SHRIRAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit. Heard finally with consent of the learned Advocates for the parties.

(2.) This appeal is preferred against the judgment and award passed by Civil Judge, Senior Division, Darwha, District Yavatmal dtd. 26/2/2014 in Land Acquisition Case No.2167/2004.

(3.) The challenge under this appeal is only about constructed area 90.76 sq. mtr., situated at village Kumbharkinhi, Taluka Darwha, District Yavatmal was acquired for public purpose under Kumbharkini Project. Under the same project, other lands as well as constructed houses were acquired under the same notification and same purposes.