UTTAMRAO SANTUKRAO KULKARNI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Present First Appeal is preferred by the appellants - original claimants challenging the judgment and award dated 19-10-1993 passed by IInd Joint Civil Judge, Senior Division, Parbhani, in L.A.R. No. 51/1985.

(3.) Undisputed facts in the present case are that the S.L.A.O. issued notification under Section 4 of the Land Acquisition Act on 4-4-1983 for acquiring appellants - original claimants' land admeasuring 10 Acres and 9 Gunthas from Survey Nos. 51/A, 51/B, 52/A, 52/B, 54/A, and 54/B situated at village Bondargaon, Tq. Gangakhed, District Parbhani for Jayakwadi - Majalgaon right bank canal. After following due process of law, S.L.A.O. declared award dated 19-7-1984 and awarded compensation in respect of the acquired land @ Rs. 70/- and Rs. 80/- per Are totally Rs. 34,747/ -. Being aggrieved by the said award, the appellants preferred Reference under Section 18 of the Land Acquisition Act and claimed compensation in respect of the acquired land @ Rs. 10,000/- per Acre. The claimants also claimed a sum of Rs. 25,000/- towards well and Rs. 5000/- towards injury. The said Reference decided by the Reference Court by judgment and award dated 19-10-1993 and awarded compensation in respect of the acquired land @ Rs. 150/- per Are and additional sum of Rs. 2000/- towards well. Being aggrieved by the said judgment and award passed by the Reference Court, the appellants - original claimants preferred above mentioned First Appeal in this Court.