STATE OF MAHARASHTRA Vs. RAMDAS DHAYA PATIL

JUDGEMENT

(1.) THE State has filed this appeal against the judgment and order dated 4. 2. 1992 passed by the Addl. District judge, Raigad-Alibag in Land Acquisition Reference No. 388 of 1987 granting enhanced compensation to the claimant respondent at the rate of Rs. 11/- per sq. mtr. alongwith additional components contemplated under the provisions of the Land Acquisition Act (hereinafter referred to as "the said Act") as against the award of rs. 1/- per sq. mtr. granted by the Special Land acquisition Officer (in short, S. L. A. O. " ).

(2.) AS against this, the claimant has filed cross-objection claiming that the award of the learned trial judge was not reflecting the true market price of the impugned property and* therefore, he claimed that the just and proper market value of the property would be Ra. 15/- per sq. mtr.

(3.) I have heard Shri Tated, the learned A. G. P. for the appellant and Shri Patil, learned counsel for the respondent claimant. Perused the record.