STATE OF MAHARASHTRA Vs. KESHAV DAYARAM MHATRE

JUDGEMENT

(1.) Heard Advocates appearing for the parties. The appellant-State of Maharashtra has taken an exception to the judgment and award dated 24th April, 1990 passed by the learned Joint Civil Judge, Senior Division, Alibag, District Raigad in a Reference under Section 18 of the Land Acquisition Act, 1894 (hereinafter referred to as "the said Act").

(2.) The land subject matter of the Appeal is Survey No.69, Hissa No.3A and Survey No.88 having area of 2 acres and 2 gunthas i.e. 8410 square meters. The acquired land is situated at Village Ulwe, Taluka Panvel, District Raigad. A notification under Section 4 of the said Act was issued on 3rd February, 1970 notifying the said land for acquisition for the public purpose of setting up of a satellite city of Navi Mumbai.

(3.) The award under Section 11 of the said Act was made on 1st September, 1986. The respondents-claimants did not accept the award and at their instance a Reference was made in which the market value @ Rs.15/- per square meter was claimed.