SHARAD VITTHALRAO MAIND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Ingole, learned Counsel for the appellant, Mr. Kadu, learned Counsel for respondent no. 2 and Mrs. Deshmukh, learned AGP for respondent nos. 1 and 3.

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

(3.) The appeal challenges the judgment of the Reference Court dtd. 2/3/2012, whereby the learned Reference Court has enhanced the compensation for the agricultural land from Rs.69,157.00 per hectare in respect of Gat Nos. 325, as detailed above.