LAXMAN TULSIRAM DHAGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Since similar questions arise for consideration in these three first appeals, they are heard together and are being decided by this common judgment.

(2.) First Appeal No.352/1996 arises from the judgment passed by the 2nd Joint Civil Judge (Senior Division), Buldana in Land Acquisition Case No.14/1990 on 08.03.1994. 0.72 R of land belonging to the appellant in this appeal and situated in Gat No.225 was acquired by the State of Maharashtra for Vidrupa Project.

(3.) In one of the cases, the Section 4 notification was issued on 07.08.1986 and Section 6 notification was published on 01.10.1987. Whereas, in the other two cases, the Section 4 notification was published on 28.04.1990 and Section 6 notification was published on 04.10.1990. The Land Acquisition Officer passed the award and granted compensation to the claimants @ Rs.11,000/- per Hectare and Rs.10,600/- per Hectare.