STATE OF MAHARASHTRA Vs. RAVINDRA MOOLCHAND GHOTI

JUDGEMENT

(1.) Ms. Goswami, learned A.G.P hands in a communication dtd. 16/3/2023 of the Executive Engineer Nandur Madhameshwar Project Division, Nashik-2. This is in respect of First Appeal No.428 of 1999 in Land Acquisition Reference No.796 of 1991. It is stated in the communication that enhanced compensation of Rs.1,60,154.00 has already been awarded to Punja Bhau Katore by the District Court, Nashik on 21/11/2000. The communication further reveals that in view of the Government Resolution dtd. 3/11/2006 bearing No. sankirna 2014/Prakaran No.41/Part-1/A-4 enhanced amount is less than four times of the amount awarded initially.

(2.) Learned Counsel for the respondent seeks time to take instructions.

(3.) Let all the appeals be listed in the week commencing from 28/8/2023 under the caption "For Final Hearing".