STATE OF MAHARASHTRA Vs. KRANTIKUMAR RAMAJI WAGHMARE

JUDGEMENT

(1.) ADMIT. Learned Counsel the respondent waives service. By consent, taken up for hearing and final disposal.

(2.) THIS first appeal is directed against a judgment and order dated 23rd February, 1999 of the learned Additional District Judge, Bhandara, in a group of references under section 18 of the Land Acquisition Act, 1894 (for short, the Act ).

(3.) THE respondent was the owner of land bearing Gat No. 179 to the extent of 2. 02 hectares, out of which, a total extent of 0. 73 hectares land came to be acquired for the purpose of the Indira Sagar Canal. The lands are situated at Mauza Korambi in the District of Bhandra. A notification under section 4 of the Act was issued on 5th January, 1990 and the declaration under section 6 came to be issued on 6th February, 1991. The Special Land Acquisition Officer made his Award on 31st March, 1992 and while granting compensation adjudged the market value of the lands acquired at the rate of Rs. 22,000/- per hectare. By the impugned judgment and order dated 23rd February, 1999, the learned Additional District Judge has enhanced the compensation from Rs. 22,000/- per hectare to Rs. 25,000/- per hectare.