HANMABAI IRANNA PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Gorde Patil, learned Counsel for the appellant and Mr. S.P. Dound, learned A.G.P. for the respondents.

(2.) The present First Appeals preferred by the appellants/original claimants against the judgment and award dated 14th December, 1992 passed by Civil Judge, (Senior Division), Biloli in Land Acquisition Reference No. 49 of 1991. In order to appreciate the challenge in this Appeal, it will be necessary to advert to few relevant facts in the matter.

(3.) The Special Land Acquisition Officer (for short "S.L.A.O.") issued notification under section 4 of the Land Acquisition Act dated 22th June, 1983 for acquiring land of the appellants for approach road to Yesgi Bridge. The respondent acquired land admeasuring 28 Rs from Gut No. 6, 1 Hector 25 Rs. from Gut. No. 78, 34 Rs. from Gut No. 134 and 54 Rs from Gut No. 138. Thereafter S.L.A.O. issued Notification under section 6 of the Land Acquisition Act dated 30th January, 1986. After following due process of law, S.L.A.O. declared award dated 25th August, 1988 and awarded compensation in respect of acquired land as follows: