WALCHANDNAGAR INDUSTRIES LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Challenging a common Judgment rendered by the High Court of Judicature at Bombay in two appeals, modifying the award of the Reference Court passed under Section 18 of the Land Acquisition Act, 1894, the claimant-landowner has come up with these civil appeals.

(2.) We have heard Mr. Gopal Sankaranarayanan, learned senior advocate appearing for the appellant; Mr. Sachin Patil, learned advocate appearing for the first respondent-State and Mr. Deepak Nargolkar, learned senior advocate appearing for the second respondent-beneficiary.

(3.) The appellant is a company incorporated under the Companies Act. It has established a township in a vast area measuring about 16000 acres of land, located 136 kms. away from Pune. The nearest railway station to the township is at Bhigwan, located 36 kms. away from Walchandnagar Township.