EXECUTIVE ENGINEER, AMRAVATI MEDIUM PROJECT DIVISION Vs. SHANKAR

JUDGEMENT

(1.) Heard.

(2.) ADMIT. Taken up for final disposal forthwith, with the consent of learned Advocates for the parties.

(3.) In this appeal, the challenge is to the judgment and award dtd. 11/2/2020, passed by the learned Civil Judge, Senior Division, Amravati (for short 'the reference Court'), whereby the reference filed by respondent No.1 was allowed and the compensation of the acquired land, determined by the land acquisition officer, was enhanced from Rs.1,57,500.00 per hectare to Rs.10,00,000.00 per hectare.