THE STATE OF MAHARASHTRA Vs. MANOHAR MUKUND PATIL

JUDGEMENT

(1.) As all these appeals raise common questions of facts and law, they are heard together and being decided together by this common Judgment.

(2.) The challenge in these appeals is to the Awards under Section 18 of the Land Acquisition Act, 1894, (hereinafter referred to as "the said Act"). They pertain to the lands situate at Village Koli -Kopar, Taluka Panvel, District Raigad, which were notified on 3rd February 1970, under Section 4(1) of the said Act, for acquisition for the public purpose of setting up a satellite city of New Bombay.

(3.) First Appeal Nos.1954 of 2005, 1955 of 2005, 1956 of 2005, 1957 of 2005, 1958 of 2005, 1959 of 2005, 1960 of 2005 and 1961 of 2005 are preferred by the State of Maharashtra and they take an exception to the common Judgment and Award dated 19th April 2000, passed by reference court of Additional District Judge, Raigad -Alibag in Land Acquisition Reference Nos.78/1987, 81/1987, 83/1987, 88/1987, 90/1987, 105/1987, 108/1987 and 594/1987. In these appeals, the market value of the lands has been fixed @ Rs.10/ - per square meter, with the grant of statutory benefits under Sections 23(1) -A, 23(2) and 28 of the Act. First Appeal Nos.1665 of 2006, 1882 of 2006, 1883 of 2006, 1884 of 2006, 2290 of 2006, 914 of 2003, 3147 of 2006, 1340 of 2007 and 2468 of 2007 are the cross appeals preferred by the original claimants for enhancement of compensation amount @ Rs.25/ - per square meter.