LAXMAN S/O. KISAN HASTE Vs. STATE

JUDGEMENT

(1.) HEARD Mr.M.A.Kadu, learned A.G.P. for respondent nos. 1 and 2.

(2.) CIVIL Application No.2348 of 2009 is filed by the appellant for grant of permission to file copies of depositions, Valuation report and sale instances on record. Land Acquisition Case No.247 of 2002 (Old L.A.C. No.122 of 1997) was decided by the Civil Judge (Sr.Dn.), Pandharkawada-Kelapur by Judgment and Order dt.26.2.2007. It appears that the Civil Judge (Sr.Dn.), Pandharkawada/Kelapur had rejected the claim for enhancement of compensation by the impugned judgment and order.