THE STATE OF MAHARASHTRA Vs. LAXMAN RAMCHANDRA PAWAR

JUDGEMENT

(1.) Since in all these appeals challenge is to the common Judgment and Award passed by Civil Judge, Senior Division, Amalner on 28th March, 2002 in LAR Nos.152/1992, 188/1992 and 190/1992, common arguments were heard in all these matters and I deem it appropriate to decide these appeals by a common reasoning.

(2.) First Appeal Nos.484/2002 to 486/2004 are filed by the State; whereas First Appeal No.1001/2003 is filed by the original claimants.

(3.) The lands, which are the subject matter of the present appeals were acquired for Bhokarbari irrigation project. The acquired lands were of village Bhokarbari. Notification under Section 4 of the Land Acquisition Act, 1894 (for short, the Act) in that regard was published in the Government Gazette on 7th June, 1987; whereas Award under section 11 of the Act came to be passed on 28th August, 1990. The Special Land Acquisition Officer had determined the market value of the acquired lands at the rate ranging from Rs.11,000/ - to Rs.14,000/ - per hectare and has accordingly offered the amount of compensation to the respective claimants.