AMBYA KALYA MHATRE Vs. STATE OF MAHARASHTRA
LAWS(SC)-2011-9-79
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on September 12,2011

AMBYA KALYA MHATRE Appellant
VERSUS
STATE OF MAHARASHTRA Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Lands belonging to Ambya Kalya Mhatre ('A.K.Mhatre' for short, now represented by his LRs.) situated at Dapoli village, Panvel taluk, Raigad district, bearing Sy. Nos.89/1, 85/1, 27/1, 41/1B, 41/1A, 152/3, 155/7, 18/7, 89/3, 23/2 and 99/1 in all measuring 1.73.6 Hectares (17360 sq.m.) with a large number of fruit bearing trees and a well therein, were acquired for New Bombay project in pursuance of preliminary notification dated 3.2.1970 (read with corrigendum dated 5.9.1970) and final notification dated 29.7.1979.
(3.) The special Land Acquisition Officer (for short 'the Collector') awarded the following compensation by award dated 4.7.1986: JUDGEMENT_952_TLPRE0_2011_2.html JUDGEMENT_952_TLPRE0_2011_1.html;


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