VIJAYA DATTATRAYA CHINCHALIKAR Vs. COLLECTOR OF SANGLI

JUDGEMENT

(1.) Heard Mr. Paranjpe, learned Advocate for the Appellants and Mr. Patil, learned AGP for Respondent.

(2.) These are two Land Acquisition First Appeals which are disposed of together by consent of parties. Parties shall be referred to as Claimants, Acquiring Body and Special Land Acquisition Officer (SLAO) for ease of convenience.

(3.) Both Appeals arise from Land Acquisition proceedings against the Reference Award / Judgment. Reason for disposal of both Appeals together is because acquired lands belong to the same Claimants who are Appellants before me. Though the relevant date in both Land Acquisition cases is 13 years apart, land which is acquired subsequently is from the same Survey number which is the subject matter of acquisition in the first instance. Claimants have led separate evidence before the Reference Court in both cases. That shall be noted and dealt with separately. However only for ease of convenience and reference both Appeals are disposed of by this judgment.