MADHUSUDAN VASANTAJI KARIYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The appellants-original claimants are aggrieved by judgment and award dtd. 31/3/2006 passed by Civil Judge Senior Division, Yavatmal in Land Acquisition Case No.298/1997. The appellants were owners of land admeasuring 10.36 HR of Gat No. 760 of mouja Kalamb, District Yavatmal. The said land was acquired by the State Government for the purpose of development of small scale industries vide notification dtd. 22/3/1990, issued under Sec. 32(2) of the Maharashtra Industrial Development Act, 1961 (For short the, "Act"). The award was passed on 25/4/1995. The Land Acquisition Officer granted compensation at the rate of Rs.8,000.00 per hectare. The claimants filed reference. The Reference Court enhanced the compensation to Rs.15,000.00 per hectare. The claimants were not satisfied with the enhanced compensation, therefore, the present appeal.

(3.) Having heard both sides, the only point that arises for consideration is whether the appellants-claimants are entitled for further enhancement. The answer is in the negative, for the reasons to follow.