REGENT COMPUTRONICS PVT. LTD.

STATE OF MAHARASHTRA Appellant

V/S

MISHRIMAL BANSILAL JAIN Respondents

Referred Judgements :-

STATE OF MAHARASHTRA VS. VITHAL RODABAJI SHIDE [REFERRED TO]
HARCHARAN VS. STATE OF HARYANA [REFERRED TO]
GOKAL VS. STATE OF HARYANA [REFERRED TO]
HOOKIYAR SINGH VS. SPECIAL LAND ACQUISITION OFFICER MORADABAD [REFERRED TO]
KARAN SINGH VS. UNION OF INDIA [REFERRED TO]
SHAM KRISHAN CHANDIWALA VS. UNION OF INDIA [REFERRED TO]
STATE OF MAHARASHTRA VS. PRASHRAM JAGANNATH AUTE [REFERRED TO]
STATE OF MAHARASHTRA VS. YASHWANT KAHNU SHIRSATH [REFERRED TO]
STATE OF MAHARASHTRA VS. ISHWARSHARAN KEDARNATH BHARGAVA [REFERRED TO]
STATE OF MAHARASHTRA VS. BHIMABAI BHIKA GONDAL [REFERRED TO]
STATE OF MAHARASHTRA VS. BHASKAR NAMDEO WAGH [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Dound, learned A.G.P. for the appellant and Mr. Chewale, learned Counsel for respondent.

(2.) The issue involved in the present first appeal is that, whether claimant is entitled to enhanced compensation in respect of acquired land on the basis of two sale deeds produced by him on record. One more issue is about fixing the market value of Bagayat land on the basis of valuation of Jirayat land.

(3.) The present appeal preferred by original respondent-State of Maharashtra against the judgment and award dated 30th March, 2000 passed by IInd Joint Civil Judge, Senior Division, Jalgaon in L.A.R. No. 1432 of 1998.

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STATE OF MAHARASHTRA Vs. MISHRIMAL BANSILAL JAIN

Referred Judgements :-

JUDGEMENT

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