VITHOBA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard finally with the consent of learned counsel for both the parties.

(2.) Admit. Shri A.M. Kadukar, learned A.G.P. waives notice for respondent Nos. 1, 4 and 5. Shri Kadu, learned counsel, waives notice for respondent Nos. 2 and 3.

(3.) This Appeal is directed against the judgment and award dated 08/09/2017 passed by the Civil Judge, Senior Division, Bhandara in Land Acquisition Case No. 31/2007 whereby the learned Judge dismissed the reference filed by the appellant under Sec. 18 of the Land Acquisition Act, 1894 ("the Act") mainly on the ground of bar of limitation. The appellant/claimant in this Appeal has raised the issue with regard to enhancement in compensation so also the finding with regard to bar of limitation.