MOHAN ANANT JOSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order passed by the learned Civil Judge, Senior Division, Ratnagiri, dated 30th September, 1985 in Land Acquisition Reference No. 18 of 1983.

(2.) THE relevant facts giving rise to this appeal are as follows :

(3.) THE State of Maharashtra acquired land to the extent of 15. 2 ares out of Survey No. 113 Hissa No. 9 of village Zadgaon, Ratnagiri, belonging to the appellants-claimants for the purpose of its use for light industrial estate. Notification under Section 4 of the Land Acquisition Act, 1894, was issued on 13th August, 1981. Notification under Section 6 of the said Act was issued on 23rd March 1983. Thereafter, the Land Acquisition Officer held an inquiry for determination of compensation amount payable for the said acquired land to the appellants. The Special Land Acquisition Officer passed his award on 9th June, 1983. He awarded compensation in the sum of Rs. 26,788. 10, He fixed the market value of the land at the rate of Rs. 1500/-per are.