STATE OF MAHARASTRA Vs. NAMDEO PANURANG SUTHAR

JUDGEMENT

(1.) Heard the learned APP for the State and the learned Counsel for the respondents.

(2.) The appellant - State of Maharashtra is challenging the judgment and order passed by the Reference Court dated 3rd June, 1985 in LAR No.100/84.

(3.) Brief facts are that a vast extent of land located at Village Takli, Tal.Karmala, Dist.Solapur was acquired for Ujani project. The Reference court vide its judgment and order awarded additional compensation of Rs.34,293.75 and also granted additional amount calculated at the rate of 12% on the market value from the date of notification under Section 4 plus 30% solatium on the additional amount and 15% solatium on the amount awarded by the SLAO. It is an admitted position that in respect of other similarly situated acquisitions, the State of Maharashtra has preferred Appeal No.477/87 and these appeals were dismissed by the Division Bench of this Court (Coram : V.S. Kotwal and N.P. Chapalgaonkar, JJ.) by judgment and order dated 26th February, 1990 in First Appeal No.477/87.