STATE OF MAHARASHTRA Vs. CHANDRASHEKHAR TANAJI DESHMUKH

JUDGEMENT

(1.) These appeals are filed by State of Maharashtra under section 54 of the Land Acquisition Act challenging the common judgment and award of the learned trial Court passed on 29-4-1994 in various Land Acquisition References. The trial Judge by the impugned judgment enhanced compensation, as also awarded benefits to the claimants under the amended provisions of the Land Acquisition Act. The appellants are challenging the said findings of the trial Judge in these appeals.

(2.) The impugned judgment of all these nine appeals as stated is a common. The award of the S.L.A.O. is also common. The Notification for acquisition is common. The evidence adduced by the parties and relied upon by the Reference Court is also common. The issues raised are also common in all these appeals, so also, the principle of law. Hence, all these appeals are being disposed of with a common judgment.

(3.) Few facts in the present matters are that the S.L.A.O. issued notification under section 4 of the Land Acquisition Act on 25-8-1983 for acquiring respondent-claimant's land for Water Minors of Hatnur Dam Canal at villa ge Advad. After following due process of law, the S.L.A.O. declared award dated 4-6-1987 and awarded compensation in respect of acqu ired lands as under. <p>Sr. F.A.Nos. L.A.R. Gat Area of Rate No. Nos. Nos. acquired @ Rs. awarded P.H. land. H. R. 1. 38/1995 150/92 376 0.31 33,000.00 2. 36/1995 153/92 542 0.34 42,000.00 648 0.10 30,000.00 3. 43/1995 154/92 250 0.28 42,000.00 365 0.11 20,000.00 4. 35/1995 155/92 517 0.35 24,000.00 5. 37/1995 157/92 231 0.19 30,000.00 6. 41/1995 160/92 369 0.33 30,000.00 7. 39/1995 200/92 236 0.16 42,000.00 8. 40/1995 279/93 370 0.18 30,000.00 9. 42/1995 282/93 547 0.16 42,000.00 549 0.17 30.000.00