SITARAM GOSAVI KHURARKAR Vs. SPECIAL LAND ACQUISITION OFFICER
LAWS(BOM)-2007-9-133
HIGH COURT OF BOMBAY
Decided on September 21,2007

TARABAI MAHADU GAVLI Appellant
VERSUS
SPECIAL LAND ACQUISITION OFFICER, PANVEL, DISTRICT RAIGAD Respondents

JUDGEMENT

V. M. Kande, J. - (1.)The appellant original claimant has filed this appeal, challenging the judgment and order passed by the Civil Judge, Senior Division, Alibag, District Raigad in Land Acquisition Reference No.65 of 1982.
(2.)Brief facts are as under:
(3.)The Special Land Acquisition Officer, Metro Centre No.1, Panvel, District Raigad, acquired Survey No.92 admeasuring 53 acres and 1 guntha which is equivalent to 5310 sq. meters for the New Bombay Project. The land was acquired for the benefit of CIDCO. A notification under section 4 of the Land Acquisition Act was published on 3rd/4th February, 1970. The award was passed on 14/08/1981. The Special Land Acquisition Officer awarded compensation @ Rs 3/-per sq. meter as against the claim @ Rs 25 per sq. meter made by the appellant herein in his reply to the notice under section 9 of the Land Acquisition Act. The possession of the land was taken by SLAO on 14/08/1981.


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