MADHAV KALYAN KULKARNI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THESE four appeals filed by the claimants and cross appeals filed on behalf of the State of Maharashtra can be disposed of by this common judgment since they arise out of a common judgment and acquisition References.

(2.) THE Special Land Acquisition Officer, Kolhapur, vide his Award, dated 21-3-1983 awarded compensation at the rate of Rs. 9. 75 per sq. ft. The claimants sought reference under Section 18 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act'), whereupon the Reference Court vide his impugned judgment and decree/award dated 12th August 1985 enhanced compensation and directed the State Government to pay at the rale of Rs. 25 per sq. ft. In addition to this compensation, the learned Trial Judge also allowed certain statutory claims under the Act. At the outset, it may be stated that the controversy in these appeals and Cross-Appeals is restricted only in regard to determination of the market value of the Land Acquisition.

(3.) IN the present proceedings, two lands bearing R. S No. 573 (pt.)and 576 (Pt.) situate at Ichalkaranji are involved. Survey No. 573 (pt) belongs to Sbri M. K. Kulkarni whereas Survey No. 576 (pt) belongs to G. B. Date. Both these lands are adjacent to each other.