EXECUTIVE ENGINEER, JALNA MINOR IRRIGATION DIVISION, JALNA, DISTRICT JALNA UNDER GMIDC, AURANGABAD Vs. STATE OF MAHARASHTRA THROUGH PRINCIPAL SECRETARY, REVENUE AND FOREST DEPARTMENT, MANTRALAYA, MUMBAI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The Petitioner in all these petitions is the same Acquiring Body, which has acquired various portions of lands individually owned and possessed by the respective original Claimants/ Respondent No.4 in all these matters, for the construction of the Kasura Large Minor Irrigation Project at village Shrishti, Taluka Partur, District Jalna.

(3.) Since an identical issue is involved and since all the litigating sides are identical, notwithstanding the distinct and different portions of the lands owned by the original Claimants, all these petitions are heard together by the consent of the parties.