MUKTARAM NATHA GANDGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit. Heard finally with the consent of the parties.

(2.) Being aggrieved by the quantum of compensation awarded by reference Court, appellants/original claimants have challenged judgment and awards passed by learned Joint Civil Judge, Senior Division, Jalna, in L.A.R. No. 118/2011 on 24/11/2016, L.A.R. No.117/2011 on 03/12/2016, L.A.R. No.185/2011 on 05/12/2016, L.A.R. No.119/2011 on 22/11/2016 and L.A.R. No.171/2011 on 30/11/2016.

(3.) Portion of lands of claimants from Gut Nos.50, 51, 268 and 269, situated at Kasarwadi village, Taluka Ambad, Dist. Jalna, are acquired for Kasarwadi/ Bantakali Percolation Tank. Notification under Sec. 4(1) in that regard was published in official gazette on 01/01/2004. The award was declared on 01/03/2005. Special Land Acquisition Officer awarded compensation @ Rs.1090.00 and Rs.1310.00 per R for irrigated land, whereas @ Rs.655.00 and Rs.545.00 per R for Jirayat land. Reference Court treated all the acquired lands as seasonally irrigated lands and enhanced compensation to Rs.3675.00 per R. Claimants have filed these appeals for enhancement of compensation.