STATE OF MAHARASHTRA Vs. RAMCHANDRA JAGANNATH TAMBAT

JUDGEMENT

(1.) ALL these 17 appeals filed by the State arise out of the judgments and awards passed by the Reference Court, Buldhana, in land acquisition references, sought by the land owners in respect of their lands acquired for the Pentakli Project vide notification dated 23.11.1995.

(2.) DETAILS like, survey no, area acquired, compensation awarded by S.L.A.O., compensation awarded by Reference Court, are reproduced below in tabular form:

(3.) THE common evidence was led before the Reference Court. A good deal of oral and documentary evidence has been adduced about the existence of fruit bearing trees, well, pipeline etc. by examining C-3 Ramchandra Shankarrao Baraskar & C-4 Bhimrao Shahajirao Patil both expert valuers. Since learned Reference Court did not enhance the compensation on these counts, and since there are no cross-appeals by the land owners, that part of the evidence has no bearing on the issues involved in these appeals.