MURLIDHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the award dtd. 26/02/2014 passed by the Court of Civil Judge Senior Division, Washim, two parties were aggrieved. Acquiring Body - V.I.D.C. was aggrieved because they contend that enhancement granted by the Reference Court is excessive. That is why, they preferred First Appeal No.372/2016. Whereas claimant is aggrieved, because he contends that even enhancement is inadequate and, hence, he filed present cross-objection.

(2.) V.I.D.C. has withdrawn their appeal on 08/12/2018, because enhancement was within prescribed limit of enhancement as per different Government Resolutions. So, now the issue is, whether the claimant is entitled to get further enhancement. The Special Land Acquisition Officer fixed the compensation at the rate of Rs.26,500.00 per hectare, whereas it was enhanced to Rs.1,00,000.00 per hectare by the Reference Court. Now, the original claimant wants it to Rs.1,30,000.00 per hectare.

(3.) Before the Reference Court, the claimant relied upon following materials/evidence :