KESHAORAO NARAYANRAO KAWALKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS appeal is taken up for final hearing by consent. There is no dispute and controversy in the present appeal, which covered by judgment of this court in First Appeal No. 863/2010 etc. decided on 18/10/2012 in respect of Bembla Project Division, Pahur, District Yavatmal.

(2.) THE claimants in respect of the said project were held entitled to uniform rate of Rs.1,60,000/ per hector with all statutory benefits, like solatium, additional component and interest less the amount already granted by the Reference Court.

(3.) PROPORTIONATE courtfee be refunded as permissible in law.