NAMDEORAO MAHADEORAO KADU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This First Appeal under Sec. 54 of the Land Acquisition Act, 1894 (for short LA Act) is filed by the Original claimant being not satisfied by the Judgment and Award dtd. 21/11/2014 in Reference No. 22 of 2008. Application filed by the Appellant was partly allowed by awarding the compensation for the land.

(2.) Heard the learned Advocate for the Appellants and the learned Advocate for the respondent No.3-acquiring body and the learned Assistant Government Pleader for the Respondent Nos.1 and 2. With their assistance gone through the record.

(3.) It is submitted by the learned Advocate for the Appellant that, the basic and main challenge in the Appeal is to the extent of denial of the enhanced compensation towards the teak trees, which were standing on the acquired land. He submitted that, though there was material to show the existence of teak trees on the acquired land, the learned reference Court erroneously held that, there was no iota of evidence to support the said claim and declined to grant the enhanced compensation for the same. He further submitted that the compensation for the land was not granted at par with Award of Lok-Adalat in Claim Petition No.15 of 2008. He prayed for remand of the matter.