EXECUTIVE ENGINEER Vs. CHANDRAKANT R PRABHUDESSAI

JUDGEMENT

(1.) Heard Shri G. Shirodkar, learned Government Adv. on behalf of the Appellant/s and Shri Lobo, learned Counsel on behalf of the Respondent.

(2.) Both these appeals can be conveniently disposed of by this common Judgment.

(3.) First Appeal No. 9 of 2006 arises from Land Acquisition Case No. 185/1994, and the second appeal rises from Land Acquisition Case No. 186/1994.