STATE OF MAHARASHTRA Vs. VITTHAL BAPURAO ADMANE

JUDGEMENT

(1.) All these appeals have been filed by the State, acquiring body challenging the enhancement in the compensation granted by the learned reference Court in respect of land references filed by the present respondents under Section 18 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act").

(2.) The lands belonging to the present respondents were acquired for the purpose of Borgaon Percolation Tank No.7 at village Borgaon (K), Tq. Latur, Dist. Latur by the Governemnt. Notification under Section 4 of the Act was published on 09.04.1999. The Special Land Acquisition Officer had passed an Award under Section 11 of the Act on 29.01.2001. Possession of the lands was taken prior to the date of Notification by private negotiation. The Special Land Acquisition Officer has granted compensation @ Rs.425/- per R and Rs.470/- per R for group Nos.1 and 2 lands respectively. The enhancement sought by the claimants was @ Rs.4,00,000/- per R for irrigated land and Rs.2,00,000/- per R for dry land.

(3.) Following is the chart of the land acquired under these matters.