VIDARBHA IRRIGATION DEVELOPMENT CORPORATION Vs. GAJANAN

JUDGEMENT

(1.) HEARD the learned Counsel for the parties.

(2.) FIRST Appeal No. 656 of 2010 has been filed by the acquiring body i.e. Vidarbha Irrigation Development Corporation impugning the judgment and award of the Reference Court dated 24.04.2006 in L.A.C.No.390/2000. FIRST Appeal No. 1081/2008 has been filed by the State Government impugning the very same judgment and award of the Reference Court.

(3.) FIRST Appeals are accordingly allowed. No costs.