GHEVARCHAND RUPCHAND SINGAWI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an Appeal under Sec. 54 of the Land Acquisition Act, 1894 (for short, 'L.A.Act') by the Claimant against the Judgment and Order dtd. 11/06/2010, passed by the learned Joint Civil Judge, Senior Division, Amravati, rejecting/dismissing the Claim Petition/LAC No. 160/2004.

(2.) The Respondents are the State, Special Land Acquisition Officer (SLAO) and Acquiring Body. The Appellant's land admeasuring 0.5 R, out of Gat no. 202/Survey no. 51/1-A, situated at village Nagarwadi, Taluka Dhamangaon Railway, District Amravati, came to be acquired for Dattapur Laghu Pat R- 1. The Notification under Sec. 4 of the L.A. Act was issued on 15/09/2000 and the Award came to be passed by the SLAO on 24/12/2001, awarding the compensation of Rs.32,700.00 per hectare. Being dissatisfied with the compensation, the above referred Reference came to be preferred.

(3.) The Acquiring Body resisted the Claim Petition by filing Written Statement. The issues were framed by the learned Reference Court. The Appellant led the evidence. No evidence was led by the Respondents. Considering the material available on record, the learned Reference Court passed the impugned Judgment and Order.