VIJAYKUMAR PRITHVIRAJJI PANPALIA Vs. MAHARASHTRA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Considering the nature of controversy, we have heard parties at sufficient length and perused the Judgment dated 21st August, 2008 delivered by learned single Judge in Writ Petition No. 2231 of 2008 dismissing the Writ Petition filed by present appellant. Appeal is admitted and heard finally by consent.

(2.) Appellant has filed an application under Section 16 (3) of the Indian Telegraph Act, 1885, before District Judge, Amravati, claiming compensation, alleging that amount offered to him for acquisition of about 41,190 sq.ft. + 13,450 sq.ft. of land in 1990 is inadequate. The appellant demanded compensation of Rs.6,00,000-00 (rupees six lakhs only) with 12 per cent interest.

(3.) An objection was raised about payment of Court Fees, and present respondent No. 1 filed application under Order-VII, Rule 11, read with Section 151 of Civil Procedure Code, in that respect.