STATE OF MAHARASHTRA Vs. VYANKATRAO DATTA JADHAV

JUDGEMENT

(1.) Present appeal has been filed by the State challenging the Judgment and Award passed in L.A.R. No.64/2002 (Old No.96/1998) by learned 1st Adhoc Additional District Judge, Biloli, Dist. Nanded on 01.10.2003. It will not be out of place to mention here, that the respondent has also filed cross objection with delay condonation application. The delay has been condoned today itself.

(2.) Heard learned AGP Mr. A.M. Phule for State-appellant Nos.1 and 2, learned Advocate Mr. S.S. Dande for M.I.D.C.-appellant No.3 and learned Senior Counsel Mr. P.V. Mandlik instructed by learned Advocate Mr. A.S. Gandhi for respondent.

(3.) At the time of hearing of the appeal and the cross objection it has been pointed out by learned Advocate Mr. S.S. Dande representing M.I.D.C. in Civil Application No.5094 of 2020 and Civil Application No.2046 of 2007, that though the Maharashtra Industrial Development Corporation is one of the appellants herein, now, he is representing the said institution separately in the two civil applications. He pointed out, that some connected appeals arising out of same acquisition proceedings have been decided by this Court. He has made available the copies of orders passed in First Appeal No.641 of 2001 with connected appeals decided on 02.03.2015 (Coram : M.T. Joshi, J.), copy of order passed in First Appeal No.3536 of 2008 decided on 21.02.2013 (Coram : S.V. Gangapurwala, J.), copy of Judgment and order in First Appeal No.348 of 2003 with connected appeals decided on 10.02.2014 (Coram : K.U. Chandiwal, J.), copy of Judgment in First Appeal No.390 of 2004 with connected appeal decided on 07.02.2019 (Coram : P.R. Bora, J.) and copy of order in First Appeal No.33 of 2004 with connected appeals decided on 05.05.2015 (Coram : N.W. Sambre, J.).