SULOCHANA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Present application has been filed by the applicant in Civil Application No. 1311 of 2022 for review of certain observations in the judgment and order passed by this Court in the said application on 20/03/2023. Present application for review is filed on the ground that this Court has passed the order in the delay condonation application and rejected the application of the applicants. The grievance of the applicants is that they are the owners of agricultural land bearing Survey No. 1/2 admeasuring 0.52 H.R. at Mouza Palakwadi, Wardha which was acquired by the State Government for and on behalf of the Municipal Council, Wardha vide Notification under Sec. 4 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act' for short) dtd. 14/11/1985. The Land Acquisition Officer vide its Award dtd. 05/08/1988 awarded total compensation of Rs.1,12,320.00.

(3.) Being aggrieved with the Award of the Land Acquisition Officer, the applicants had filed reference application before the trial Court and claimed the compensation @ Rs.70.00per square feet for 0.52 H.R. i.e. 55948 square feet vide L.A.R. No. 39/1991. On 11/04/2007, the reference Court has granted compensation @ Rs.4.00 per square feet for 0.52 H.R. land.