DEVIDASRAO NAGNATH BIDWAI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) This appeal is preferred against the judgment and award dtd. 4/3/2002 passed by the learned Land Reference Court, Parbhani in L.A.R. No.89 of 1984.

(2.) The following chart reflects all the material particulars of the appeal.

(3.) The appellants/claimants are the owners of land bearing Block No. 43/1 situated at village Kaudgaon, Taluka and District Parbhani. The said land was acquired for the construction of the Main Canal of the Jaikwadi Project pursuant to a notification issued and published under Sec. 4 of the Land Acquisition Act, 1894, dtd. 28/9/1978. The Land Acquisition Officer passed an award on 10/2/1981 and awarded compensation @ Rs.6,000.00 per hectare for 1 H 52 Ares of non-irrigated land and Rs.7,500.00 per hectare for 1 hectare of irrigated land. The learned Reference Court enhanced the amount of compensation and awarded Rs.20,000.00 per acre holding that the entire land of the claimant was non-irrigated.