NIRMALA KRUSHNA MUNDKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Feeling aggrieved with the judgment and award dated 24 th October, 2013 passed by the Civil Judge (Senior Division), Panvel in L.A.R No.69 of 2008 under Sec. 28-A of the Land Acquisition Act, 1894, (for short "Act"), the appellants have preferred this appeal.

(2.) Facts in brief are as under.

(3.) Land of the appellants came to be acquired by the Government of Maharashtra vide Notification dated 3 rd February, 1970 under Sec. 4(1) of the Act. The land was acquired for setting up Satellite town of New Mumbai. It is the case of the appellants that compensation awarded by the Special Land Acquisition Officer (SLAO) was quite inadequate. The appellants could not make a reference under Sec. 18 of the Land Acquisition Act owing to their poverty and illiteracy. They have, therefore, moved an application under Sec. 28-A of the Act before the Collector for re-determination of the amount of compensation on the basis of award of the Court. Since several lands from the village Vadghar, Taluka Panvel, District Raigad were acquired by the State, the appellants too had prayed for enhancement of compensation @ Rs.30.00 per square meter.