GODAVARIBAI DATTU MAHAJAN Vs. COLLECTOR

JUDGEMENT

(1.) Heard the learned advocates for the respective parties at length.

(2.) First Appeal Nos.594/2025, 2589/2024, 2586/2024, 2585/2024, 2587/2024 and 2588/2024 are preferred by the original claimants for further enhancement, whereas First Appeal Nos.2313/2020, 2312/2020, 2316/2020, 2315/2020, 2310/2020, 2311/2020 and 2314/2020 are preferred by the acquiring body as appellants and the state authorities as co-appellants, challenging the judgment and order enhancing compensation.

(3.) Since these First Appeals are arising out of common judgment and order dtd. 21/2/2018 passed by the Reference Court i.e. 4th Joint Civil Judge, Senior Division, Jalgaon, in L.A.R. Nos.437/2010 to 443/2010, they are being decided by this common judgment. For the sake of brevity, the parties are referred to by their nomenclature in the LAR proceedings as claimants and acquiring body.