SPECIAL LAND ACQUISITION OFFICER Vs. SANDHYA PURUSHOTTAM KANKONKAR

JUDGEMENT

(1.) ALL these appeals and cross-objection no.21 of 2001 can be disposed of by common Judgment since all the lands involved in these appeals are acquired by the same Notification and the point of law involved is the same. The learned counsel appearing for the parties have also submitted that all these appeals be disposed of by common judgment, since the facts involved in all these appeals are almost identical.

(2.) THE land involved in First Appeal no.11 of 2000 was acquired by Notification dated 24th July, 1991, issued under Section 4 of the Land Acquisition Act, 1894, and the lands involved in the other three appeals were acquired by Notification dated 12th August, 1991. The details showing the area acquired, the survey numbers, the land acquisition case numbers, corresponding appeal numbers, and dates of Judgments/Awards of the Reference Court are as follows:-

(3.) THE Reference Court, while passing the Awards which are impugned in these appeals relied upon Award passed in the year 1986 and after holding that the acquired lands are comparable and similar to the lands acquired forming the subject-matter of the Award dated 15th March, 1989, fixed the compensation at the rate of Rs.24/- per square metre, after giving increase of 10% per year from 1986.