High Courts20 Feb 2003Dismissed
Shri Hari Fakira Kale, Narayan Dhanaji Kale, Shri Ashok Dhanaji Kale, Shri Satish Dhanaji Kale, Parvatabai Gangaram Kale, Hirabai Govind Donde, Smt. Tarabai Kashinath Katare and Smt. Sindhubai Gangadhar Ahire through their General Power of Attorney Laxman Ravala Kale Vs The State of Maharashtra, The Special Land Acquisition Officer No. 2 of Nasik, The Collector of Nasik, The Revenue Commissioner of Nasik Division, The Municipal Corporation of Nasik and Shri Pundalik Chimji Vidhate
Bombay High Court · (2003) 2 ALLMR 439 : (2003) 4 BomCR 538 : (2003) 2 MhLj 593
Land Acquisition Act, 1894 — Section 11A, 16, 17, 18(1), 5AMaharashtra Regional and Town Planning Act, 1966 — Section 126(2), 126(4), 127, 28, 31