TARAMATI PANDU GANO Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) THE learned Counsel for the parties are ad idem that in view of the Judgment delivered by me today in First Appeal No.23/2000 with Miscellaneous Civil Application No.291/2005 and in view of the various Judgments passed by this Court in First Appeals No. 62/2000, 3/2000, 8/2002, 258/2000, 175/2002, 123/1999, 22/2001, 122/1999, 148/2000, 149/2000, 154/2000, 143/2000, 11/2000, 28/2000, 142/2000, 152/2000, 12/2000, 91/2001, 94/2002, 20/2002, 117/2001, 30/2002 and 5/2000, for the selfsame reasons, the compensation for the acquired land may be fixed at Rs.19/- per sq. metre.

(2.) IN view of the submission of the learned Counsel for the parties, I am satisfied that detailed discussion in the appeal is not necessary.

(3.) NO costs. The First Appeal as well as the Miscellaneous Civil Application stand disposed of accordingly.