Bombay High Court
Kashiram Kerba Paikrao (Dead), ... vs The State Of Maha., Through Its ... on 21 August, 2021
Bench: Pushpa V. Ganediwala
6FA 754.2017.odt 1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
FIRST APPEAL NO. 754 OF 2017
Kashiram Kerba Paikrao (dead)
through his LRs
1. Sonabai Kashiram Paikrao,
aged about 70 years, Occ. Agriculturist.
2. Datta Kashiram Paikrao,
aged about 41 years, Occ. Agriculturist.
Both are R/o Kurli, Tq. Umarkhed,
District Yavatmal.
3. Anusayabai Kashinath Khirade,
aged about 43 years, R/o Pathoda,
Tah. Kinwat, District Nanded.
4. Sayabai Uttam Tulse,
aged about 30 years, R/o Dipak Nagar,
Nanded, District Nanded.
...APPELLANTS
Versus
1. The State of Maharashtra,
through its Collector, Yavatmal.
2. Special Land Acquisition Officer,
Lower Push Project, Pusad,
Tah. Pusad, District Yavatmal.
3. Executive Engineer, Lower Push Project,
Pusad, Tah. Pusad, District Yavatmal.
...RESPONDENTS
Shri R.J. Shinde, Advocate for the appellants.
Ms. H.N. Jaipurkar, A.G.P. for respondent Nos.1 and 2.
Shri J.B. Kasat, Advocate for respondent No.3.
.....
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6FA 754.2017.odt 2
CORAM : PUSHPA V. GANEDIWALA, J.
DATED : AUGUST 21, 2021.
ORAL JUDGMENT :
This Appeal takes an exception to the judgment and
award dated 03/01/2014 passed by the Civil Judge Senior
Division, Pusad in Land Acquisition Case No.230/2002,
whereby the Reference Court enhanced the compensation @
Rs.40,000/- per hectare.
2. Shri Shinde, learned counsel for the appellants,
submits that this Appeal could be disposed of as the issue
involved in this Appeal is squarely covered by the judgment
delivered by this Court in the case of Gobra Harlal Chavan Vs.
The State of Maharashtra & Ors. [First Appeal No. 1412/2019
decided on 20/01/2020]. It is stated that vide notification
dated 21/08/1997 issued under Section 4 of the Land
Acquisition Act, both the lands, i.e., land in First Appeal No.
1412/2019 so also the land in the instant Appeal were
acquired for the same project, i.e., Amdapur Project, and that
both the lands are situated at Village - Kurali, Tahsil
Umarkhed, District Yavatmal. That in First Appeal No.
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6FA 754.2017.odt 3
1412/2019, this Court fixed the rate of the land in that matter
@ Rs.83,000/- per hectare for dry crop land and Rs.1,66,000/-
per hectare for irrigated land. That this Court, while
adjudicating the said rates, had relied on the judgments
delivered by this Court in First Appeal No.1151/2008 and
another connected matter decided on 04/07/2017, so also in
First Appeal No.1399/2008 decided on 03/10/2019.
3. Considering the aforesaid submissions, this Court
does not see any reason to take a different view of the matter,
and therefore, I proceed to pass the following order :
ORDER
i. The Appeal is partly allowed.
ii. For the lands bearing Survey No.83, ad measuring
2.83 hectares and Survey No.90, ad measuring 2.69 hectares,
situated at Village Kurali, Tahsil Umarkhed, District Yavatmal,
the appellants/ claimants shall receive compensation @
Rs.1,66,000/- per hectare for irrigated land along with all
statutory benefits and interest.
iii. Respondent No.3 to deposit the balance amount of
compensation, if not deposited, before the Reference Court
within a period of three months, and thereafter, the appellants/
claimants shall be entitled to withdraw the same with accrued
interest thereon.
JUDGE
******
Sumit
