APPA BABLO GAUNKAR Vs. LAND ACQUISITION OFFICER

JUDGEMENT

(1.) The Appeal is against the order and judgment of the learned Reference Court dated 5.4.2005 allowing partly a reference under Section 18 of the Land Acquisition Act. The application for enhancement of compensation was rejected. It is against that part of the order, the First Appeal has been filed.

(2.) Mr. Da Costa, the learned Senior Counsel appearing on behalf of the Appellants did not dispute the fact that the Appellants would not be entitled for enhancement as the valuation was done on the yield basis.

(3.) In the circumstances, the First Appeal is dismissed.