SUDHAKAR HARIBHAU MULEY Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) This appeal is preferred against the judgment and Award passed by the learned 4th Joint Civil Judge (Senior Division), Aurangabad in Land Acquisition Reference No.338 of 2006, dtd. 19/5/2022, under Sec. 18 of the Land Acquisition Act, 1894 {hereinafter referred to as "The Act"}, dismissing the claim of the appellant for enhancement of compensation awarded by respondent No.1.

(2.) Facts giving rise to the present appeal are as follows :-

(3.) A notice was issued under Sec. 12(2) of the Act to the appellant. The appellant received the amount of compensation offered by the Special Land Acquisition Officer (for short "the SLAO") under protest and filed land acquisition reference bearing No.338 of 2006, before 4th Joint Civil Judge (Senior Division), Aurangabad