SUMANBAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By consent of both the sides, heard finally at the stage of admission.

(2.) The Petitioner was the owner of land admeasuring 1 Hectare 1 R bearing Survey No.148/2, situated at Village ' Sastur, Taluka ' Omerga, District ' Osmanabad (Now Dharashiv). The said land of the Petitioner came to be acquired for rehabilitation of Village ' Sastur. The Respondent No.2 ' Land Acquisition Officer (LAO) passed an Award on 22/10/1996 under Sec. 11 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the L. A. Act') and granted the rate of Rs.24,000.00 Per Hectare for the land of the Petitioner. Being not satisfied with the amount of compensation granted by Respondent No.2, the Petitioner preferred a Land Acquisition Reference (L.A.R.) No.595/2005 (Old L.A.R No.255/2000), which was referred to the Civil Judge, Senior Division, Omerga (hereinafter referred to as 'the learned Reference Court') for compensation @ Rs.20,000.00 Per R. The Reference came to be rejected by the learned Reference Court vide Judgment and Order dtd. 06/01/2009.

(3.) The Petitioner, being aggrieved by the above referred Judgment and Order passed by the learned Reference Court, preferred the Civil Revision Application (Stamp) No.26654/2011 with Civil Application No.12357/2011 for condonation of Delay before this Court. This Court by order dtd. 08/12/2011 dismissed the Application for condonation of delay in preferring the Civil Revision Application. The Petitioner approached the Hon'ble Supreme Court of India in Special Leave Petition (Civil) Diary No(s). 31891/2019, which also came to be dismissed on the ground of delay.