SPL. LAND ACQUISITION OFFICER Vs. BABURAO PIRA PATIL

JUDGEMENT

(1.) These twelve appeals are arising out of common judgment and order passed by learned Joint Civil Judge, Senior Division, Jalgaon, in 12 land acquisition cases.

(2.) Heard. Mr. B. V. Virdhe, Assistant Government Pleader, appearing for appellant - State of Maharashtra in all 12 appeals and Mr. S. P. Brahme, learned Advocate appearing for respondents in 11 out of 12 appeals. Mr. A. B. Kale, learned Advocate for respondent No.1 in 1 out of 12 appeals bearing First Appeal No. 1353 of 2007 is absent virtually.

(3.) Mr. S. P. Brahme, learned Advocate for respondents, submitted that all the appeals, being appeals arising out of common judgment and order, are required to be heard together. He further submitted that respondents in some of the appeals are no more in this world and information pertaining to details of legal heirs of deceased respondents is awaited. He also submitted that, unless the legal heirs of deceased respondents in some of the appeals are brought on record appeals cannot be heard, upon which Mr. B. V. Virdhe, Assistant Government Pleader, requested for directing learned Advocate for respondents to furnish the information pertaining to legal heirs of the deceased respondents to his office soon after receiving the same, so that appellant - State, through Assistant Government Pleader, can bring those legal representatives of deceased respondents on record by filing appropriate application for amendment. Mr. S. P. Brahme, learned Advocate for respondents conceded the said request and submitted that soon after receiving the information pertaining to legal heirs of deceased respondents, he will pass on the same to the office of Assistant Government Pleader.