EXECUTIVE ENGINEER Vs. PRASHANT KRUSHNARAO NIMJE

JUDGEMENT

(1.) Heard learned Counsel for the appellant as well as learned Counsel for the respondents.

(2.) The instant appeal under Sec. 54 of the Land Acquisition Act raises a challenge to the judgment and award dtd. 16/8/2019 passed by the Court of Civil Judge, Senior Division, Yavatmal, in Land Acquisition Case No.5252013, whereby the claim for enhancement of compensation filed by respondent no.1 was partly allowed and compensation was enhanced from Rs.86,000.00 per hector to Rs.7,15,590.00 per Hector.

(3.) The land of respondent no.1 bearing GatSurvey No.2134 admeasuring 0.57 HR out of 02.02 HR situated at village Wadhona Bajar, Taluka Ralegaon, District Yavatmal, was acquired for construction of main canal of Bembla project. Notification under Sec. 4 of the Land Acquisition Act, 1894, was published on 23/8/2007 and award was passed on 26/8/2010. It was the case of respondent no.1claimant that the compensation awarded by the respondentSpecial Land Acquisition Officer was not just, proper and reasonable. In the reference filed by respondent no.1 the enhancement of compensation as stated above of Rs.7,15,590.00 per Hector was granted.