BHARAT SANCHAR NIGAM LIMITED Vs. BHAYYASAHEB BHAURAOJI DESHMUKH

JUDGEMENT

(1.) ADMIT. Heard finally by consent of the parties.

(2.) FIRST Appeal is directed against the Judgment and order, dated 3rd may, 2003, passed in Land Acquisition Case No. 16 of 1998 by Civil Judge (Senior Division), Yavatmal, whereby the compensation in respect of the land in question was enhanced from Rs. 3,41, 214-00 to Rs. 29,22 820-00.

(3.) MR. Sundaram, learned Counsel for the appellant, states that the land acquisition proceedings were initiated by the Land Acquisition Officer, Darwha, for acquiring the land of respondent Nos. 1 and 2 admeasuring 41 Ares for the appellant. The Land Acquisition Officer passed an Award of Rs. 3,41,21400 on 21st October, 1997. It is contended that the respondent Nos. 1 and 2 made an application for reference under section 18 of the Land Acquisition act on 11th December, 1997 before the Civil Court Mr. Sundaram, learned counsel, states that on 12th December, 2000, respondent Nos. 1 and 2 submitted an application (Exh. 16) before the Civil Court for giving a notice tothe Union of India, through Chief Secretary and to Telecom District engineer, Yavatmal, for adding them as respondents in the reference case. It is submitted that the Civil Court on 12th December, 2000 itself passed the following order :