STATE OF MAHARASHTRA Vs. VILASRAO DIGAMBAR GHUGE

JUDGEMENT

(1.) This appeal filed by the State takes an exception to the higher determination of compensation made by the Reference Court in respect of the compulsory acquisition of land bearing Gat No. 414 situated at Malegaon, District Washim which land was acquired for the purpose of Malegaon Irrigation Project.

(2.) The cross-objection filed by the land-owner Vilasrao Ghuge whose land has been compulsorily acquired, also similarly objects to the determination of the compensation made by the Reference Court with the difference in the fact that the land owner is desirous to get more compensation.

(3.) Parties to both the proceedings i.e. The State of Maharashtra and the land owner shall now be referred to as the "State" and the "land owner" respectively for the sake of convenience.