TRIMBAK JAIWANT JAGDALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocate for the appellant as well as learned Assistant Government Pleader for respondent.

(2.) Present appellant is the original claimant who had filed L.A.R. No. 226 of 1978. It came to be decided by learned 2nd Extra Assistant Judge, Aurangabad, on 31st August 1979. Present appellant / claimant had come with a case that he is the owner of agricultural land bearing Survey no.19 admeasuring 24 Acres 21 Gunthas. The said land was acquired by the Government for Jayakwadi Project and award was passed by the Special Land Acquisition Officer on 2603 1974. The amount that was awarded was to the extent of Rs. 26,977.50 paise, whereas by reference, the appellant claimed amount of Rs. 51,502.50 paise.

(3.) It has been submitted on behalf of the appellant, that the learned reference Court did not pass a judgment as required under law. Reasons were not given. Assessment of the claim of the claimant was not at all made and, therefore, there is perverse finding or conclusion.