YASMINBEGUM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of learned counsel for respective parties, matters are taken up for final hearing.

(2.) The petitioners challenge the second award passed by respondent no.3 / competent authority and Sub Divisional Officer, Land Acquisition.

(3.) All these writ petitions are based on similar set of facts and involve common question of law. To avoid rigmarole are decided by the common judgment.