THE STATE OF MAHARASHTRA Vs. DATTU KISANRAO JADHAV

JUDGEMENT

(1.) In these three appeals, Record and Proceedings were called for in order to dispose of these appeals at the stage of admission.

(2.) The challenge in these appeals is to the impugned judgment and award of the Reference Court, by which the Reference Court has enhanced the compensation as awarded by the Special Land Acquisition Officer (SLAO). In First Appeals No.4272/2016 and 4273/2016, the SLAO had awarded compensation @ Rs.275/- per Are in respect of irrigated lands and @ Rs.245/- per Are in respect of non irrigated lands. The Reference Court has enhanced the same to Rs.454/- per Are. In F.A. No.4274/2016, the SLAO had granted compensation @ Rs.250/- per Are, which, again has been enhanced to Rs.454/- per Arte.

(3.) Mr.Bhushan Virdhe, learned A.G.P., submits that the Reference Court has relied upon three sale deeds, which were executed after the date of issuance of Section 4 Notification on 11.03.1993. He submits that since this is impermissible, the enhancement warrants interference.