VINAYAK PADMANABH Vs. VISHNUDAS DATTATRAY

JUDGEMENT

(1.) Rule, made returnable forthwith. Learned Counsel for the respondent waives notice on behalf of the respondent.

(2.) In brief facts of the case are as follows, In the Land Acquisition Case no.43 of 1996, the Deputy Collector (SDO) Ponda, vide order dtd. 12/12/1995, referred the dispute between, the "parties interested", as to the apportionment of the compensation to the District Judge, under Sec. 30 of the Land Acquisition Act. Parties interested were, Shri Vishnudas Dattatray Sadhale/respondent no.1 herein and Shri Vinayak Padmanabh Shinkre.

(3.) Shri Vinayak P. Shinkre, filed a statement of claim on 25/6/2000, through his duly constituted attorney Shri Audumber Jagannath Shinkre. Claim was to the following effect.