EXECUTIVE ENGINEER, WAGHOOR ... Vs. NARAYAN SONU BARKALE

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the appeals are taken up for final disposal.

(2.) There is no dispute that the acquired lands which are subject matter of these appeals are situate in village Khadgaon, Tq. Jamner, Dist. Jalgaon. There is also no dispute that the acquired lands are Jirayat lands and the reference Court has awarded compensation at the rate of Rs. 1,80,000/- per Hectare.

(3.) Learned counsel for the parties fairly point out that these appeals will stand covered by order passed on 05.01.2009 by Division Bench of this court in the matter of Special Land Acquisition Officer (III) Jalgaon and another Vs. Bhagwat Vitthal Sonawane reported in 2009(4) Mh.L.J. 308.