VENKATRAO RAMCHANDRARAO PATIL Vs. VITTHAL GUNDAJI DHADGE

JUDGEMENT

(1.) The appellants, who are the respective claimants in their Land Acquisition References Nos. 511/1985, 515/1985, 508/1985, 516/1985, 514/1985, 513/1985, 507/1985, 512/1985 and 504/1985 have challenged judgment and order dtd. 1/4/1991 passed by the 2nd Additional Sessions Judge, Latur (hereinafter referred to as the "learned Reference Court") commonly in almost 18 Land References, including the Land References of the present appeals, being dis-satisfed with the quantum of compensation.

(2.) Heard Shri Umakant Patil, learned Counsel for the appellants and learned A.G.P. Shri A.A. Jagatkar, for the respondent - State. Also perused the impugned judgment and documents on record with the assistance of learned Counsel for the rival parties.

(3.) It is not in dispute that under Notifcation dtd. 5/11/1981 under Sec. 4 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act"), the Special Land Acquisition Offcer acquired lands for the purpose of constructing minor tank. Final Notifcation under Sec. 6 of the Act was also made. The Land Acquisition Offcer, by taking into consideration all the aspects, ultimately reached to the conclusion that the market value of the lands under acquired in the year 1981 was between Rs.3500.00 to Rs.5500.00 per Acre and accordingly award dtd. 18/7/1984 was passed by the Special Land Acquisition Offcer. The appellants then fled References against the said award and claimed amount of Rs.10,000.00 per Acre in respect of Jirayat land and Rs.15,000.00 per Acre in respect of Bagayat land. The learned Reference Court partly allowed the References and determined the market price of the lands under acquisition to the extent of Rs.8,000.00 per Acre for Jirayat land and Rs.10,000.00 per Acre for Bagayat land. Therefore, the appellants are before this Court for enhancement of the compensation.