STATE OF MAHARASHTRA Vs. ANANT DAYARAMJI KHANDAR

JUDGEMENT

(1.) These appeals arise from the common judgment and award dated 30.4.1997 passed by the Civil Judge, Senior Division, Amravati in Land Acquisition Case No. 111/1992 and 114/1992.

(2.) The lands in village Bhambora District:Amravati were compulsorily acquired for Upper Wardha Project (for constructing canal) Upper Wardha Irrigation Project Benefitted Zone No.2 vide notification dated 24.11.1988. The Special Land Acquisition Officer declared the award on 10.9.1991 and fixed the market value @ Rs.12,000/- P.H. Dissatisfied with this award the land owners sought reference.

(3.) The land owners relied upon sale instances and also judgment and award delivered in Land Acquisition Case No.27/1992 by the Civil Judge, Senior Division, Amravati. The learned Reference Court enhanced the amount of compensation to Rs.40,000/- P.H. Being aggrieved by this enhancement of compensation these two appeals have been preferred by the State.