MANAGER, SANGAMNER AUDYOGIK SAHAKARI Vs. GOVERNMENT OF MAHARASHTRA

JUDGEMENT

(1.) Admit.

(2.) Notice after admission made returnable forthwith by consent. Heard both the sides for final disposal.

(3.) All the appeals are filed against common judgment and award of the Land Acquisition References filed by the respondents-claimants and which were pending in the Court of the Civil Judge, Senior Division, Sangamner, District Ahmednagar. The Reference Court has allowed the Land Acquisition Reference Nos.45/2004 to 49/2004 (Old Nos.247/2004 to 251/2004) and has enhanced the compensation from Rs.16,500/- per hector to Rs.16.5 lakh per hector. Other consequential reliefs are also given. Common evidence was given by the claimants in the aforesaid five proceedings.