RELIANCE NATURAL RESOURCES LIMITED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, the petitioners seek a writ or direction to quash and set aside the land acquisition proceedings initiated in accordance with the notification dated 24th December 1992 issued under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act, 1894), and the consequent proceedings thereunder in respect of an office premises, situated on the 3rd floor of a building known as "Reliance Centre" at Ballard Estate, Mumbai (hereinafter referred to as 'the subject property').

(2.) Though the instant litigation has a chequered history, spanning almost half a century, the background facts, essential for the determination of the present controversy, can be summarized as under :-

(3.) The State assailed the aforesaid judgment and order. In Civil Appeal No. 1699 of 2007, by the judgment and order dated 15th September 2017, the Supreme Court was pleased to set aside the aforesaid judgment and order passed by this Court holding, inter-alia, that the acquisition of the subject property without acquisition of the land was legal and valid, and it was directed that the acquisition proceedings be taken to a logical end.