EXECUTIVE ENGINEER, MEDIUM PROJECT, LAXMI BHAVAN SQUARE, DHARAMPETH, NAGPUR Vs. RUPRAO S/O KASHIRAM MOHRIYA

JUDGEMENT

(1.) I have heard learned counsel for the appellants, learned Assistant Government Pleader for the respondent Nos.2 & 3 and learned counsel Shri Patil for respondent No.1. I have gone through the impugned award and Paper Book of this appeal. I have also gone through the Judgment commonly delivered in a group of appeals started with First Appeal No.1110/2008 on 5th July, 2017 by this Court. I am of the view that the issue involved in this appeal, which pertains to true market value of the acquired dry crop land, is squarely covered by the findings recorded by this Court in the said Common Judgment rendered on 5th July, 2017. Apart from the similarity between the lands involved in those appeals and in the present appeal, there is also similarity in terms of Section 4A of the Land Acquisition Act notification, situation and the purpose of acquisition. Learned counsel for both the sides as well as learned A.G.P. are in agreement over this situation. Therefore, this appeal can also be disposed of on similar grounds as the Judgment dated 5 th July, 2017.

(2.) Accordingly, the appeal is partly allowed. It is declared that the appellant is entitled to receive compensation at the rate of Rs. 83,000/ per hector for the acquired land together with all other statutory benefits at the same rates as granted by the reference Court. The impugned award stands modified in the above terms. Parties to bear their own costs.