KISHORE BHIKNRAO WAGH Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) These three appeals have been filed by the original claimants in Land Acquisition Reference (L.A.R.) No.210 of 2002, L.A.R. No. 212 of 2002 and L.A.R. No. 213 of 2002 respectively, for enhancement of compensation awarded by the Reference Court. Respondent No.1 is the Special Land Acquisition Officer and respondent No.2 is the Executive Engineer (Z.P.), Water Supply Office, Jalgaon. These three appeals are disposed of by this common judgment as the acquired land is situated in village Dangar and it was acquired for one and the same purpose i.e. water percolation tank at village Dangar.

(2.) Notification under Section 4(1) of the Land Acquisition Act (hereinafter referred to as the "Act") was published in Official Gazette of the State Government on 27.07.1995. Award was passed on 12.06.1996. Possession of the acquired land was obtained on 19.11.1996 and compensation awarded by the Collector is also received by the claimants on

(3.) To bring clear picture on record, following charge is given indicating respective appeal numbers, L.A.R. numbers, name of the claimants, land acquired, compensation offered by Special Land Acquisition Officer and compensation awarded by the Reference Court.