STATE OF MAHARASHTRA Vs. MAHADU RAMCHANDRA DHAGAR

JUDGEMENT

(1.) This is a State Appeal whereby the challenge is made to the order dated 31st July, 1990 passed by the Joint District Judge, Nashik whereby enhanced compensation of Rs.5590.75 has been awarded.

(2.) Even otherwise, considering the merits of the matter, I am satisfied that, the compensation amount as awarded is within the framework of law and record and based upon the earlier order passed by the Land Acquisition Officer in the matter of similarly situated land.

(3.) Without going further into the merits of the matter and without expressing anything on the points as raised, keeping all points open, I am of the view that for this amount which is less than Rs.6,000/- and as no further issue is agitated, the Appeal is, therefore, dismissed.