BHIMASHA Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the parties.

(2.) Delay condoned.

(3.) The Land Acquisition Officer fixed the market value of the acquired land at the rate of Rs.13,100/- per acre for dry land and Rs.1,000/- for phot kharab land. On a reference made under Section 18 of the Land Acquisition Act, 1894, the Trial Court awarded compensation at the rate of Rs.36,200/- per acre. On appeal, the High Court referred to the yield notification and price list issued by the competent authority as also the average price of both the crops in relation to the relevant year and concluded that market price of the land comes to Rs.66,550/- per acre. However, the High Court refused to award compensation at the said rate on the premise that the appellant had claimed compensation at the rate of Rs.58,500/- per acre.