UNION OF INDIA, MINISTRY OF RAILWAYS Vs. DINESH

JUDGEMENT

(1.) THESE appeals are directed against the judgments and awards passed between 9.1.2006 and 7.5.2007 by the Ad -hoc District Judge, Amravati on the references sought by the land owners whose lands situated at village Shirala, tahsil and district :Amravati were acquired for the public purpose - Narkhed Railway Route. Details like survey number, gat number, area acquired, names of the owners, compensation fixed by the Special Land Acquisition Officer etc. are reproduced below in tabular form: <FRM>JUDGEMENT_234_LAWS(BOM)9_2012.htm</FRM>

(2.) The learned Reference Court relied upon sale instances and the judgments and awards rendered in respect of the lands acquired for the similar purpose and enhanced amount of compensation to Rs. 1,00,000/ - per hectare. Aggrieved by these judgments and awards, the State has preferred these appeals.

(3.) Mr. Agrawal, learned counsel appearing for the appellants contended that the evidence brought on record does not support the view taken by the learned Reference Court. Although, some guess work is permissible while determining the market value of the land acquired, it cannot be without any foundation or without any evidence. According to him, there being no material available on record, the judgments and awards impugned are liable to be set aside.