EKNATH S/O PUNJAJI NAWALE Vs. STATE OF MAHARASHTRA THROUGH ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT MANTRALAYA

JUDGEMENT

(1.) Since the issues involved in these petitions are more or less common, we are deciding the same by a common judgment. We have taken up the petitions for final disposal.

(2.) In substance, the challenge in these petitions is to the acquisition proceedings initiated on the basis of the notification dated 1st December, 2010, issued under Section 126(4) of the Maharashtra Regional and Town Planning Act, 1966 (hereinafter referred to as the said Act of 1966) read with Section 6 of the Land Acquisition Act, 1894 (hereinafter referred to as the said Act of 1894).

(3.) The main submissions have been made in Writ Petition No. 6872 of 2011 by Shri V.D.Sapkal, learned counsel appearing for the petitioner. Learned counsel appearing for the petitioners in Writ Petition No. 1371 of 2012 has generally adopted the submissions made by learned counsel Shri Sapkal.