HARISHCHANDRA P. GAUNKAR Vs. ANANT S. NATALKAR

JUDGEMENT

(1.) Heard Shri M.B. Da Costa, learned Senior Counsel appearing for the appellant and Shri S.R. Rivonkar, learned Counsel appearing for respondents no.2 to 5.

(2.) The above appeals challenge the common judgment passed by the learned Reference Court dated 21/03/2002 passed in Land Acquisition Case Nos.31/1991, 32/1991 and 33/1991. The parties shall be referred to in the manner they so appear in the cause title of the impugned judgment.

(3.) Briefly, the facts of the case are that the land was acquired for the purpose of road widening from Bethora to Nirankar in Ponda Taluka, having an area of 875 square metres from the property under survey no.234 (part), an area of 480 square metres from the property surveyed under no.235(part) and an area of 235 square metres from the property surveyed under no.240 (part) of the village of Ponda. In view of the dispute between the parties a reference under Section 30 of the Land Acquisition Act, 1894 (herein after referred to as 'the said Act') referred to the learned District Judge, came to be disposed of by the the impugned judgment and award dated 21/03/2002. Being aggrieved by the said judgment the appellant has preferred the above appeal.