SARITA VITHAL LOLIENKAR, SANJIV VITHAL LOLIENKAR AND PRASAD VITHAL LOLIENKAR Vs. SPECIAL LAND ACQUISITION OFFICER AND CHIEF ENGINEER, KONKAN RAILWAY CORPORATION LTD

JUDGEMENT

(1.) Heard.

(2.) This appeal is directed against Judgment/Award dated 7-2-2005 of the learned reference Court in Land Acquisition Case No. 227/1995, by which the reference for enhancement sought by the appellants/applicants for enhancement of compensation has been rejected.

(3.) The applicants' land admeasuring about 2660 sq. meters from survey No. 6/7 of Loliem village was acquired by the Government for the construction of the new broad gauge line of the Konkan Railway, by virtue of notification issued under Section 4(1) of the Land Acquisition Act, 1894 and published on Gazette dated 27-6-1991. The Land Acquisition Officer by award dated 31-3-1994 awarded to the applicants compensation at the rate of Rs. 4/- per sq. meter. The applicants were also awarded compensation of Rs. 1,24,020/- for the trees. As against that, the applicants sought enhancement of the market value of the land at the rate of Rs. 125/- per sq. meter, and in support of the reference examined two experts and relied upon four sale deeds and three awards which have been tabulated by the learned reference Court in para 11 of the Judgment and which have also been discussed in the Judgment.