USHABAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The matters are taken up for finality on merit with consent of both sides.

(2.) These appeals are directed against the impugned Judgment and Award rendered by the learned Civil Judge, Senior Division, Vaijapur, District Aurangabad, in Land Acquisition References No. 46, 47 and 48 of 2011, dated 17-02-2016 and 15-02-2016, filed under Section 18 of the Land Acquisition Act, 1894 (for short "Act of 1894"). The matter- in-issue in all the appeals are pertains to valuation of acquired lands for payment of compensation to the appellants-claimants, therefore, all these appeals are dealt with simultaneously for its decision on merit by this common Judgment.

(3.) Being aggrieved by the quantum of enhancement of compensation amount awarded by the learned Reference Court under Section 18 of the Act of 1894, the appellants-original claimants preferred the present appeals to redress their grievances.