USHADEVI MANIKRAO BARADKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present appeal is against the judgment of reference Court in L.A.C. No. 459/2005.

(2.) The land owner challenged the award of Land Acquisition Officer in respect of acquisition of land of Gat No. 75 of Village Barad, Tq. Babhulgaon, District Yavatmal which was acquired for Bembla Projet. Land Acquisition Officer granted compensation at the rate of Rs. 82,222/- per hectare for 0.66 H.R. and Rs. 21,551/- per hectare for 2.63 H.R. Land Acquisition Officer granted compensation in respect of food bearing trees at the rate of Rs. 1360/- per tree for 682 sweet lime trees, Rs. 1296/- per tree for 30 guava trees, Rs. 483/- per tree for 10 lemon trees, Rs. 350/- for one orange tree and Rs. 515/- per tree for 7 berry trees. Land Acquisition Officer granted Rs. 6247/- for valuation of pipe line.

(3.) In the reference Court, land owner examined valuer Shri Subhash Ramrao Tayade. He has stated in his evidence that he personally went to the field of appellant, measured trees and opined that the appellant is entitled for compensation as stated below.