- (1.) Leave granted. Till March, 1997 the Appellants were residents of Village Sawargaon, Taluka Pauni, District Bhandara, Maharashtra. Their land got submerged in Gosikhurd irrigation project. They were declared as project affected persons under the Maharashtra Project Affected Persons Rehabilitation Act, 1999 (for short, 'the Act') and were allotted residential plots in Village Pagora. However, due to lack of basic amenities in the area they could not construct the houses.
(2.) In the 29th meeting of the Governing Council of Vidarbha Irrigation Development Corporation, Nagpur (for short, 'the Corporation') held on 13.12.2006 it was resolved that the project affected persons who do not want plots of land may be given a compensation of Rs. 50,000/-.
(3.) In furtherance of the aforesaid resolution, the Appellants surrendered the plots and they were given compensation of Rs. 50,000/- by executing separate agreements.;