VIDARBHA IRRIGATION DEVELOPMENT CORPORATION Vs. KESHARBAI

JUDGEMENT

(1.) Heard.

(2.) The successful claimants before the Land Acquisition Authority have prayed for release of compensation amount which has been deposited by the appellant-acquiring body in pursuance of award passed by the competent authority in terms of Sec. 64 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013. The learned counsel appearing for the appellants has objected to release entire amount but would submit that 50% of the deposited amount can be permitted to be withdrawn. In this appeal, intervener has filed intervention application bearing intervener application (CAF) No. 1786/2023 by one Smt. Sulochana Shirsat seeking their impledment as well as objection for withdrawal of the sum.

(3.) The land under acquisition was admittedly owned by one Kashinath. It is applicants' contention that Kashinath was survived by his wife Kesharbai and seven children. In short, the applicants are the only legal heirs of Kashinath and therefore, they are entitled for the entire compensation amount.