MAHARASHTRA INDUSTRIAL DEVELOPMENT CORPORATION Vs. SURESH UTTAMRAO KADU

JUDGEMENT

(1.) This appeal is filed by the acquiring body against the judgment and award dtd. 19/06/2013, passed by the learned Civil Judge (Senior Division), Achalpur, District Amravati (hereinafter referred to as ?Reference Court'), awarding the rate of Rs.50,000.00 per hectare to the respondent/claimant for acquisition of his land admeasuring 2H 23R for MIDC purpose.

(2.) Heard, the learned Advocate for the appellant and the learned Advocate for the claimant. Perused the papers on record.

(3.) There is no dispute in respect of the extent of land and the purpose for which it is acquired. Since the Special Land Acquisition Officer (SLAO) granted the rate of Rs.18,000.00 per hectare, the respondent/claimant preferred the reference application under Sec. 18 of the Land Acquisition Act, 1894 in short LAC for enhanced compensation. The appellant filed written statement to the reference. Necessary evidence was led by the respondent/claimant before the Reference Court. Considering the judgment and Award dtd. 28/02/2008 in the Reference No.5 of 1998, the learned Reference Court awarded the compensation @ 50,000/- per hectare to the respondent/claimant.