RAVICHANDRA KRUSHNARAO GULHANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

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

(3.) The appeal challenges the judgment of the Reference Court dtd. 6/5/2015, whereby the learned Reference Court has enhanced the compensation for the open plot to Rs.500.00 per sq. mtr. and has granted compensation for the constructed area at the rate of Rs.1,782.00 per sq. mtr., in respect of plot No. 66, as detailed above.