- (1.) By this first appeal, the appellants challenge the judgment passed by the 2nd Civil Judge (Senior Division), Amravati on 07.09.1995 in Land Acquisition Case No.5/1987, whereby, a part of the claim of the appellants for enhancement of compensation for the acquisition of their lands was denied.
(2.) Few facts giving rise to the first appeal are stated thus-- The appellants were the owners of land survey no.144 admeasuring 12 Acres and 17 Gunthas. The land was situated in village Morshi. The State of Maharashtra acquired the land in question by issuing the Section 4 notification on 16.01.1982 for the purpose of submergence of Dam of Upper Wardha Project. Section 6 notification was published on 01.09.1983. The land acquisition officer passed the award on 28.01.1986 and granted compensation @ Rs.11,500/- per Hectare for a part of land, Rs.10,250/- per Hectare for another part and Rs.200/- for 13 R's of Pot Kharab land. Being dis-satisfied by the grant of meagre compensation, the appellants filed reference application before the Collector, Amravati. The reference case was registered as Land Acquisition Case No.5/1987. According to the claimants, they were entitled to grant of compensation @ Rs.37,000/- per acre.
(3.) The State denied the claim of the appellants by filing a written statement. According to the non-applicants, the claim was exaggerated and the case was liable to be dismissed.;