VITHAL VISHWAMBHARRAO DESHMUKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) 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 above appeals, First Appeal No.106/1988 arises out of the Judgment and Award passed by the reference court on 31st December, 1987 in L.A.R. No.40/1983. The remaining appeals arise out of the common Judgment and Award passed in the remaining references referred to above on 3rd September, 1987.