STATE OF MAHARASHTRA Vs. MOTIRAM SAMPAT KALE

JUDGEMENT

(1.) THESE appeals are from the judgment and award passed by the Reference Court � Buldhana in the references sought by the land owners, whose lands were compulsorily acquired for Minor Irrigation Tank, village Sawangi Mali, taluka Mehkar, district : Buldhana.

(2.) THE particulars of the survey number, land area acquired, compensation awarded by the Special Land Acquisition Officer and compensation enhanced by the learned Reference Court Buldhana are reproduced below:

(3.) THE point that arises for my consideration is as under: Whether the compensation enhanced by the learned Reference Court is just and fair?