JIJABAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is by the appellant/land owner questioning the award of compensation under sec. 18 of the Land Acquisition Act vide judgment, dtd. 2/5/2013.

(2.) Sec. 4 Notification was issued on 2/7/1999, whereas the award was delivered by the Land Acquisition Officer on 1/7/2002. It is the case of the appellant/land owner that for the open plot meager compensation of Rs.80.00 per sq.mtr. was awarded in spite of the fact that village Kurali, Tahsil Umarkhed, District Yavatmal, where the land of the appellant is located consist of population of 10000 and is closed to Pusad-Kinwat State Highway. In the aforesaid background, the contentions are the compensation should have been awarded at Rs.21,94,000.00. The Reference Court while considering the claim, enhanced the compensation for the open plot from Rs.80.00 to Rs.235.00 per sq.mtr. for which there is no challenge.

(3.) What is questioned by the appellant is grant of meager compensation of Rs.5,52,057.00 for the constructed area of 116.60 sq.mtrs. i.e. around 1300 sq.ft.