PARBATABAI KHELKAN THAKRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE, returnable forthwith by consent of parties.

(2.) THE order impugned in this revision was passed by Collector, Gondia, on 30/31-10-2001, whereby he refused to make a reference to the Civil Court under section 18 (1) of the Land Acquisition Act and rejected the application of the present revision-petitioners for making a reference in that behalf.

(3.) THE land owned by the present revision-petitioners bearing Gat No. 196/1 admeasuring O. 41 hectares was acquired by the State and an Award was passed on 12-3-2001. Being dissatisfied by the inadequate compensation awarded by the Land Acquisition Officer, the revision petitioners filed a reference application under section 18 of the Land Acquisition Act for enhancement of compensation, before the Collector, Gondia. The revision-petitioners challenged the Award on various grounds. The Collector, Gondia, rejected the application and refused to make a reference by the order, which is under challenge in this revision.