SHRINIVAS LAXMAN FADTE Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Appellant's reference under Section 18 of the Land Acquisition Act for enhancement has been rejected.

(2.) Particulars of the acquisition are as follows:

(3.) In the reference court, appellant examined himself as witness No. 1 and an engineer Vikas Dessai as witness No. 2, to prove valuation and Florina D'Souza as witness No. 3 to prove the sale instance.