SITARAM RAOJI GAIKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) It is not disputed by the respondents that the petitioners are project affected persons when agricultural lands belonging to the petitioners were acquired for Tarali Irrigation Project. The first award under which some parcels of land were acquired is dated 30.11.1999. Further lands were acquired when an award was published on 31.07.2009.

(3.) Without having any powers to do so, while offering the compensation, 65% of the compensation assessed was deducted towards rehabilitation.