KAWADU MADHAV BANSOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE returnable forthwith by consent of the learned counsel for revision petitioner and the learned AGP for respondents.

(2.) THIS revision is directed against the judgment and order dated 30-12-2002 passed by Civil Judge, Senior Division, Yavatmal, in Land Acquisition case No. 146 of 1997, whereby he dismissed the reference made to the Civil court under section 18 (1) of Land Acquisition Act.

(3.) THE land bearing Survey No. 67/2 of village Borgaon owned by the present revision petitioner, who is the applicant in the Land Acquisition case was acquired in the land acquisition proceedings bearing No. L. A. C. / 2/47/94-95 of mouza Borgaon by the Special Land Acquisition Officer, Minor Irrigation Works II Yavatmal. The Land Acquisition Officer passed an award. As the revision petitioner was not satisfied with the amount of compensation awarded by the Land Acquisition Officer he applied to the Collector for making a reference and a reference was made by the Collector accordingly under section 18 of the Land Acquisition Act for the enhancement of compensation to the Civil Court, Yavatmal.