BHANUDAS MANGRUJI HATWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri Solao for the appellants, and Shri Sonare, the learned A.G.P. for the respondents.

(2.) THE second appeal is admitted on the following substantial question of law:

(3.) IT is submitted on behalf of the appellants, by referring to the provisions of Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act), that an appeal against the order passed by the reference Court under Section 26 of the Act, could only lie before the High Court and the First Ad hoc Additional District Judge, Bhandara had no jurisdiction to entertain the appeal in view of the clear provisions of Section 54 of the Act.