SUBHADRABAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Taken up for final disposal with the consent of the parties.

(2.) The appellants are aggrieved by the common judgment and award dtd. 2/5/2015 passed by the Reference Court awarding inadequate compensation. The notification under Sec. 4 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act') and the award are common. Hence, all the appeals are disposed of by this common judgment.

(3.) The lands of the appellants from village Nipani Jawalka, Taluka Georai, District Beed were acquired pursuant to notification under Sec. 4 of the Act of which last date of publication was 11/7/2005. The award was passed on 15/6/2007. The Special Land Acquisition Officer (SLAO) treated all the lands as dry lands and awarded compensation at the rate of Rs.690.00 per Are. The Reference Court treated the lands in First Appeal Nos.571 of 2023, 572 of 2023 and 3104 of 2023 as dry lands whereas the lands in First Appeal Nos.1774 of 2023 and 1775 of 2023 were treated as irrigated lands. The Reference Court fixed the rate of Rs.2500.00 per Are for irrigated lands and Rs.2000.00 per Are for non-irrigated lands.