- (1.)HEARD parties.
(2.)THIS is an appeal preferred by the original claimant Rama Nama pawar against the judment and award dated 13/07/1989, passed by the learned Civil Judge, Senior Division, Osmanabad, in Land Acquisition Reference No. 77 of 1985.
(3.)RELEVANT facts in brief, are as follows. The state of Maharashtra issued notification under Section 4 (1) of the land Acquisition Act, 1894 (hereinafter referred to as "the Act") on 2/12/1976, seeking to acquire the lands belonging to the claimants of Village Wadgaon (Shiradhon), Taluka Kallam, District Osmanabad, including the land of the present appellant for public purpose, namely construction of irrigation tank at Wadgaon. The said notification was published in Maharashtra Government Gazette on 2/12/1976. The declaration under Section 6 of the Act was published in the Maharashtra government Gazette on 7/07/1977. The Special Land Acquisition Officer passed the award on 5/06/1978. It is pertinent to note that 2. 31 h. land of Gat No. 306 and 2. 94 H. land of Gat No. 298 belonging, to the appellant was acquired. The Land Acquisition officer fixed. the market value of the land acquired at the rate of Rs. 2,000/- per acre.