SATYABHAMA NARAYAN KORGAONKAR Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) All these four appears are disposed of by common judgment since the facts and the question of law involved are identical in all the four appeals.

(2.) Vide Notification published under Section 4 of the Land Acquisition Act ("The Act" for short) which was published in the Official Gazette on 2/01/1992, lands of several persons were acquired for public purpose. Lands of the appellants were part of the acquired land. The details of the lands acquired are as under:

(3.) The Appellants claimed Rs.80/- per sq.metre in respect of the acquired lands. The Land Acquisition Officer made the award on 1/7/1993 and granted compensation at the rate of Rs.10/- per sq.metre. Aggrieved by the inadequacy of the compensation, the appellants sought reference under Section 18 of the said Act and claimed compensation at the rate of Rs.80/- per sq.metre in respect of the acquired lands.