HEMANT GUPTA, J. - (1.) The present appeals are directed against the order dated 22.03.2016 passed by the High Court of Judicature at Bombay, Aurangabad in the First Appeals filed by the land owners and the State determining the compensation of the land acquired at the rate of Rs.317/- per square meter (29 per square feet) apart from the statutory benefits, thus reducing the compensation awarded by the learned Reference Court on 13.08.2003 at the rate of Rs. 70 per square feet.
(2.) The land of the appellants measuring 40R (1R = 100 square meters or 1089 square feet) comprising of a land survey no. 220/4/b was taken into possession by the State through private negotiations on 14.09.1984. The market price payable to the landowners was to be settled by negotiations but, since the price could not be decided, therefore the land comprising land survey no. 220/4/b admeasuring 40R was intended to be acquired vide notification dated 04.02.1999 under Section 4 of The Land Acquisition Act, 1894 [For short the 'Act'] published in the Maharashtra Government Gazette. Such land is the subject matter of Civil Appeals arising out of SLP (Civil) Nos. 33471-33472 of 2016. The State also intended to acquire land admeasuring 30R and 20R comprising of Survey Number 212/b and 220/4 vide the above said notification as well. The possession of such land was taken on 21.10.1992. Such land is the subject matter of Civil Appeals arising out of SLP (Civil) Nos.33876-33877 of 2016. The other statutory requirements were completed and two separate awards were announced. The learned Special Land Acquisition Collector determined market value considering the two sale instances both dated 24.04.1997 forming a part of the land comprising of Survey No. 220 of an area of 92 square meters sold for a sum of Rs. 3500/-. The first award was announced on 26.03.2002 in respect of the land admeasuring 40R. The learned Special Land Acquisition Collector awarded a sum of Rs.232/- per square meter. The second award was announced by the Land Acquisition Collector on 6.4.2002 awarding a compensation of Rs.217/- per square meter for 1390 square meters of land out of Survey No. 220/4 and Rs.168/- per square meters comprising of Survey No. 212/1/b, whereas in respect of the land admeasuring 100 square meters out of Survey No. 212/1/b, a compensation of Rs. 179/- per square meter was granted.
(3.) The land owners dissatisfied with the amount of compensation, sought reference under Section 18 of the Act claiming compensation at the rate of Rs. 150/- per square feet for the entire land measuring 90R. It has also come on record that the land, subject matter of the appeals, is similarly situated and forms a part of Bhoom Municipal Council. The population of Bhoom Municipal Council is 17510 and the land is described in the revenue record as barren land. PW 1 ­ Shankarrao had admitted that the land was rocky and moorum (powdered rock) soil.;