VIDARBHA IRRIGATION DEVELOPMENT Vs. LEELABAI LAXMAN NEULKAR

JUDGEMENT

(1.) This appeal is preferred under Section 54 of the Land Acquisition Act, 1894 ("Act" for short) taking exception to the judgment and order dated 26-11-2014 rendered by the learned Joint Civil Judge (Senior Division), Nagpur in Land Acquisition Reference 4 of 1996 enhancing the compensation awarded by the Special Land Acquisition Officer from Rs.27,000/- per hectare to Rs.2,00,000/- per hectare.

(2.) Before adverting to the submissions of the learned Counsel Smt. U.A. Patil appearing for the appellant-Vidarbha Irrigation Development Corporation ('VIDC for short) and the learned Counsel Shri S.P. Kshirsagar appearing for respondent 1, it would be necessary to note the factual background.

(3.) Notification dated 07-2-1991 was issued in exercise of power under Section 4 of the Act declaring the intention to acquire land Survey 292, admeasuring 2.27 hectares and land Survey 295, admeasuring 2.49 hectares of Mouza - Kolar, Tahsil and District Nagpur, for the Wadgaon Dam Project.