CHANDABA GANGARAM PAUYED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Mrs. G.L. Deshpande, Mr. S.N. Morampalle, Mr. R.B. Bagul and Mr. S.S. Dande, learned AGPs waive service on behalf of the respondent - State in the respective matters. At the joint request of learned counsels appearing for the parties, the matter is heard finally at the admission stage.

(2.) These writ petitions arising of out of separate References under Sec. 18 of Land Acquisition Act, 1894 involve a common issue and hence are heard together and disposed of by this common judgment.

(3.) Petitioner in Writ Petition No.13332 of 2022 challenges the Award dtd. 13/12/2018 passed by the Jt. Civil Judge Senior Division, Nanded in LAR No.5 of 2011 dismissing the reference seeking enhancement of compensation in respect of acquisition of land bearing Survey Nos.2/2/1 and 2/2/2 to the extent of 56 R situated at village Elechpur Nanded, Dist. Nanded.