EXECUTIVE ENGINEER Vs. ASHOK S/O PANJABRAO PISE

JUDGEMENT

(1.) This appeal filed by the Executive Engineer, Vidarbha Irrigation Development Corporation (VIDC), Bembla Project, Yavatmal and the cross-objection filed by claimants -Ashok Panjabrao Pise and two others, are being decided by this common judgment since these two proceedings arise out of the judgment and decree passed by the learned 1st Ad-hoc District Judge, Yavatmal in Land Acquisition Case No. 476/2003, dated 19/12/2006.

(2.) Heard Shri Amol B. Patil, learned counsel for appellantVIDC, Mr. S.V. Ingole, learned counsel for the respondents/claimants/ cross-objectors and Ms. Shamsi Haider, learned Assistant Government Pleader for the State authorities, in detail.

(3.) The facts giving rise to these two proceedings are in very short compass and those are detailed herein below :