EXECUTIVE ENGINEER, ARUNAVATI IRRIGATION DIVISION, ARUNAVATI IRRIGATION DIVISION Vs. NAGORAO S/O RAMAJI RATHOD

JUDGEMENT

(1.) Heard finally with the consent of learned counsel appearing for the parties.

(2.) The land of the cross-objector bearing Survey No.37/1B admeasuring 0.50 HR situated in Village Mokh, Tah. Digras, Dist. Yavatmal came to be acquired for the purpose of drainage for the extended Gauthan for Rehabilitation. Notification under Sec. 4 of the Land Acquisition Act, 1894 was issued on 16/05/1996. The Land Acquisition Officer has passed the award on 05/11/1997 awarding compensation @ Rs.15,250.00 per hectare.

(3.) Aggrieved by the amount of compensation awarded by the Land Acquisition Officer, the cross-objector made application seeking reference under Sec. 18 of the Land Acquisition Act pursuant to which the LAC No.1265/2004 came to be registered in which the learned Reference Court was pleased to award compensation at the rate of Rs.3,75,000.00 per hectare. This Judgment and award passed by the learned Reference Court is challenged by the Acquiring Body / VIDC in the First Appeal. The land owner has preferred cross-objection seeking further enhancement in the compensation awarded by the learned Reference Court.