GUNWANT Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) THIS appeal filed by the original claimants under Section 54 of the Land Acquisition Act, 1894 (for short the said Act) seeks enhancement in the amount of compensation for the land acquired in proceedings under the provisions of the said Act.

(2.) LAND admeasuring 1H 72 R situated at Navargaon, Taluka and District Yavatmal is subject matter of acquisition. Notification under Section 4 of the said Act came to be published on 01/10/1987. The award in question is dated 12/12/1991. The Land Acquisition Officer granted an amount of Rs. 10,462/ -per hectare for said land. Being aggrieved, the claimants filed reference under Section 18 of the said Act. The Reference Court partly enhanced the compensation to Rs. 20,000/ -per hectare. Not being satisfied by the amount of enhancement, the claimants have filed the present appeal.

(3.) SHRI H.D. Dubey, learned Assistant Government Pleader appearing for the respondent opposed aforesaid submissions. According to him, the Reference Court had granted appropriate compensation considering the evidence on record. He submitted that the agreement at Exhibit -43 was rightly discarded by the Reference Court and the awards filed on record were in respect of lands from some other village. He therefore submitted that there was no reason to interfere with the impugned judgment.