YASHWANT CHANGU BHAGAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This First Appeal filed under Sec. 54 of the Land Acquisition Act, 1894, (for short 'the said Act') challenges the Judgment and Award dtd. 3/10/2009 passed by the Joint Civil Judge, Senior Division, Panvel in Land Acquisition Reference No. 237 of 2007.

(2.) I have heard learned advocate for the appellant and the Additional Government Pleader on behalf of the State.

(3.) In 1970, the Government of Maharashtra acquired large chunks of land in 96 villages of Raigad and Thane Districts for implementing 'New Bombay Project'.