MAHARASHTRA INDUSTRIAL DEVELOPMENT CORPORATION Vs. DAYARAM

JUDGEMENT

(1.) This is an appeal preferred against the judgment and order dated 25.04.2006 in Land Acquisition Case No.450/1997, passed by Reference Court at Akola, thereby enhancing the compensation amount from Rs. 80,000/to Rs. 1,00,000/per hectare. The acquiring body, the M.I.D.C. has therefore, preferred this appeal challenging such enhancement of compensation.

(2.) The point for determination is whether the Reference Court was justified in enhancing the compensation from Rs. 80,000/to Rs. 1,00,000/per hectare.

(3.) With the assistance of the learned counsel for the appellant, I have gone through the judgment delivered by the Reference Court and also the relevant award as passed by the Land Acquisition Officer.