DIGAMBER BHIMASHANKARTANDALE Vs. MAHARASHTRA STATEELECTRICITY BOARD

JUDGEMENT

(1.) HEARD Shri S. P. Deshmukh, Advocate for the appellants, Shri S. S. Chaudhari, Advocate for respondent No. 1 and Shri s. D. Kaldate, AGP for respondent No. 2.

(2.) THESE are the first appeals preferred by the land owners (original respondent No. 1) against the judgment and order dated 16. 10. 1996 passed by the 2nd Additional District Judge, Beed in Civil Misc. Applications under section 144 of the Code of Civil Procedure filed by the acquiring body (Maharashtra State Electricity Board ). A common question is involved in all these appeals. Hence they are being disposed of by this common judgment.

(3.) THE facts relevant for decision of these appeals may be briefly stated as under :