SHEKAR S. SHETH Vs. EXECUTIVE ENGINEER, WORKS DIVISION

JUDGEMENT

(1.) Heard Mr. Nitin Sardessai, learned Senior Advocate who appears along with Ms. Gautami Kamat for the Appellant in First Appeal No.45/2016 and the Respondents in First Appeal No.128/2016.

(2.) Heard Ms. Priyanka Kamat learned Additional Govt. Advocate for the Appellant in First Appeal No.128/2016 and the Respondent in First Appeal No. 45/2016.

(3.) Both these appeals are directed against the Judgment and Award dtd. 30/01/2016 made by the Reference Court in Land Acquisition Case No.7/2014, determining the market rate of the acquired land at 300/- per sq. meter, in place of 150/- per sq. meter determined by the Land Acquisition Officer (LAO). Accordingly, the Appellant in First Appeal No. 128/2016 is aggrieved by the enhancement. However, the Appellants in First Appeal No.45/2016 contend that the enhancement should have been at least 2,500/- per sq. meter. Accordingly, it is only appropriate for a common judgment and order to dispose of both these Appeals.