The background of the case involves the acquisition of land in Gat No. 85 at village Mhasekota, Tehsil Soyegaon, District Aurangabad, Maharashtra. The land, measuring 6 acres (2.40 hectares), was owned by ... a partnership firm comprising the appellant, Sajan, and respondents No. 2 and 3. The government proposed to acquire this land for the construction of the Hiwra Dam project.