EXECUTIVE ENGINEER MINOR IRRIGATION DIVISION Vs. MAINABAI

JUDGEMENT

(1.) These four appeals can be decided together since identical questions are involved in them.

(2.) The facts are as follows:

(3.) I have heard the learned counsel for the appellants as well as for respondents. The learned counsel for the VIDC submits that VIDC seeks to add itself as party-appellant on the ground first that it has taken over Minor Irrigation Project from the Minor Irrigation Department of Government of Maharashtra, secondly it is now liable to pay enhanced compensation and thirdly no notice was given to it even though it is an acquiring body.