MUNICIPAL CORPORATION, AURANGABAD Vs. PADMARAJ

JUDGEMENT

(1.) Both the Appeals filed under Sec. 54 of the Land Acquisition Act (hereinafter referred to as the ' LA Act ') are directed against the Judgment and Order / Award passed by the learned Civil Judge, Senior Division (Corporation Court), Aurangabad in Land Acquisition Reference (hereinafter for short, 'LAR') No.88/2010 (Old LAR No.152/06). The said Reference was filed by the Original Claimant, namely, Padmaraj s/o. Dulichand Surana (Appellant in First Appeal No. 1333 of 2017) wherein State of Maharashtra was Respondent No.1 and Municipal Corporation, Aurangabad (Acquiring Body) was Respondent No.2.

(2.) The facts, giving rise to the present Appeals, are as under :

(3.) Heard the learned Advocate for the Claimants, the learned Advocate for the Acquiring Body and the learned AGP for the State. Scrutinized the evidence available on record.