BHAURAO CHAMPAT SHENDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Bhelkar, learned Counsel for the appellant, Ms. Deshmukh, learned AGP for the respondent Nos. 1 and 2/State and Mr. Kadu, learned Counsel for the respondent No. 3.

(2.) The factual position in the present appeal is as under-

(3.) The appeal challenges the judgment of the Reference Court dtd. 16/11/2016, whereby the learned Reference Court has enhanced the compensation for the open plot Nos. 221/2 and 263/3 to Rs.500.00 per sq. mtr., and has granted lumpsum amount of Rs.1,14,504.00 compensation for the constructed area in respect of plot Nos. 221/2 and 263/3 as detailed above.