MAHARASHTRA INDUSTRIAL DEVELOPMENT CORPORATION Vs. BHARATLAL

JUDGEMENT

(1.) In this appeal, challenge is to the judgment and award dtd. 27/4/2007, passed by the learned Ad-hoc District Judge-1, Yavatmal (hereinafter referred to as "the Reference Court"), whereby the Reference Court in a Reference filed by respondent No.1/claimant enhanced the compensation from Rs.50,000.00 to Rs.3,25,000.00 per hectare.

(2.) The appellant is the Maharashtra Industrial Development Corporation. The land bearing Survey No.27, admeasuring 3.06 HR was acquired for the purpose of Extension of Industrial Estate at Village Bhoyar, Tq. and Distt. Yavatmal. The Land Acquisition Officer, after having followed the procedure, passed the award on 27/11/1997 and awarded compensation at the rate of Rs.50,000.00 per hectare. The respondent No.1, being dissatisfied with the quantum of compensation, filed a Reference.

(3.) The parties adduced the evidence before the Reference Court. The Reference Court, on the basis of the material on record, found that the compensation awarded by the Land Acquisition Officer was inadequate and therefore, it was enhanced to Rs.3,25,000.00 (rupees three lakhs twenty five thousand only) per hectare. Being aggrieved by this enhancement, the appellant has come before this Court.