(1.) These are the Appeals under Sec. 54 of the Land Acquisition Act, 1894 [hereinafter referred to as 'the said Act'] against the Judgment and Decree / Award dtd. 08/04/2013, passed by the learned Civil Judge, Senior Division, Latur [hereinafter referred to as 'the Reference Court'] in group of references arising out of the Land Acquisition Proceedings under the said Act initiated by the Land Acquisition Offcer [hereinafter referred to as 'the LAO'] for the purpose of Police Training School at Babhalgaon, Taluka and District Latur vide No.2006/LNQ/CR-1.
(2.) The Claimants preferred the Appeal Nos.742/2019, 743/2019, 744/2019 and 745/2019 and the State also preferred the Appeal Nos.1668/2014, 1669/2014, 1670/2014 and 1671/2014 against the impugned Judgment and Award passed by the learned Reference Court. Since all the Appeals arise out of the one and the same Judgment and Decree/Award of the Reference Court, they are being disposed of by this common Judgment.
(3.) The factual aspects of the subject matter, as seen from the papers on record, are as follows :
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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