STATE OF MAHARASHTRA Vs. CHAMPAVATI KRIDA MANDAL

JUDGEMENT

(1.) THIS First Appeal, arising out of land acquisition proceedings, involves an interesting question of law.

(2.) THE land of the claimant was acquired for the construction of the rest house. The Land Acquisition Officer granted compensation to the extent of Rs. 1,15,000 to the claimant. As the claimant was dissatisfied by the compensation granted, the matter was considered in Land Acquisition reference No. 8 of 1980 by the learned Additional District Judge.

(3.) IN reference, the learned Judge granted compensation for the acquired portion at the rate of Rs. 4 per sq. ft. Thus, the compensation was enhanced by Rs. 1,44,000 for the acquired area.