by Respondent No.2 alongwith interest.

(3.) Learned Counsel appearing on behalf of the petitioners states that the petitioners had submitted a representation to Respondent no.3 on 18.09.2006 praying for payment of rental compensation and the said application is still pending. Learned Counsel for the petitioners, therefore, states that appropriate writ be issued to the respondents by directing the respondents to decide the aforesaid application of the petitioners in accordance with law. In view of the limited relief, which the petitioners have prayed for in this petition, we deem it appropriate to decide the petition finally at the stage of admission.