EXECUTIVE ENGINEER Vs. VITHAL NARAYAN DESHMUKH

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) The Reference Court/Ad-hoc District Judge-1, Washim decided five references vide common order dated 31st July, 2013. The Reference Court has enhanced the compensation for land as well as for trees. The present appeal pertains to that part of the order by which the compensation was enhanced in L.A.C. No.21/2004. This appeal is preferred by the original non-applicant No.3.

(3.) So, the only limited issue involved in this appeal is whether Reference Court has committed wrong in enhancing the compensation.