MOHD. ISHAQ RAJ MOHAMMAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants - claimants, feeling aggrieved by the judgment and award dtd. 19/8/2000 in Land Acquisition Reference No. 61 of 1990 passed by the learned Senior Division, Aurangabad (hereinafter referred to as "the learned Reference Court") have preferred this appeal for enhancement of compensation. It is signifcant to note that, the learned Reference Court has dismissed the Land Acquisition Reference of the present appellants - claimants and justifed the quantum of compensation awarded by the Special Land Acquisition Ofcer under the award dtd. 24/1/1990.

(2.) The backgrounds facts of the case are as follows :

(3.) Learned Counsel for the appellants - claimants submits that, the concerned Special Land Acquisition Ofcer has granted very meagre rate of compensation by ignoring the fact that, the land under acquisition was having water facilities and Mango trees. She pointed out that, the comparable sale-deed which is at Exh.66 had in fact shown rate of Rs.1250.00 per Are, which could have been granted by the learned Reference Court. She also pointed out that, the 7/12 extract produced by the appellants had in fact indicated that, Bagayat crops like Sugarcane were being taken from the land under acquisition but it was ignored by the learned Reference Court. As such, she claimed enhancement of the compensation.