STATE OF MAHARASHTRA Vs. SHAMRAO SAKHARAM RAUT

JUDGEMENT

(1.) This First Appeal under Sec. 54 of the Land Acquisition Act, 1894 (for short, 'L.A.Act') by the State is against the common Judgment and Award dtd. 27/4/2011 passed by the learned 2nd Joint Civil Judge Senior Division, Akola by which six Reference Applications were decided. The present Appeal arises out of the Reference Application No.96/2000, which was arising out of the said six References.

(2.) Heard the learned A.G.P. for the State and the learned Advocate for the Respondents/Claimants. With their assistance, perused the impugned Judgment and Award.

(3.) The learned Advocate for the Respondents/Claimants tenders across the bar the copy of the Judgment dtd. 1/11/2018 passed by this Court in group of First Appeals, out of which, one was First Appeal No.1234/2012 arising out of the same common Judgment. Perusal of the same shows that, those were the Appeals preferred by the State against the very same Judgment and Award, which is under challenge in the present Appeal. This Court had dismissed the said Appeals.