SARDAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forth with. With the consent of both sides, the matter is heard finally.

(2.) We have considered the extensive submissions of the learned Advocates appearing for both the sides.

(3.) By the present petition under Article 226 and 227 of the Constitution of India, the Petitioner prays for enhancement of compensation in respect of acquisition of his agricultural land bearing Gat No. 77 admeasuring 2 H 98 R, situated at Rawala, Tq. Soygaon.