STATE OF MAHARASHTRA Vs. VITHU DAMA KADU

JUDGEMENT

(1.) This is a State Appeal whereby the challenge is made to the Judgment dated 27/09/1988 passed by the Civil Judge, Senior Division, Raigad, Alibag for grant of enhanced compensation @ Rs.13-14 per sq. meter. There is no other challenge made.

(2.) The learned counsel appearing for the Appellant fairly pointed out that by common order, this Court in number of matters after considering the rival contentions in the matters of Special Land Acquisition, Kamothe, Tq. Panvel, District Raigad have granted eveb upto @ Rs.23/- per sq.meter for the lands after considering various factors in the circumstances of the case.

(3.) After going through the judgment in F.A.754/1986 alongwith others decided on 25/26 February, 1993, I find that no interference is necessary in the impugned Judgement.