ABDUL JABBAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All these appeals, except F.A. No.626/2006, raise a common ground regarding failure of the learned Reference Court to enhance the compensation. F.A. No. 626/2006, is by the MIDC and challenges the judgment and decree dtd. 04/04/2005 passed by the 4th Adhoc Additional District Judge, Wardha upholding the award by the Land Acquisition Officer. All these appeals are therefore concerned with the compensation and therefore, can be decided by the common judgment.

(2.) For the sake of reference, the facts in First Appeal No. 660/2008, are being referred by Mr. Jibhkate, learned counsel for the appellant.

(3.) Heard Mr. Jibhkate, learned counsel for the appellant and Agnihotri, learned counsel for the respondent.