SURESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) First appeal No. 887/2011 is filed by original claimant for enhancement of compensation and First Appeal No. 852/2011 is filed by Acquiring Body challenging the order passed by Referal Court enhancing the amount of compensation.

(3.) I have heard both the parties. Considered record and judgments relied by both the parties. The present appeals are filed by claimants as well as Acquiring Body being aggrieved by the judgment and award dtd. 30/11/2010, rendered by Joint Civil Judge Senior Division, Buldhana in Land Acquisition Case No. 8/2007 filed by the claimant. The Referal Court partly allowed the claim of appellant/claimant and awarded total amount of Rs.2,12,500.00 at the rate of Rs.3,61,000.00 per hectare. The acquired land is in gat No. 388, admeasuring 1 hectare. It is acquired by Maharashtra Jivan Pradhikaran for Water Supply Scheme. The notification under Sec. 4 of Land Acquisition Act came to be issued on 05/07/2004. The award came to be passed on 24/08/2005.