SPECIAL LAND ACQUISITION OFFICERS Vs. ANILBAI JANARDAN PATIL JAGANATH ANANDRAO PATIL AND HIRABAI V RAUT

JUDGEMENT

(1.) THIS group of land acquisition references arises out of a common notification and for common public purpose and, therefore, the same is disposed of by this Common judgment.

(2.) BY notification issued on 28. 7. 1389 being notification no. LAQ/desk/i/b-1/3658/cr-21 by the commissioner of Konkan Division, the lands were notified for acquisition for the public purpose of bus depot, Bus Station, staff quarters and other allied works for the Maharashtra State Road transport Corporation. The said notification was issued under section 6 of the Land Acquisition Act, 1894 read with Section 126 (4) of the Maharashtra regional and Town Planning Act, 1966. The said notification was published in the Government Gazette on 3. 8. 1989

(3.) IN the course of acquisition proceedings the claimants were heard by the Special Land Acquisition officer and ultimately the Special Acquisition officer by his award dated 25. 3. 1990 inter alia awarded compensation in favour of the claimants at the rate of Rs. 375 in case where the land has access and the sum of Rs, 125 in case Where the. land did not have an access road. The SLAO has held as under :-