VASANT VISHWANATH DHOPARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These three appeals are preferred against the common judgment and award dtd. 24/1/2017, passed by the learned Reference Court i.e. Civil Judge, Senior Division, Nilanga, District Latur in L.A.R. Nos. 21 of 2012, 17 of 2014 and 22 of 2012, arising out of one and the same award, passed by the Special Land Acquisition Officer, Latur.

(2.) The agricultural lands of the appellants in these appeals have been acquired for construction of minor irrigation tank at Umardara, Tq. Shirur Anantpal, District Latur, which are as follows :-

(3.) The appellants-claimants were owners and possessors of the said lands, respectively. The compensation was granted at Rs.1,75,000.00 per hectare. The Land Acquisition Award No. 2007/LNQ/Cr-05 dtd. 11/12/2009 was passed by the land acquisition authority accordingly. The amount of compensation was inadequately granted to the appellants. Therefore, L.A.R. Nos. 21 of 2012, 17 of 2014 and 22 of 2012, were preferred by the claimants.