PRATAPSINGH RANE Vs. EXECUTIVE ENGINEER, WORKS DIVISION XVII

JUDGEMENT

(1.) HEARD Shri Desai, learned Senior Counsel appearing for the Appellants and Shri Narvekar, learned Addl.

(2.) THE above Appeal challenges the Judgment and Award dated 20.12.2007, passed by the learned Reference Court in Land Acquisition Case no. 30 of 2006, whereby a reference under Section 18 of the Land Acquisition Act, 1894, (hereinafter referred to as the said "Act"), came to be dismissed.

(3.) BRIEFLY , the facts of the case are that the Respondents acquired land for augmentation of Sanquelim Water Supply Scheme pursuant to a Notification under Section 4 of the said Act dated 02.08.2005 admeasuring an area of 4615 square metres from the property surveyed under no. 106 (part) of Village Carapur and 675 square metres from the property surveyed under no. 67/1 (part) of Village Podocem, Sattati Taluka. The Land Acquisition Officer offered compensation for the land acquired pursuant to an Award dated 14.06.2006 at the rate of Rs.40/ - per square metre. Being dissatisfied with the said amount, the Appellants preferred a reference under Section 18 of the said Act and prayed for compensation at the rate of Rs.300/ - per square metre. The Reference Court by the impugned Judgment dated 20.12.2007, dismissed the said reference under Section 18 of the said Act. Being aggrieved by the said Judgment, the Appellants have preferred the present appeal.