STATE OF MAHARASHTRA Vs. MARUTI LAXMAN

JUDGEMENT

(1.) Though notice was served on the respondent, no one appears on behalf of him.

(2.) Leave granted. We have heard the learned Counsel for the appellant.

(3.) Notification under section 4(1) of the Land Acquisition Act, 1894 (for short, 'the Act') was published on 31-7-1969. The Land Acquisition Officer made his Award on 12-10-1972 awarding the compensation @ Rs. 1000 per acre. On reference, the Civil Court enhanced the compensation to Rs. 2000 per acre by award and decree dated 18-2-1977. The High Court while dismissing the State appeal on 16-7-1986 has awarded the enhanced benefits under the Amendment Act 68 of 1984. Thus this appeal by special leave.