The State Of Maharashtra vs Mahesh Gunderao Bhosale
2021 Latest Caselaw 7262 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                               FIRST APPEAL NO. 642 OF 2004

The State of Maharashtra
Through the Collector, Latur                                  ..      Appellant

     Versus

Mahesh S/o Gunderao Bhosale,
Age : 19 years, Occu : Agri.,
R/o : Motola, Tq. Ausa,
District : Latur                                              ..      Respondent

...
Mr. B. V. Virdhe, AGP for Appellant-State
Mr. S.B. Rohile, Advocate for the respondent
...

                                                 CORAM :      ANIL S. KILOR, J.
                                                 DATE :       5th MAY, 2021

ORAL ORDER :-

                 The present Appeal is arising out of the Judgment and Award
dated 18-04-2001 passed in Land Acquisition Reference No. 678 of 1989
by the learned Reference Court, enhancing the amount of compensation
for the acquired lands.

2.               The land-in-question is acquired for the purpose of
Construction of Matola Project. Feeling dis-satisfied with the amount of
compensation granted by the Special Land Acquisition Officer, Reference
was preferred under Section 18 of the Land Acquisition Act, 1894 in which
the amount has been enhanced to the tune of Rs.25,000/- per Hectare
from Rs.10,500/- per Hectare. The said Judgment and Award is under
challenge in this Appeal.


3.               I have heard the learned AGP for the appellant-State of
Maharashtra and learned counsel for the respondent-claimant.



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4.                The only ground challenging the impugned Judgment and
Award is that, the amount granted by the learned Reference Court is
exorbitant. It is pointed out that the interest under Section 28 of the L.A.
Act ought to have granted from the date of Award but has been granted
from the date of notification under Section 4 of the L. A. Act, contrary to
Judgment of the Full Bench of this Court in a case of State of Maharashtra
Versus Kailash Shiva Rangari1.

5.                To consider the rival contentions of the parties, I have gone
through the record and proceedings and also the impugned Judgment and
Award.

6.                After going through the Judgment and Award, it is reveled
that the learned Reference Court has scrutinized the oral as well as
documentary evidence available on record in detail, while determining the
market value. The learned Reference Court has also considered the
relevant factors which are to be taken into consideration as per the well
settled principles of law, while arriving at a just and fair compensation.


7.                The learned Reference Court has categorically observed that
the sale instances relied upon by the claimant were not considered by the
Land Acquisition Officer to determine the market value. The Court has
also considered the quality of the soil of the acquired land and arrived at a
conclusion that the just and fair compensation towards land would be
Rs. 25,000/- per Hectare.


8.                Nothing has been brought on record by the appellant in this
matter to show contrary or to show perversity in the findings recorded by
the learned Reference Court. In that view of the matter, I do not find any
merit in the present matter.


1    2016(4) ALL MR 513 (F.B.)




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9.               Moreover, in view of the Government policy not to file or
contest appeal in the matter wherein the amount awarded by the learned
Reference Court is not more than four times than the amount awarded by
SLAO, as per Government Resolution dated 03-11-2016 and subsequent
corrigendum dated 23-02-2017 issued in that regard, I am of the view that
on this count also the appeal needs to be dismissed.


10.              However, in view of the Judgment of Full Bench in State of
Maharashtra Versus Kailash Shiva Rangari (supra), operative part of the
impugned Judgment and Award needs to be modified and the interest
awarded by learned Reference Court 'from the date of taking possession of
the land' needs to be granted 'from the date of Award'.


11.              Accordingly, the present Appeal is partly allowed as under :
                                     ORDER

(I) The appeals is partly allowed.

(II) The operative part of the impugned Judgment and Award passed by the Reference Court is modified, and, it is held that the claimants are entitled for the interest under Section 28 of the Land Acquisition Act, 1894, from the date of Award. For the first year, the interest would be @ 9% per annum and for the subsequent period, it would be @ 15% per annum till realization of the entire amount of the Award.

(III) No order as to costs.

( ANIL S. KILOR ) JUDGE arp/-