TRIVENIBHAI KRISHNARAO GHADGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All the above three First Appeals are directed against the common Judgment and award dated 7th July, 2001 passed by Joint District Judge, Latur. As identical questions of facts and law arise in these Appeals, it will be appropriate to dispose of all these Appeals by common Judgment.

(2.) The relevant facts are that the Special Land Acquisition Officer (for short 'S.L.A.O.') issued notification under section 4 of the Land Acquisition Act, 1894 (for short 'the Act of 1894') on 19th December, 1991. After following due process of law, the S.L.A.O. issued notification under section 6 of the Act of 1894 on 25th January, 1993. Thereafter the S.L.A.O. declared award dated 18th October, 1994 under section 11 of the Act of 1894 and awarded compensation in respect of acquired land at the rate of Rs. 44,000/- per Hectare for the lands of the claimants in L.A.R. No. 290 of 1995 and at the rate of Rs. 42,000/- per Hectare in respect of remaining claimants lands.

(3.) Being aggrieved by the said award of S.L.A.O. dated 18th October, 1994, Appellants/ original claimants preferred Reference under section 18 of the Act of 1894 and claimed enhanced compensation in respect of acquired lands. The Reference Court by Judgment and award dated 7th July, 2001, awarded enhanced compensation in respect of acquired lands at the rate of Rs. 90,000/- per Hectare.