RAJARAM RAMA CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) None for appellant. Learned AGP Mr. Phule appears for respondents.

(2.) The challenge in this appeal is to the impugned judgment and award dated 4th February, 2002 to the extent that the award has not granted to the appellant compensation at the rate of Rs.71,000/- per Hectare in respect of the acquired land.

(3.) Learned AGP submits that the reference Court has only enhanced compensation from Rs. 22,000/- per Hectare to Rs.50,000/- per Hectare. He submits that compensation of Rs.50,000/- per Hectare is quite adequate and there is no case made out to order any further enhancement. He points out that the land which is subject matter of sale-instance at Exh.16 was superior to the acquired land. He points out that the reference Court has rightly held that the acquired land was not Bagayat land but only dry land. On this basis, learned AGP submits that this appeal may be dismissed.