UMAKANT SURYABHAN PADRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) First Appeal Nos.234 of 2011 to 239 of 2011 and First Appeal No.241 of 2011 are filed by original claimants in Land Acquisition Reference Nos. 237/2008, 238/2008, 235/2008, 236/2008, 233/2008, 234/2008 and 232/2008 respectively, against the judgment and award passed by Civil Judge, Senior Division, Latur. First Appeal Nos.437 of 2012 to 443 of 2012 are filed by the State and Acquiring Body against the same judgment and award. As all the Land References are disposed of by learned Reference Court by passing common judgment, these all appeals are disposed of by this common judgment.

(2.) Hereinafter the parties are referred in accordance with their status in the Reference Proceedings, as "claimants" and "respondents"

(3.) Common evidence is recorded only in L.A.R. No.232/2008.