RAJARAM WAMAN RANE Vs. RAMKRISHNA MAHADEV RANE

JUDGEMENT

(1.) The land bearing Survey No.23A, Hissa No.2 admeasuring 39 Ares, Pot-Kharaba 0.2A situated at Village-Kasal, Taluka-Kudal, District-Sindhudurg (hereinafter referred to as "the said land") was acquired for NH-66 under the provisions of National Highways Act, 1956 (hereinafter called as "the said Act") vide Award dated 30th June, 2017.

(2.) The Competent Authority upon verifying the revenue records of the said land, held respondents no.1 to 6 entitled to receive compensation determined under Section 3G of the said Act and as such notices were issued to them on 20th September, 2017.

(3.) The petitioners vide application dated 12th December, 2017 claimed to be the co-owners of subject land and thus requested the Competent Authority ;