The G.M.I.D.C., Thr The Ex. ... vs Raosaheb Sambhaji Kedar
2021 Latest Caselaw 5607 Bom

                                       1                            918-FA-213-20+1.odt



              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                       918 FIRST APPEAL NO.213 OF 2020
                      WITH CA/3577/2021 IN FA/213/2020

 THE G.M.I.D.C., THR THE EX. ENGINEER, MINOR IRRIGATION DIV.
           NOW LIFT IRRI. DIV. OSMANABAD AND ORS
                            VERSUS
                 RAMKRISHAN BABARAO GAWALI
                                ...
          Advocate for Appellants : Mr. Anil M. Gaikwad
           Advocate for Respondent : Mr. S.S. Adawale
                               ....
   WITH CA/3578/2021 IN FA/214/2020 WITH FA/214/2020
                               ....
                                    CORAM : ANIL S. KILOR, J.

                                           DATE     :     24th MARCH, 2021
PER COURT :-

Learned counsel for the appellants draw attention of this Court to para No. 12 of the Judgment and Award of the Reference Court. The basis for grant of enhancement is mentioned in the said para and the said basis is the Judgment and Award passed in LAR No. 398 of 2014 dated 23-02- 2015. He submits that enhancement is highly exorbitant and it comes to about 10 times of the amount awarded by Special Land Acquisition Officer. It is pointed out that said judgment and award passed in LAR No. 398 of 2014 has been challenged in First Appeal No. 2848 of 2017, which is pending before this Court and in the said appeal stay was granted by this Court. Therefore, he prays that this appeal may also be admitted and hear along with first appeal No. 2848 of 2017.

2. In that view of the matter, issue Rule, returnable early.

3. Office is directed to place these appeals with first appeal No. 2848 of 2017.

( ANIL S. KILOR ) JUDGE

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