VILAS SUMERSING PATIL Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) This Writ Petition is filed challenging the order dated 12-8-2007, passed by the Jt. Civil Judge, Senior Division, Jalgaon, thereby asking the petitioner for furnishing Bank guarantee while releasing the amount deposited by the respondents in Regular Darkhast No. 346/2006. Rule. Rule made returnable forthwith and heard finally with the consent of learned counsel for the parties.

(2.) The petitioner's land was acquired for the Anjani Medium project. On 28-2-1998 the notification under section 4 of the Land Acquisition Act was published. On 28-7-2000 award came to be passed. The petitioner, being aggrieved by the amount awarded, preferred reference under section 18 of the Land Acquisition Act. The said reference was referred by the Special Land Acquisition Officer to the Civil Court, which was registered as Land Acquisition Reference No. 156/2001.

(3.) On 20-4-2006, Reference Court, after hearing the parties and recording evidence, allowed the reference partly and enhanced the compensation.