MANOHAR ATMARAM FISKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard finally with the consent of learned counsel appearing for the parties.

(2.) Since these appeals arise out of the lands acquired in same Land Acquisition Case No. 6/A-65/1998-99, by which the lands of the claimants at village Mouza - Isapur, Taluka - Katol, District - Nagpur were acquired by the State Government for Chikhali Nala Prakalpa, they are heard together and are decided by this common judgment.

(3.) In this acquisition, a Notification under Section 4 of the Land Acquisition Act was published on 22/01/1998 and a Notification under Section 6 was published on 19/11/1998. The awards were passed by the Special Land Acquisition Officer on 26/12/2000 and the possession of the claimants land was taken by the Collector, Nagpur.