LATE VITTHAL JIJABA MINDE Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) The case of the Petitioners is that land owned by them was acquired to the extent mentioned in the Writ Petitions and the grievance is to the benefit contemplated by the Maharashtra Resettlement of Project Affected Persons Rehabilitation Act, 1989 not being extended to them in spite of numerous representations made.

(2.) In similar circumstances, while disposing of Writ Petition (St.) No.21038 of 2018 and Writ Petition (St.) No.21037 of 2018, a Division Bench of this Court at Mumbai issued the directions as under:

(3.) Instant Petitions are disposed of passing same directions requiring the Deputy Collector of the concerned Districts to examine case of the Petitioners and apply directions (i) to (vi) above noted as directions in the Writ Petitions filed by the Petitioners, within the date 28th January, 2019 substituted by the date 16th December, 2019.