Syed Sadatullah Syed Safiullah ... vs The State Of Maharashtra And Ors
2021 Latest Caselaw 4678 Bom

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      IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                               BENCH AT AURANGABAD


                        FIRST APPEAL NO.112 OF 2020


 1) Syed Sadatullah s/o Safiullah Bijapure,
    Age-52 years, Occupation:Agriculture,
    Resident of Osmanabad,
    Taluka and District-Osmanabad,

 2) Syed Anzarulla s/o Syed Safiullah Bijapure,
    Age-36 years, Occupation and
   Resident of- As above.
                                                           ...APPELLANTS

        VERSUS


 1) The State of Maharashtra,
    Through the Collector,
    Osmanabad,

 2) The Executive Engineer,
    Lift Irrigation Department,
    Osmanabad,

 3) The Special Land Acquisition Officer,
    Lift Irrigation Department,
    Osmanabad No.1.
                                                           ...RESPONDENTS

                ...
    Ms. A.N. Ansari Advocate for Appellants.
    Ms.D.S. Jape, A.G.P. for Respondents No. 1 and 3.
    None present for Respondent No. 2.
                ...

                CORAM: ANIL S. KILOR, J.

                 DATE :        15th MARCH, 2021



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 ORAL ORDER :

1. The appellant is original claimant in Land Acquisition

Reference No.241 of 2010, which was filed under Section 18 of

the Land Acquisition Act. The reference Court partly allowed the

said reference. The only grievance raised by the appellant in the

present appeal is in respect of failure of the reference Court to

extend the benefit of interest under Section 28 of the Land

Acquisition Act on the enhanced amount of compensation.

2. Heard learned counsel for the appellants and learned AGP

for respondents No. 1 and 3. None for respondent No. 2 -

acquiring body.

3. Learned counsel for the appellants has pointed out that by

common award about 13 references were decided by the learned

Reference Court vide common Judgment delivered on 17 th

October 2013.

4. The attention of this Court has been drawn to the said

Judgment, wherein there is a mention of Land Acquisition

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Reference No. 241 of 2010 which was a part of the said common

Judgment.

5. It is pointed out that except the claimants in Land

Acquisition Reference Nos. 241 of 2010 and 242 of 2010, other

claimants had preferred the First Appeal before this Court,

challenging non grant of interest under Section 28 of the Land

Acquisition Act by the Reference Court on the enhanced amount

of compensation and this Court, partly allowed those Appeals

and thereby directed the respondents that in addition to the

amount of compensation awarded by the Reference Court, to pay

to the claimants benefits under Section 28 of the Land

Acquisition Act on the enhanced amount of compensation

awarded by the Reference Court. The amount of interest on

enhanced compensation awarded by the Reference Court for the

initial period of one year from the date of possession shall be

paid at the rate of 9% p.a. and after completion of said period of

one year as aforesaid, at the rate of 15% p.a. till the date of

payment of amount.

6. Learned counsel for the appellants draws an attention of

this Court to the said orders passed by this Court in First Appeal

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No. 831 of 2004 and other connected Appeals on 2 nd September

2015, and thereafter on 6th October 2015 in First Appeal

No. 2237 of 2014.

7. It is, thus, prayed that since the other claimants, who were

covered by the common Judgment of the Reference Court dated

17th October 2013, have already been received all the benefits

including interest under Section 28 of the Land Acquisition Act,

the appellants should also be granted the same benefits.

8. The learned AGP is not disputing above referred position

and the Judgments passed by this Court in connected Appeals,

referred to above.

9. In view of that, the present appeal is partly allowed. The

respondents are directed, in addition to the amount of

compensation awarded by the Reference Court, to pay the

claimants - appellants benefits under Section 28 of the Land

Acquisition Act on the enhanced amount of compensation

awarded by the Reference Court. The amount of interest on

enhanced compensation awarded by Reference Court for the

initial period of one year from the date of possession shall be

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paid at the rate of 9% p.a. and after completion of said period of

one year as aforesaid, at the rate of 15% p.a. till the date of

payment of amount.

10. The appeal is thus, allowed partly. There shall be no order

as to costs.

[ANIL S. KILOR, J.]

asb/MAR21