VIDARBHA IRRIGATION DEVELOPMENT CORPORATIO Vs. DYANESHWAR UTTAMRAO CHORE

JUDGEMENT

(1.) Heard. Perused the papers on record.

(2.) This is an appeal under Sec. 54 of the Land Acquisition Act, 1894 (for short ?L.A.Act') filed by the acquiring body against the judgment and award dtd. 10/1/2012 passed in Land Acquisition Case No.129/2005 by the learned 2nd Joint Civil Judge, Senior Division, Wardha (hereinafter referred to as 'Reference Court') by which the compensation is enhanced in favour of the respondent/claimant.

(3.) Respondent No. 1's land admeasuring 0 H 30 R out of Survey No.20/2 admeasuring 1 H 62 R situated at mouja Wagda, Taluka Arvi, District Wardha was acquired for the Left Bank Canal of Upper Wardha Project. Special Land Acquisition Officer (for short 'SLAO') granted rate of Rs.47,000.00 (Rs.Forty Seven Thousand) per hectare for the acquired land. Being not satisfied with the rate granted by the SLAO, respondent No.1 filed the above reference application for enhancement of a compensation. The claimant led his evidence. The learned Reference Court passed the impugned judgment and award enhancing the compensation at the rate of Rs.2,00,000.00 (Rs.Two Lakhs) per hectare on the basis of the judgment dtd. 21/10/2011 in L.A.C. No.127/2004.