SARLA PRAHALADRAO DESHMUKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Government Pleader for the respondents.

(2.) Rule. By consent heard forthwith.

(3.) By these petitions, the petitioners challenge notices issued under section 5(1) of Bombay Land Requisition Act, 1948 ("the Act" for short) issued by the Collector of Amravati requisitioning the lands of the petitioners. Although, in the petitions several contentions have been raised and several reliefs have been claimed, learned counsel for the petitioners have restricted their main challenge to the notices issued under section 5(1) of the Act on the ground that no prior notice and hearing was given to them.