VITHAL VISHWAMBHARRAO DESHMUKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr. R. M. Borde, learned Counsel for the land-owners (original claimants) and Mr. V. K. Jaju, learned A. G. P. for the State of Maharashtra

(2.) THE group of 11 appeals arises out of common judgment and Award passed in land reference under Section 18 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act" ).

(3.) OUT of the 11 appeals, 7 appeals have been preferred by the land owners (original claimants), whereas the remaining 4 appeals have been preferred by the State of Maharashtra (original respondent ).