JANARDHAN S/O HANUMANTRAO PATIL @ SALUNKE Vs. STATE OF MAHARASHTRA, THROUGH ITS SECRETARY, REVENUE & FOREST DEPARTMENT, MANTRALAYA, MUMBAI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties the matter is taken up for final hearing.

(2.) By this petition under Article 226 of the Constitution of India the petitioners have prayed to quash and set aside orders dated 10.11.2015 (Exh.K Collectively) passed by respondent No.2 the Additional Collector (Land Acquisition) Manjra Project, Osmanabad disposing of their Land Acquisition References under Section 18 of the Land Acquisition Act, 1894 (hereinafter referred to as the 'Land Acquisition Act') to enhance the compensation, as per the provision under Section 18 (3) of the Land Acquisition Act and further sought directions to respondent No.2 to refer their applications (Land Acquisition References) to the competent Civil Court at Osmanabad for determination/decision.

(3.) Case of the petitioners is that the lands Block Nos. 152 adm. 0Hector 20R, 139 adm.0Hector 60R, 146/1 adm. 1Hector 41R, 146 adm. 1Hector 60R, 146/2 adm. 0 Hector 80R, 276 adm. 1Hector 14R, 281 adm. 0Hector 22R, 141 & 284 adm. 0Hector 5R and 0Hector 22R and 293 adm. 4Hector 7R, all situated at village Murta (Manmodi), Tq. Tuljapur, Dist. Osmanabad are respectively owned by petitioner Nos. 1 to 9 (hereinafter the said lands are referred to as the 'said lands'). The said lands have been acquired for construction of storage tank of village Murta as per the proposal submitted by respondent No.4 the Executive Engineer to respondent No.3 the Special Land Acquisition Officer. Respondent No.3 published notification under Section 4 of the Land Acquisition Act in the Government Gazette on 22.01.1998.