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Doma Jago Sonwane vs Vidarbha Irrigation Developmetn ...
2016 Latest Caselaw 649 Bom

Citation : 2016 Latest Caselaw 649 Bom
Judgement Date : 16 March, 2016

Bombay High Court
Doma Jago Sonwane vs Vidarbha Irrigation Developmetn ... on 16 March, 2016
Bench: Ravi K. Deshpande
     fa1022.07.J.odt                                                                                                               1/4



                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                                                
                               NAGPUR BENCH, NAGPUR




                                                                                 
                                     FIRST APPEAL NO.1022 OF 2007
                                             ALONG WITH
                                    CROSS OBJECTION NO.37 OF 2013

               Vidarbha Irrigation Development




                                                                                
               Corporation through its
               Executive Engineer,
               Bembla Project Division, Yavatmal.                                            ....... APPELLANT




                                                            
                                                 ...V E R S U S...

     1]        Doma Jago Sonwane,
               Aged about 65 years,
                                   
               Occ: Agriculturist,
                                  
               R/o Bhatmarg, Tq. Babhulgaon,
               Dist. Yavatmal.

     2]        The State of Maharashtra through
      

               the Collector, Yavatmal.
   



     3]       The Special Land Acquisition
              Officer, Bembla Project Division,
              Yavatmal.                                                   ....... RESPONDENTS
     ----------------------------------------------------------------------------------------------------





              Shri A.B. Patil, Advocate for Appellant.
              Shri A.B. Nakshane, Advocate for Respondent No.1.
              Shri M.A. Kadu, AGP for Respondent Nos.2 and 3.
     ----------------------------------------------------------------------------------------------------





                          CORAM:  R.K. DESHPANDE, J. 
                                         th    MARCH, 2016.
                          DATE:      16


     ORAL JUDGMENT


     1]                   The matter is taken up for final hearing by consent of the

     learned counsels appearing for the parties.





      fa1022.07.J.odt                                                                                                               2/4

     2]                   In Land Acquisition Case No.219 of 2005 under Section 18




                                                                                                                

of the Land Acquisition Act, the Reference Court has by its judgment and

order dated 03.02.2007 directed payment of compensation of

Rs.3,65,194/- along with all the statutory benefits to the

respondent no.1 - claimant. This appeal has been preferred by the

acquiring body challenging the enhancement of compensation.

3] The controversy involved in this appeal and the

cross-objection, pertains to Gat No.99 and Gat No.45; both from the

village Bhatmarg, Tq. Babhulgaon, Disttrict Yavatmal. The irrigated land

admeasuring 2.42 HR out of Gat No.99 has been acquired, whereas dry

crop land admeasuring 1.87 HR out of Gat No.45 has been acquired.

For the irrigated land, the Reference Court has granted compensation of

Rs.1,50,000/- per hectare, whereas for dry crop land the compensation is

awarded at the rate of Rs.1,20,000/- per hectare.

4] The claim for enhancement of compensation in respect of

dry crop land awarded by the Reference Court has not been pressed.

However, in respect of irrigated land it is the contention raised by the

claimants that the controversy is covered by the common judgment of

this Court delivered on 05.02.2016 in First Appeal No.632 of 2013 and

First Appeal No.1117 of 2007. This Court has accepted the compensation

at the rate of Rs.1,80,000/- per hectare for irrigated land. This fact is not

fa1022.07.J.odt 3/4

disputed by the parties to the appeal. It is also not disputed that the

lands involved in the said first appeals were acquired on the basis of the

same notification, for the same project, and in respect of it, the award

was also the same. All other things not being in dispute, the claimants in

the present case would be entitled to enhancement of compensation at

the rate of Rs.1,80,000/- for 2.42 HR of the land out of Gat No.99.

The judgment and order passed by the Reference Court therefore, needs

to be modified to that extent.

5] In the result, the appeal as well as cross-objection are

disposed of, by an order as under:

i] The claimant would be entitled compensation at the rate of

Rs.1,80,000/- for the irrigated land of 2.42 HR out of Gat

No.99.

ii] The compensation at the rate of Rs.1,20,000/- awarded by

the Reference Court for the dry crop land of 1.87 HR out of

Gat No.45 is maintained.

iii] All other statutory entitlements available to the claimants

shall be calculated on the enhanced amount.

       fa1022.07.J.odt                                                                                                               4/4

                 iv]        The enhancement in respect of the trees being marginal, the




                                                                                                                 
                            same is maintained.




                                                                                  
      6]                   The   acquiring   body   has   deposited  some  amount   in   this

Court. The claimant shall be permitted to withdraw the entire amount

along with the interest accrued thereon. After working out the

calculations, if it is found that the claimants are entitled to further

amount from the acquiring body, the same shall be paid to the claimants

within a period of six months thereon. No costs.

JUDGE

NSN

 
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