MOHAN ALIAS GANGADHARRAO SIRSAT Vs. COLLECTOR BEED

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the learned counsel for the parties, matter is taken up for final hearing at the stage of admission itself.

(2.) The agricultural lands of the Petitioners were subjected to the land acquisition proceedings. The date of last publication of notification under Section 4 of the Land Acquisition Act was on 18th February. 1999. The last date of publication of declaration under Section 6 of the Land Acquisition Act was 28th February, 2000. whereas the award was published on 4th February, 2003.

(3.) The Petitioner had withdrawn the amount granted under the award passed by the Special Land Acquisition Officer on 21 st June. 2006. The petitioner filed application for making reference under Section 18 of the Land Acquisition Act, which came to be rejected on 16th August. 2006.