SHAHU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants in both these appeals have challenged the common judgment and award dtd. 24/4/2003 passed by the learned Civil Judge, Senior Division, Osmanabad ( hereinafter referred to as the 'learned Reference Court'), in their respective L.A.R. Nos. 288/1990 and 92/1992.

(2.) The appellants are the original claimants and by way of these appeals, they are claiming enhancement of the compensation granted by the learned Reference Court.

(3.) It appears that respective lands of applicants -claimants were acquired for the resettlement of village Bhatagali affected by Lower Terna Project, Makani Project. Under the award passed by the Special Land Acquisition Officer dtd.24/11/1987 compensation was granted to the appellants for their respective lands at the rate of Rs.12,000.00 per hector. Since it was claimed by the appellants that market value of their lands was Rs.25,000.00 per acre, they claimed compensation of Rs.20,000.00 per acre. However, the learned Reference Court awarded compensation at the rate of Rs.16,000.00 per acre.