- (1.) Leave granted. For the purpose of implementing the expansion programme undertaken by it, the Maharashtra State Power Generation Company Limited (respondent No. 3) sent a requisition to the State Government to acquire land in village Paras, District Akola. Thereupon, the State Government issued notification dated 30.11.2008 under Section 4(1) of the Land Acquisition Act, 1894 (for short, 'the Act') proposing to acquire 132 hectares land. The Appellants, whose lands were included in the notification filed objections under Section 5A(1) and prayed that in view of the policy framed by the State Government not to acquire fertile land, their land may be left out from the process of acquisition. They also pleaded that there was no justification to acquire their land because large tract of government land was available and the same can be transferred to Respondent No. 3. It is the Appellants' case that without giving them opportunity of hearing, the State Government issued the declaration under Section 6, which was published on 30.5.2009. After one year and six months, notice dated 14.2.2011 was issued in respect of 109 hectares only and land comprised in survey Nos. 1033, 1040, 1043, 1044, 1045, 1054, 1055, 1056 and 1139 left out.
(2.) The Appellants challenged the acquisition of their land by filing separate writ petitions. They pleaded that the acquisition was contrary to the policy framed by the State Government not to acquire fertile land; that the declaration under Section 6 was issued without giving them opportunity of hearing; that government land was available and the same could be allotted to Respondent No. 3 and that the acquisition was arbitrary and discriminatory. This is borne out from paragraphs 8 to 11 of Writ Petition No. 2256/ 2011 filed by the Appellant in the first case. The same are extracted below: 8. After the service of the notice under Section 4(1) of the Land Acquisition Act, the Petitioner had filed his objection before the Special Land Acquisition Officer, Katepurna and Morna Project, Akola. The Petitioner had stated in details, as to how his land and the land at Paras was not suitable for the project for which it was sought to be acquired. It was also pointed out to the Respondent No. 1 that the land at Paras is extremely fertile and is having back soil. The Petitioner takes two crops during the year. It was also pointed out by him that Government land was also available for the project. The Petitioner had also pointed out that due to the acquisition 29 families would be rendered landless fifteen agriculturist would become homeless. It was also stated that the land at Nagzari was fallow and was of low category and 50% of it is a Government land and was available for acquisition. It was pointed out that the land was available for acquisition. It was pointed out that the land which was sought to be acquired was very close to Gaothan of village Paras, and lot of pollution would be caused due to generation plant at Paras. It was also pointed out to the Respondent No. 1 that there were procedural lapses in the matter of issuance of the notification under Section 4 of the Land Acquisition Act. It was also pointed out that the acquisition was against the public policy. 9. Though the Petitioner and other agriculturist of village Paras had raised strong objections to the acquisition of his land, the Respondent Nos. 1 and 2, without giving proper opportunity of hearing to the Petitioner, issued a notice under Section 6 of the Land Acquisition Act on 30.5.2009. The copy of the notice dated 30.05.2009 is annexed herewith and marked as Annexure-VII. The Petitioner is filing the copy of the order sheets of Land Acquisition Case No. 7/47/2006-07-Paras, maintained by the Respondent No. 1 as Annexure-VIII. The order sheet dated 28.11.2008 shows that the order sheet is fabricated, as several dates of hearing have been shown as dates of hearing. The order sheets dated 29.12.2008, 30.12.2008, 31.12.2008 and 1.1.2009 are not signed by the Respondent No. 1. The order sheets show that it is nowhere stated that hearing was given to the Petitioner and Ors. on 29.12.2009 or on any other date. The order sheets are shrouded with suspicion. Thus, it is evident that without giving opportunity of hearing to the Petitioner, the impugned notification under Section 6 of the Act was issued by the Respondents Nos. 1 and 2. 10. As after the issuance of the notice under Section 6 of the Act, the Respondents were considering the proposal as regards acquisition of the land at Nagzari, the Petitioner and the other objectors were under a bonafide belief that, the Respondents had decided to drop the acquisition proceedings against the Petitioner and other agriculturists at Paras. The said belief of the Petitioner and Ors. was fortified by the communication issued by the Respondent No. 2 to the Manager, Govt. Press Civil Lines, Nagpur on 24.12.2010. Along with the said communication, the Respondent had sent a notification dated 23.12.2010 for publication in the official Gazette. The copy of the covering letter dated 24.12.2010 is annexed herewith and marked as Annexure-IX. The copy of the notification issued by the Respondent No. 2 for acquisition of the land at Nagzari, Varkhed for the project of the Respondents Nos. 3 and 4 is annexed herewith and marked as Annexure-X. Due to the aforesaid steps taken by the Respondent No. 2, the Petitioner and other land owners of village Paras were of the bonafide impression that the land acquisition proceedings for acquisition of land at Paras are going to be dropped. Hence, they did not challenge the notification under Section 4 and 6 of the Land Acquisition Act for about two years. However, on 14th of February, 2011, the Respondents Nos. 1 and 2 issued notice under Section 9 of the Land Acquisition Act to the Petitioner and other objectors/land owners. The copy of the notice dated 14.2.2011 is annexed herewith and marked as Annexure-XI. 11. It is pertinent to note here that, though the notification under Section 4 was issued to acquire total 132 hectors of land but the notice under Section 9 has been given to acquire only 109 hectors of land by the Respondents. The Respondents' malafidely excluded the Survey Nos. 1139, 1033, 10.44, 1045, 1043, 1039, 1040, 1054, 1055 and 1056 from the acquisition. The Respondents excluded the above said survey numbers under pressure in order to give benefit to the particular persons. The owner of survey No. 1039 is the mother of one Collector, the owner of survey No. 1045 is the well known contractor of M.S.P.G.C.L. Ltd. The whole action on the part of the Respondents is therefore completely illegal and bad in law.
(3.) Similar averments were made in the other writ petitions.;