LAWS(BOM)-2021-10-221

RAJU SAVLARAM BACHKAR Vs. STATE OF MAHARASHTRA

Decided On October 29, 2021
Raju Savlaram Bachkar Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) The challenge in this appeal is to the judgment and order dated 23.09.2019 passed by 10th Joint Civil Judge, Senior Division, Aurangabad, in Land Acquisition Reference No.259 of 2013. Under the impugned judgment and award, the appellant has been held to be entitled to receive a sum of Rs.30,000/- with interest accrued thereon.

(2.) The facts, giving rising to the present appeal, are as follows:-

(3.) Heard learned counsel appearing for the parties.