SHRIMANT BAPURAO SONALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By consent of both sides, heard together and decided by common judgment.

(2.) These Appeals filed under Sec. 54 of the Land Acquisition Act, 1894 take exception to the award dtd. 18/2/2008 passed in Land Acquisition Reference Nos. 29/2004 and 30/2004.

(3.) There is no dispute about the fact that the Government of Maharashtra published Notification No. 2000/LNQ/CR/52 under Sec. 4 of the Land Acquisition Act on 27/8/2000 and proposed acquisition of lands situated at village Takli (Bombli), Tq. Deoni, Dist. Latur for construction of percolation tank at village Takli (Bombli). The lands were acquired for the said purpose on 27/8/2000. Claimants submitted statement of claim before the Land Acquisition Officer for determination of market value of the acquired lands under Sec. 9 of the Act supported by documentary evidence. It is the case of claimants that the Land Acquisition Officer awarded inadequate compensation by ignoring the relevant factors which are required considered for the purpose of computation of compensation payable in case of lands acquired. The claimants have given several supporting factors to indicate that compensation of the land would not be as low as decided by the Special Land Acquisition Officer. According to the claimants, the market rate as on the date of notification was Rs.2,00,000.00 per Acre and hence the references in question were made to the Reference Court for determination of reasonable compensation.