STATE OF MAHARASHTRA, THROUGH COLLECTOR, YAVATMAL Vs. FATIMABEGUM D/O MIRZA HAMIG BAIG, R/O GONDWAKDI, TQ KELAPUR, DIST YAVATMAL

JUDGEMENT

(1.) This appeal takes an exception to the judgment and award dated 17/12/2005 passed by the learned Civil Judge Senior Division, Pandharkawada (Kelapur) in Land Acquisition Case No.197/2002. By the said judgment and award, Reference Court enhanced the amount of compensation at the rate of Rs.70,000/- per hectare with consequential benefits for the acquired land. Being aggrieved thereof, State has preferred the present appeal.

(2.) The fact giving rise to the appeal may be stated in nutshell as under :

(3.) The only issue that arises for determination in this appeal is whether the Reference Court was justified in enhancing the amount of compensation and the enhanced amount of compensation is just, reasonable and proper.