GOROBA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. The appeal is admitted on 16.9.1997.

(2.) There is no controversy that agricultural property of the appellants 1 H. 96 R. forming small pieces situate at village Masla (Khurd) was subject of notification under Section 4 dated 22.9.1983 possession of which was taken on 25th April, 1985, and the Special Land Acquisition Officer declared the award on 30.12.1985, at the rate of Rs.2,000/ per acre.

(3.) Before the learned Judge, there were two land References; one of the appellants No. 141/1991 and another No.146/1991.