STATE OF MAHARASHTRA Vs. SRIKANT TAMANAPPA UDGE

JUDGEMENT

(1.) First Appeal No.1094 of 2002 is filed by the State of Maharashtra and Acquiring Body, who were the respondents in Land Acquisition Reference (L.A.R.) No. 954/1997, against the judgment and award passed by 2nd Additional District Judge, Latur whereas compensation at the rate of Rs. 450/- per square metre was awarded for the land acquired from claimant No.1 and compensation at the rate of Rs. 7,500/- per Aar was awarded for the area of 5 Hectare 06 Aar acquired from claimant No.2.

(2.) The respondents in First Appeal are the original claimants. The respondents/claimants have also filed Crossobjection for enhancement of compensation amount at the rate of Rs. 500/- per sq.ft.

(3.) For the sake of convenience, hereinafter the parties are referred to in accordance with their status in the Land Reference as "claimants" and "State" as well as "Acquiring Body".