STATE OF MAHARASHTRA Vs. PANDHARI SAKHARAM

JUDGEMENT

(1.) The State has filed this appeal under Section 54 of the Land Acquisition Act, 1894 read with Section 96 of the Code of Civil Procedure challenging the judgment and award dated 13/4/2004 passed by the Civil Judge, Senior Division, Buldhana in Land Acquisition Case No.72/1996.

(2.) By the impugned judgment and award, the reference Court has granted compensation to the tune of Rs.1,78,359/- i.e., Rs.1,64,250/- for the land admeasuring 2H. 19 R. @ Rs.30,000/- per acre i.e. Rs.75,000/- per hectare for land bearing Gat Nos.102, 101, 100, 98 and 97 situated at village Kardi and Rs.14,109/- for trees.

(3.) This first appeal was admitted on 5/7/2013 and was waiting for its turn for final hearing. Today, the first appeal is called out for final hearing. I have heard the learned Assistant Government Pleader for the appellants. None for the respondents, though served.