MOHAMMAD WAHIDUDDIN MOHD. YASIN. Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Since these First Appeals arise out of the same award dtd. 21/12/1992 passed by the Special Acquisition Officer in File No.LAQ/SU/III of 1992-93 and identical judgments and awards dtd. 16/11/2018 delivered by the Reference Court (learned Civil Judge, Senior Division, Aurangabad) in L.A.R. No.215/1997 (Old LAR No.188/1993) and L.A.R. No.162/1997 (old LAR No.189/1993), hence, they are being decided by this common judgment. Details of the proceedings are as under:-

(3.) For the sake of brevity, the parties are referred to by their nomenclature in the LAR proceedings.