STATE OF MAHARASHTRA Vs. SAKUBAI SAVAIRAM BHIL

JUDGEMENT

(1.) RULE by consent to be heard forthwith. State Government has instituted 164 First Appeals against the Award made by the Reference Court in Land Reference Cases. The appeals are admitted by this Court and it is common ground that in Civil Applications taken out by the State of Government delay was condoned and the State Government was directed to deposit the amount awarded and challenged in each of the appeal within time stipulated in the orders.

(2.) THE present Civil Application like others in each of this Appeal is instituted by the City and Industrial Development Corporation of Maharashtra Limited (For short "CIDCO") for impleading them as party in the Appeal and also for an order staying the operation of the Award restricted to the component under Section 23 1 (A), that is to say, additional compensation of 12% and the component of solatium vide Section 23 (2) corresponding to 30%. In other words, CIDCO has no objection if this Court directs to deposit the compensation awarded except what is stated earlier.

(3.) ADMITTEDLY , the Appeal has been instituted by the State Government. We find no difficulty in allowing the prayer of CIDCO for impleading them in appeal as respondent.