BHIKUBEE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit. Heard finally.

(2.) The original claimant / appellant / questions judgment and order dated 29th August, 2013, in LAR No.401/1998, questioning deficiency in awarding compensation in respect of 300 sweet lime trees.

(3.) Agricultural properties of the appellant/ claimant situate at village Sultanpur and Bhandegaon, taluka Khultabad, district Aurangabad, were acquired by respondent State for construction of K.T.Weir ( Kolhapur Bandhara) of village Sultanpur / Bhandegaon. There is no controversy about description of the agricultural property and ownership vesting in the appellant. Possession of the land was taken on 31st Oct., 1988. Notification under Section 6 of the Land Acquisition Act was published in the gazette on 3/6/1993. The Special Land Acquisition Officer recorded the award on 19.10.1995. Notice in terms of Section 12(2) of the Act was served on 20.7.1996. The claimants feeling dissatisfied with inadequate and insufficient compensation, have filed references in time on 26.8.1996.