BAPU HAIBATRAO BARULE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) These appeals are preferred against the common judgment and award dtd. 29/4/2002 passed by the Land Reference Court, Ahmedpur District Latur in Land Acquisition Reference Nos. 346 of 2001 (Old No.378/1992), 347 of 2002 (Old No.379/1992), 348 of 2001 (Old No.380/1992), 349 of 2001 (Old No.381/1992), 354 of 2001 (Old No.386/1992), 355 of 2001 (Old No.387/1992) and 832 of 2001 (Old No.669/1992). The claim was partly allowed.

(2.) With the consent and through private negotiation, the agricultural lands of the appellants / claimants were taken into possession by the State Government for the purpose of construction of a Percolation Tank at village Dhalegaon, Tq. Ahmedpur, Dist. Latur. The notification under Sec. 4 of the Land Acquisition Act was issued on 14/1/1988. The Land Acquisition Officer passed an award on 31/12/1990 and awarded compensation @ Rs.16,500.00 per hectare to the claimants for their acquired lands. Thereafter, the learned Reference Court enhanced the amount of compensation and awarded Rs.250.00 per Are i.e., Rs.25,000.00 per hectare. Being aggrieved and dissatisfied by the common judgment and award passed by the learned Reference Court, Latur, the claimants have preferred these appeals.

(3.) The details of the acquired lands are as follows: