DNYANOBA BABURAO KAWALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard rival submissions.

(2.) The appellants have fled this appeal for seeking enhancement of compensation amount awarded by learned District Judge - 2, Jalna (hereinafter referred TO as "the learned Reference Court ") under the impugned judgment in L.A.R. No. 49 of 2013.

(3.) The learned counsel for the appellants have placed on record judgment of this Court passed on 7/2/2023, in bunch of Appeals in the First Appeal No. 1351 of 2009 and others wherein the appeals arising out of same acquisition and award have been determined by granting certain rates per Are for diferent categories of lands. According to the same, rate of Rs.2400.00 per Are is granted for dry lands and Rs.3600.00 per Are is granted to semi-irrigated lands. Further, rate of Rs.1200.00 per Are has been granted to potkharab lands.