BILKIS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The deceased Shaikh Rasheed Shaikh Latik was the owner of the land gut No. 29 adms. 80 Aar situated at Thana Tq. Soyegaon. His entire land was acquired by the Land Acquisition Officer (hereinafter LAO) for the development of tourism plan of Ajintha villages Fardapur and Thana, taluka Soyegaon, district Aurangabad. A notification was published under Section 4(1) of the Land Acquisition Act, 1894 (hereinafter the Act) on 16.4.1990. It was followed by the notification under Section 6 published on 12.9.1991.

(3.) The LAO passed an award dated 22.7.1993 wherein he classified the lands into two groups, and the group within which the land of the deceased was classified was given compensation at the rate of Rs. 300/- per Aar and Rs. 3,79,498/- towards structures and Rs. 6,300/- towards fruit-bearing trees.