SPECIAL LAND ACQUISITION OFFICER (7), BOMBAY AND BOMBAY SUBURBAN DISTRICT Vs. MUNICIPAL COMMISSIONER GR BOMBAY MUNICIPAL CORPORATION

JUDGEMENT

(1.) The above Land Acquisition References (for short "lars") are filed under section 18 of the Land Acquisition Act, 1894. They pertain to same award. The purpose of Acquisition is one and common. The arguments are identical. Hence, they are disposed of by this common judgment.

(2.) Shri Korde appears for claimants in all LARs except LAR No. 26 of 1991 in which Shri Mody appears for claimants. Shri Makhija appears for the acquiring Body in all references. Shri Mane - AGP appears for Special Land acquisition Officer ("slao" for short).

(3.) The acquisitions under the present references were for the purposes of municipal Corporation of Greater Bombay ("mcgb" for short). The public purpose for which the lands were reserved, is 100 feet wide D. P. Road. The notification under section 126 (4) of the Maharashtra Regional and Town planning Act, 1966 read with section 6 of the Land Acquisition Act, was published in Maharashtra Government Gazette, Part-I on 5th January, 1989. It is agreed that this is the relevant date for valuation. Total area of the lands in question is 10,056. 250 square metres. The lands are divided into two survey numbers. Survey No. 137/b corresponding to CTS No. 822 admeasures 6,540. 375 sq. mtrs. whereas CTS No. 834 from the same survey number admeasures 3,575. 875 sq. mtrs. The possession of these lands was taken much earlier i. e. on 1st September, 1978.