Arijit Pasayat, J. - (1.) Leave granted.
(2.) Challenge in this appeal is to the order passed by a Division Bench of the Bombay High Court dismissing the Writ Petition filed by the appellant on the ground that it was highly belated. It also noted that the appellant had received compensation in respect of the land which was acquired.
(3.) Background facts in a nutshell are as follows : In the year 1971 Maharashtra Industrial Development Corporation (in short MIDC) acquired about 1250 acres of agricultural land situated at four villages in Ratnagiri district of Maharashtra. Thirty eight acres of land belonging to the appellant were acquired. It is the stand of the appellant that out of the acquired area, about 50% was under paddy cultivation and 25% was under cultivation of mango crops. In the appellants land about 175 mango trees were there. In the year 1973, the Revenue and Forest Department of the Maharashtra Government passed a resolution inter alia deciding to take steps in respect of surplus acquired land which remained unutilized for a period of three years from the date of taking over possession for resumption of such lands in accordance with the applicable rules and orders. In 1974, a Writ Petition was filed by the appellant challenging the Notification for acquisition and an arrangement was worked out in which 20 acres of appellants land out of 38 acres were released. The lands were acquired for a Govt. company-Balco for setting up a manufacturing unit. Since Balco did not set up any unit, license issued to it was cancelled. In the year 1982, appellant claims to have made representations along with similarly situated land owners for restoration of the acquired land to the original owners. In the year 1983, compensation was paid to 686 land owners. In 1984, again the appellant made a representation to the Collector of Ratnagiri for release of the land. On 20.7.1989 a Committee was appointed by the Legislative Assembly for consideration of the proposal for handing back the acquired land to the original owners. Certain recommendations were made by the said Committee. On 20.8.1992 the land acquired for Balco was allotted to another industrial group. Subsequently, the State Government asked the industrial group not to continue the construction activities in view of pendency of cases. On 12.11.2002, representations were again made to hand back the land not utilized. It was the specific stand of the appellant that in view of Section 39(2a) of the Maharashtra Industrial Development Act, 1961 (in short the Act) the land should be restored. The High Court dismissed the writ petition on the ground that it was highly belated.;