VINODKUMAR S/O HARKNARAYAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These two appeals are filed under Sec. 54 of the Land Acquisition Act, 1894 by owners of land bearing Survey No.20/4 and Survey No.20/5, both admeasuring 2.79 HR, each, situated at village Bhopapur, Tq. Achalpur, Distt. Amravati. In both these matters the learned Reference Court had increased the compensation determined by the Land Acquisition Officer by an amount of Rs.95,697.00.

(2.) The enhancement is granted by determining rate of the lands at Rs.17,000.00 per hectare. Mr. Khamborkar, the learned counsel for the appellant has placed on record a copy of judgment and award dtd. 18/1/2017 passed by the learned Civil Judge, Senior Division, Achalpur, District Amravati in Land Acquisition Case No.52/1997 with respect to adjoining land bearing Survey No.20/2 which is acquired under the same notification is subject of the said reference.

(3.) The learned Reference Court has determined the market value of the said land and Rs.91,636.00 per hectare. Mr. Khamborkar submits that the said judgment and award has attained finality in as much as the acquiring body has not filed appeal challenging the said judgment.