MASAJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This First Appeal is directed against the judgment and award, dated 17.11.1990, rendered by the learned Civil Judge, Senior Division, Hingoli, in Land Acquisition Reference No. 85 of 1987 challenging the said award.

(2.) The factual matrix of the matter is as follows:

(3.) The appellant claimed the compensation to the tune of Rs.90/per sq. ft.; whereas respondent no.2 the Special Land Acquisition Officer awarded total compensation of Rs.2,178/i. e. Rs. 5/to Rs.6/per sq. ft. The Special Land Acquisition Officer, Kalamnuri, District Parbhani, after hearing the appellant/petitioner and the acquiring body passed the award under Section 11 of the Land Acquisition Act. Hence, being aggrieved by the said award, passed by the Special Land Acquisition Officer, the appellant preferred Reference under Section 18 of the Land Acquisition Act, claiming enhanced compensation of Rs. 18,612/.