VIDARBHA IRRIGATION DEVELOPMENT CORPORATION Vs. BALABHAU

JUDGEMENT

(1.) The present appeal is against the judgment dated 3 rd November, 2009 passed by Reference Court in Land Acquisition Case No. 98 of 2005.

(2.) The land of respondent no.1, namely Shri Balabhau Thakre [now since dead through his legal heirs, who are respondent nos. 1A to 1D] bearing feld Survey No. 17 [Gat No. 101], area 6.00 H.R., situated at Mouza Thalegaon, Tq. Babhulgaon, Distt. Yavatmal, was acquired for Bembla Project. The Notifcation under Section 4 of the Land Acquisition Act was issued on 25 th September, 1997. Award was passed on 31st July, 1999. The Land Acquisition Ofcer granted compensation at the rate of Rs. 23,500/- per hectare.

(3.) The land owner not satisfed with the amount of compensation given by the Land Acquisition Ofcer, fled Reference before the Civil Court. The Reference Court has granted compensation at the rate of Rs.1,20,000-00 per hectare. Hence, the present appeal by the Vidarbha Irrigation Development Corporation.