VINAYAK KRISHNAJI APTE Vs. LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Heard. Rule returnable forthwith with the consent of parties.

(2.) The Petitioner has approached to this Court invoking the jurisdiction of this Court under Article 226 of the Constitution, challenging the order passed by the Special Land Acquisition Officer, Raigad (2), Alibag dated 7th June 2006 whereby it was informed to the petitioner that application filed by the petitioner under section 18 of the Land Acquisition Act, 1894 is beyond limitation and therefore it was disposed of.

(3.) The undisputed facts in this case are as follows: