THE STATE OF MAHARASHTRA vs. PARVATI DHONDIBA PAWAGI

DSS fa-1464-05-150-09-2310-06-G
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
First Appeal NO. 1464 OF 2005
The State Of Maharashtra & Anr. ...Appellant(s)
Versus
Dhondiba Dagadu Pawagi & Anr.  ...Respondent(s)
WITH
First Appeal NO. 150 OF 2009
Paravati Kondu Salekar  ...Appellant(s)
Versus
The Land Acquisition Officer & ors. ...Respondent(s)
WITH
First Appeal NO. 1710 OF 2009
 
Shri. Ramchandra Dhondiba Salekar  ...Appellant(s)
Versus
The Land Acquisition Officer & Ors.  ...Respondent(s)
WITH 
First Appeal NO. 509 OF 2010
Shri. Vithu Balu Salekar  ...Appellant(s)
Versus
The Land Acquisition Officer No. 17 & ors. ...Respondent(s)
WITH
First Appeal NO. 1089 OF 2009
Maharashtra Krishna Valley Development Corporation 
...Appellant(s)
Versus
Kisan Pandu Kank & Ors.  ...Respondent(s)
 WITH
First Appeal (ST) NO. 12048 OF 2008
The State Of Maharashtra & Anr.  ...Appellant(s)
Versus
Bhagu Laxman Salekar & Anr.  ...Respondent(s)
 
1/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
 WITH
First Appeal NO. 1465 OF 2005
 
The State Of Maharashtra & anr. ...Appellant(s)
Versus
Ramchandra Bhambaji Pawar  ...Respondent(s)
 WITH
First Appeal NO. 1466 OF 2005
 
The State Of Maharashtra & anr. ...Appellant(s)
Versus
Bhambaji Hari Pawar (decd) By 
Ramchandra Bhambaji Pawar & Ors.  ...Respondent(s)
 WITH
First Appeal NO. 1467 OF 2005
 
The State Of Maharashtra & anr.  ...Appellant(s)
Versus
Dagadu Laxman Pavagi (decd) By 
Lrs. Pandurang D. Pavagi & Ors.  ...Respondent(s)
  WITH
First Appeal NO. 1468 OF 2005
The State Of Maharashtra & anr. ...Appellant(s)
Versus
Dagadu Laxman Pawagi (decd) By 
Lrs. Kondiba D. Pilaware & Anr.  ...Respondent(s)
 
WITH
First Appeal NO. 1469 OF 2005
The State Of Maharashtra & anr. ...Appellant(s)
Versus
Dagadu Laxman Pavagi (decd) By 
Lrs Pandurang D. Pavagi & Ors.  ...Respondent(s) 
WITH
First Appeal NO. 1470 OF 2005
 
The State Of Maharashtra & anr. ...Appellant(s)
Versus
Nathu Uma Dighe  ...Respondent(s)
2/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
WITH
First Appeal NO. 718 OF 2009
Ramu Ravji Salekar D/h Suresh Ramu Salekar ...Appellant(s)
Versus
The Special Acquisition Officer & ors....Respondent(s)
 WITH
First Appeal NO. 611 OF 2012
Shri. Mahadu Vithu Salekar & Ors. ...Appellant(s)
Versus
The Special Land Acquisition Officer & Ors. ...Respondent(s)
WITH
First Appeal NO. 765 OF 2012
Govind Haribhau Salekar D.h. 
Laxman Govind Salekar  ...Appellant(s)
Versus
The Special Land Acquisition 
Officer & ors.  ...Respondent(s)
  WITH
First Appeal NO. 579 OF 2009
Ramu Ravaji Salekar D.h. Suresh 
Ramu Salekar & anr.   ...Appellant(s)
Versus
The Land Acquisition Officer Pune & ors. ...Respondent(s)
WITH
First Appeal NO. 179 OF 2017
Maharashtra Krishna Valley Development 
Corporation  ...Appellant(s)
Versus
The Special Land Acquisition Officer 
And Othrs  ...Respondent(s)
WITH 
First Appeal NO. 181 OF 2017
Maharashtra Krishna Valley 
Development Corporation  ...Appellant(s)
Versus
The Special Land Acquisition Officer And Othrs ...Respondent(s)
WITH
First Appeal NO. 2310 OF 2006
The State Of Maharashtra And Ors . ...Appellant(s)
3/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
Versus
Narayan Rama Dere And Ors.  ...Respondent(s)
WITH
First Appeal NO. 180 OF 2017
Maharashtra Krishna Valley Development 
Corporation  ...Appellant(s)
Versus
The Special Land Acquisition Officer 
And Othrs  ...Respondent(s)
WITH
First Appeal NO. 1492 OF 2005
The State Of Maharashtra And Anr.  ...Appellant(s)
Versus
Laxman Baburao Watkar  ...Respondent(s)
WITH
First Appeal NO. 1494 OF 2005
The State Of Maharashtra  ...Appellant(s)
Versus
Sopan Narayan Salunke  ...Respondent(s)
WITH
First Appeal NO. 1486 OF 2005
The State Of Maharashtra And Anr.  ...Appellant(s)
Versus
Bhiku Genu Pavgi And Ors.  ...Respondent(s)
WITH
First Appeal NO. 1495 OF 2005
The State Of Maharashtra And Anr.  ...Appellant(s)
Versus
Dagadu Sagu Pawagi (decd.)by 
Lrs.­laxman Dhondu Pawagi And Ors.  ...Respondent(s)
WITH
First Appeal NO. 1487 OF 2005
The State Of Maharashtra And Anr.  ...Appellant(s)
Versus
Vishnu Bhiva Pavagi (decd) By 
Lrs. Parvati Vishnu Pavagi  ...Respondent(s)
4/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
WITH
First Appeal NO. 1489 OF 2005
The State Of Maharashtra And Anr.  ...Appellant(s)
Versus
Shripati Kushaba Pavagi And Ors.  ...Respondent(s)
WITH
First Appeal NO. 1490 OF 2005
The State Of Maharashtra And Anr.  ...Appellant(s)
Versus
Shankar Hari Teli (decd) By Heirs 
Bajirao Shankar Shedge  ...Respondent(s)
WITH
First Appeal NO. 1496 OF 2005
The State Of Maharashtra And Anr.  ...Appellant(s)
Versus
Bhiku Genu Pavgi  ...Respondent(s)
WITH
First Appeal NO. 1491 OF 2005
The State Of Maharashtra And Anr.  ...Appellant(s)
Versus
Bhiku Genu Pavati And Anr.  ...Respondent(s)
WITH
First Appeal NO. 1529 OF 2005
The State Of Maharashtra And Anr.  ...Appellant(s)
Versus
Dagadu Sagu Pawagi (decd) By Heirs 
Laxman Dhondu Pavagi And Ors.  ...Respondent(s)
WITH
First Appeal NO. 1530 OF 2005
The State Of Maharashtra  ...Appellant(s)
Versus
Dagadu Laxman Pilaware (decd) 
By Lrs. Kondiba Dagadu Pilaware And Anr. ...Respondent(s)
5/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
WITH
First Appeal NO. 374 OF 2009
The State Of Maharashtra And Anr.  ...Appellant(s)
Versus
The Maharashtra Krishna Valley 
Development Corporation And Anr.  ...Respondent(s)
WITH
First Appeal NO. 531 OF 2008
The State Of Maharashtra And Anr.  ...Appellant(s)
Versus
1. Prakash Dattatraya Deshpande & anr  ...Respondent(s)
WITH
First Appeal NO. 636 OF 2007
The State Of Maharashtra And Anr.  ...Appellant(s)
Versus
Krishnaji Ramchandra Deshpande 
D/h Ratnaprabha K.deshpande And Ors.  ...Respondent(s)
WITH 
First Appeal NO. 670 OF 2008
The State Of Maharashtra And Anr.  ...Appellant(s)
Versus
Nandkumar Dattatraya Deshpande & ors. ....Respondent(s)
WITH
First Appeal NO. 482 OF 2008
The State Of Maharashtra & anr. ...Appellant(s)
Versus
Parvati Dhondiba Pawagi & ors.  ...Respondent(s)
WITH
First Appeal NO. 1397 OF 2006
The State Of Maharashtra And Anr.  ...Appellant(s)
Versus
Krishnaji Ramchandra Deshpande 
D/h Ratnaprabha K. Deshpande And Ors. ...Respondent(s)
WITH
First Appeal NO. 1463 OF 2008
6/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
The State Of Maharashtra And Anr.  ...Appellant(s)
Versus
Dattatrya Laxman Deshpande 
D/h. 1. Vimal Dattatrya Deshpande And Anr. ...Respondent(s)
WITH
First Appeal NO. 1747 OF 2007
The State Of Maharashtra And Anr.  ...Appellant(s)
Versus
Tanaji Dhondiba Pagvi And Anr.  ...Respondent(s)
WITH
First Appeal NO. 1748 OF 2007
The State Of Maharashtra And Anr.  ...Appellant(s)
Versus
Krishnaji Ramchandra Deshpande 
D/h Ratnaprabha K. Deshpande And Ors. ...Respondent(s)
WITH
First Appeal NO. 1925 OF 2011
Maharashtra Krishna Valley Development 
Corporation(thr. Its Executive 
Engineer Dr.prakash K. Pawar)  ...Appellant(s)
Versus
The Special Land Acquisition Officer and Othrs ...Respondent(s)
WITH
First Appeal NO. 1172 OF 2011
The State Of Maharashtra 
(through Special Land Acquisition 
Officer No.17)  ...Appellant(s)
Versus
Wadeswar Devalaya (deosthan) ...Respondent(s)
WITH
First Appeal NO. 2545 OF 2011
Maharashtra Krishna Valley 
Development Corporation  ...Appellant(s)
Versus
The Special Land Acquisition Officer  ...Respondent(s)
7/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
WITH
First Appeal NO. 2542 OF 2011
Maharashtra Krishna Valley Development 
Corporation  ...Appellant(s)
Versus
The Special Land Acquisition Officer & ors. ...Respondent(s)
WITH
First Appeal (ST) NO. 12048 OF 2008
The State Of Maharashtra  ...Appellant(s)
Versus
Bhagu Laxman Salekar And Anr  ...Respondent(s)
WITH
First Appeal (ST) NO. 7976 OF 2008
The State Of Maharashtra  ...Appellant(s)
Versus
Bala Dhondu Salekar D/h­ Ramu 
Babu Salekar And othrs  ...Respondent(s)
WITH
First Appeal (ST) NO. 13520 OF 2008
Maharashtra Krishna Valley Development 
Corporation  ...Appellant(s)
Versus
The Land Acquisition Officer  ...Respondent(s)
WITH
First Appeal (ST) NO. 7974 OF 2008
The State Of Maharashtra & anr. ...Appellant(s)
Versus
Govind Haribhau Salekar And Anr  ...Respondent(s)
WITH
First Appeal (ST) NO. 1380 OF 2010
Dagdu Sadu Kank And Othrs  ...Appellant(s)
Versus
The Land Acquisition Officer & ors.  ...Respondent(s)
8/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
WITH
First Appeal (ST) NO. 9727 OF 2010
Narayan Genu Salekar D.h. Suresh 
Narayan Salekar And Othrs  ...Appellant(s)
Versus
The Spl. Land Acquisition Officer & ors. ...Respondent(s)
WITH
First Appeal (ST) NO. 19074 OF 2008
Maharashtra Krishna Khore Vikas Mahanmandal ...Appellant(s)
Versus
Parvati Kondu Salekar And Anr  …Respondent(s)
WITH
First Appeal (ST) NO. 13014 OF 2008
Maharashtra Krishna Valley 
Development Corporation  ...Appellant(s)
Versus
The Land Acquisition Officer  ...Respondent(s)
  WITH
First Appeal NO. 53 OF 2014
Bala Dhondu Salekar D/h­ Ramu Babu Salekar 
And Othrs  ...Appellant(s)
Versus
The Land Acquisition Officer & ors.  ...Respondent(s)
  WITH
First Appeal NO. 102 OF 2017
Sadashiv Pandurang Salekar And Othrs  ...Appellant(s)
Versus
The Land Acquisition Officer No.17 & ors. ...Respondent(s)
WITH
First Appeal NO. 155 OF 2017
The State Of Maharashtra & anr. ...Appellant(s)
Versus
Govind Dhondiba Salekar D/h­ Vitthal 
Govind Salekar And Othr  ...Respondent(s)
9/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
WITH
First Appeal NO. 156 OF 2017
The State Of Maharashtra and anr.  ...Appellant(s)
Versus
Baban Goju Salekar And Anr ...Respondent(s)
 
WITH
First Appeal NO. 260 OF 2009
Gangaram Bhaguji Salekar And Anr  ...Appellant(s)
Versus
The Land Acquisition Officer & ors. ...Respondent(s)
WITH
First Appeal NO. 289 OF 2009
Jagganath Kondiba Nhavi And Ors.  ...Appellant(s)
Versus
The Land Acquisition Officer No.(17) & ors.  ...Respondent(s)
WITH
First Appeal NO. 290 OF 2009
Bhairu Vithu Salekar  ...Appellant(s)
Versus
The Land Acquisition Officer & ors.  ...Respondent(s)
WITH
First Appeal NO. 291 OF 2009
Vasant Shripati Salekar And Ors.  ...Appellant(s)
Versus
The Land Acquisition Officr No.(17) And Ors ...Respondent(s)
 
WITH
First Appeal NO. 328 OF 2008
Shankar Baju Salekar And Anr.  ...Appellant(s)
Versus
The Land Acquisition Officer No.(17) Pune & ors....Respondent(s)
 
10/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
WITH
First Appeal NO. 509 OF 2010
Shri. Vithu Balu Salekar  ...Appellant(s)
Versus
The Land Acquisition Officer No. 17  & ors. ...Respondent(s)
 
WITH
First Appeal NO. 718 OF 2009
Ramu Ravji Salekar D/h Suresh 
Ramu Salekar  ...Appellant(s)
Versus
The Special Acquisition Officer & ors. ...Respondent(s)
 
  WITH
First Appeal NO. 1090 OF 2009
Maharashtra Krishna Valley Development 
Corporation  ...Appellant(s)
Versus
Balu Ganu Kank D.h. Ananda Balu 
Kank And Othrs  ...Respondent(s)
 
WITH
First Appeal NO. 1091 OF 2009
Maharashtra Krishna Valley Development 
Corporation Thr. Its 
Executive Eng. Dr. Prakash K. Pawar  ...Appellant(s)
Versus
Shri. Dhondiba Mathu Kank D.h. 
Pandharinath Dhondiba Kank And Othrs  ...Respondent(s)
 WITH
First Appeal NO. 1092 OF 2009
Maharashtra Krishna Valley Development 
Corporation Thr. Its Executive 
Eng. Dr. Prakash K. Pawar  ...Appellant(s)
Versus
Shri. Haribhau Khandu Kank And Othrs  ...Respondent(s)
 
11/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
WITH
First Appeal NO. 1093 OF 2009
Maharashtra Krishna Valley 
Development Corporation Thr. 
Its Executive Eng. Dr. Prakash K. Pawar  ...Appellant(s)
Versus
Smt. Housabai Dagdu Kank And Othrs  ...Respondent(s)
 
WITH
First Appeal NO. 1094 OF 2009
Maharashtra Krishna Valley 
Development Corporation  ...Appellant(s)
Versus
Maruti Mahipati Kank And ors  ...Respondent(s)
 
WITH
First Appeal NO. 1095 OF 2009
Maharashtra Krishna Valley Development 
Corporation  ...Appellant(s)
Versus
Maruti Bhau Kank And Othrs  ...Respondent(s)
 WITH
First Appeal NO. 1096 OF 2009
Maharashtra Krishna Valley Development 
Corporation Thr. Its Executive 
Eng. Dr. Prakash K. Pawar  ...Appellant(s)
Versus
Abaji Bhau Kank (deceased)
Saibai Bhau Kank (deceased)
through L.R.s Shri. Maruti Bhau Kank 
And Othrs  ...Respondent(s)
 WITH
First Appeal NO. 1097 OF 2009
Maharashtra Krishna Valley Development 
Corporation Thr. Its Executive 
Eng. Dr. Prakash K. Pawar  ...Appellant(s)
Versus
Shri. Maruti Bhau Kank And ors.  ...Respondent(s)
  WITH
First Appeal NO. 1098 OF 2009
Maharashtra Krishna Valley Development 
Corporation Thr. Its Executive 
12/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
Eng. Dr. Prakash K. Pawar  ...Appellant(s)
Versus
Shri. Chandrakant Raoji Kank 
D/h Raghu Chandrakant Kank And Othrs ...Respondent(s)
 WITH
First Appeal NO. 1099 OF 2009
Maharashtra Krishna Valley Development 
Corporation Thr. Its 
Executive Eng. Dr. Prakash K. Pawar  ...Appellant(s)
Versus
Shri.Dhondu Bapu Kank (deceased) 
Through His Legal Heirs 1­1)
shri. Rambhau Dhondiba Kank And Othrs ...Respondent(s)
 WITH
First Appeal NO. 1100 OF 2009
Maharashtra Krishna Valley Development 
Corporation Thr. Its Executive 
Eng. Dr. Prakash K. Pawar  ...Appellant(s)
Versus
Shri. Haribhau Khandu Kank And Anr  ...Respondent(s)
 WITH
First Appeal NO. 1101 OF 2009
Maharashtra Krishna Valley Development 
Corporation Thr. Its Executive 
Eng. Dr. Prakash K. Pawar  ...Appellant(s)
Versus
Shri. Maruti Mahipati Kank And ors.  ...Respondent(s)
 WITH
First Appeal NO. 1102 OF 2009
Maharashtra Krishna Valley Development Corporation 
Through Its Exe. Eng. Dr. Prakash K. Pawar ...Appellant(s)
Versus
Shri. Balu Ganu Kank (deceased) Through 
His Lr Shri. Ananda Balu Kank And Othrs ...Respondent(s)
 WITH
First Appeal NO. 1103 OF 2009
Maharashtra Krishna Valley Development 
Corporation Through Its 
Exe. Eng. Dr. Prakash K. Pawar  ...Appellant(s)
Versus
Shri. Maruti Bhau Kank And Othrs  ...Respondent(s)
13/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
 WITH
First Appeal NO. 1104 OF 2009
Maharashtra Krishna Valley Development 
Corporation Through 
Its Exe. Eng. Dr. Prakash K. Pawar  ...Appellant(s)
Versus
Shri. Krishna Bhiva Kank And Anr  ...Respondent(s)
 WITH
First Appeal NO. 1105 OF 2009
Maharashtra Krishna Valley Development 
Corporation Through Its 
Exe. Eng. Dr. Prakash K. Pawar  ...Appellant(s)
Versus
Shri. Bhiku Kondu Kank And ors.  ...Respondent(s)
  WITH
First Appeal NO. 1106 OF 2009
Maharashtra Krishna Valley Development 
Corporation Through Its Exe. 
Eng. Dr. Prakash K. Pawar  ...Appellant(s)
Versus
Shri. Dhondu Bapu Kank (deceased) 
Through Lrs Shri. Rambhau Dhondiba Kank 
And  Othrs  ...Respondent(s)
 WITH
First Appeal NO. 1107 OF 2009
Maharashtra Krishna Valley 
Development Corporation 
Through Its Exe. Eng. Dr. Prakash K. Pawar ...Appellant(s)
Versus
Shri. Balu Khandu Kank And Anr  ...Respondent(s)
 
WITH
First Appeal NO. 1108 OF 2009
Maharashtra Krishna Valley Development 
Corporation Through Its Exe. 
Eng. Dr. Prakash K. Pawar ...Appellant(s)
Versus
Shri. Dhondiba Mathu Kank (deceased) 
Through His Lr Shri. Pandharinath 
Dhondiba Kank And Othrs  ...Respondent(s)
 
14/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
WITH
First Appeal NO. 1109 OF 2009
Maharashtra Krishna Valley Development 
Corporation Through Its 
Exe. Eng. Dr. Prakash K. Pawar  ...Appellant(s)
Versus
Shri. Bhivram Dhondiba More (deceased) 
Through Lrs Shri.  Ravindra Bhivram More 
And Othrs  ...Respondent(s)
  WITH
First Appeal NO. 1110 OF 2009
Maharashtra Krishna Valley Development 
Corporation Through Its 
Exe. Eng. Dr. Prakash K. Pawar  ...Appellant(s)
Versus
Shri. Banubai Balku Kank D.h. Bhiku Kondiba 
Kank And ors  ...Respondent(s)
 WITH
First Appeal NO. 1111 OF 2009
Maharashtra Krishna Valley Development 
Corporation Through Its 
Exe. Eng. Dr. Prakash K. Pawar  ...Appellant(s)
Versus
Shri. Balu Khandu Kank And ors  ...Respondent(s)
 WITH
First Appeal NO. 1112 OF 2009
Maharashtra Krishna Valley Development 
Corporation Through Its Exe. 
Eng. Dr. Prakash K. Pawar  ...Appellant(s)
Versus
Shri. Krishna Bhiva Kank And Anr  ...Respondent(s)
 WITH
First Appeal NO. 1113 OF 2009
Maharashtra Krishna Valley Development 
Corporation Through Its Exe. 
Eng. Dr. Prakash K. Pawar  ...Appellant(s)
Versus
Parvati Parvati Dal Deceased Her 
Lr Balasaheb Parvati Dal And Othrs  ...Respondent(s)
 
15/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
WITH
First Appeal NO. 1114 OF 2009
Maharashtra Krishna Valley Development 
Corporation Through Its Exe. 
Eng. Dr. Prakash K. Pawar  ...Appellant(s)
Versus
Shri. Narayan Manu Kank And Anr ...Respondent(s)
 
WITH
First Appeal NO. 1115 OF 2009
AND 
First Appeal No. 1116 of 2009
Maharashtra Krishna Valley 
Development Corporation Through 
Its Exe. Eng. Dr. Prakash K. Pawar  ...Appellant(s)
Versus
Shri. Maruti Nana Kank And Othrs  ...Respondent(s)
 
WITH
First Appeal NO. 1117 OF 2009
Maharashtra Krishna Valley Development 
Corporation Through Its 
Exe. Eng. Dr. Prakash K. Pawar  ...Appellant(s)
Versus
Shri. Yashwant Annaji Kank (deceased) 
Through His Lr Shri. Gopal Yashwant Kank 
And Anr  ...Respondent(s)
 WITH
First Appeal NO. 1118 OF 2009
Maharashtra Krishna Valley 
Development Corporation Through 
Its Exe. Eng. Dr. Prakash K. Pawar  ...Appellant(s)
Versus
Shri. Narayan Manu Kank And Anr ...Respondent(s)
  WITH
First Appeal NO. 1119 OF 2009
Maharashtra Krishna Valley Development 
Corporation  ...Appellant(s)
Versus
Kisan Siddhu Kank D.h. Shivaji Kisan Kank 
And Othrs  ...Respondent(s)
16/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
 
WITH
First Appeal NO. 1120 OF 2009
Maharashtra Krishna Valley 
Development Corporation  ...Appellant(s)
Versus
Tatyaba Dagadu Kank And Othrs  ...Respondent(s)
 WITH
First Appeal NO. 1121 OF 2009
Maharashtra Krishna Valley Development 
Corporation  ...Appellant(s)
Versus
Nathu Bhau Kank And ors.  ...Respondent(s)
WITH
First Appeal NO. 1122 OF 2009
Maharashtra Krishna Valley 
Development Corporation  ...Appellant(s)
Versus
Yashwant Vithu Kank And ors  ...Respondent(s)
WITH
First Appeal NO. 1123 OF 2009
Maharashtra Krishna Valley Development 
Corporation  ...Appellant(s)
Versus
Parvati Parvati Dal D/h­ Balasaheb 
Parvati Dal And Othrs  ...Respondent(s)
 
WITH
First Appeal NO. 1124 OF 2009
Maharashtra Krishna Valley Development 
Corporation  ...Appellant(s)
Versus
Pandurang Bhagu Kank And ors. ...Respondent(s)
 
WITH
First Appeal NO. 1125 OF 2009
Maharashtra Krishna Valley Development 
Corporation Thr. Its Executive 
Eng. Dr. Prakash K. Pawar  ...Appellant(s)
Versus
17/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
Narayan Manu Kank And ors  ...Respondent(s)
 
WITH
First Appeal NO. 1126 OF 2009
Maharashtra Krishna Valley Development 
Corporation Thr. Its Executive 
Eng.Dr. Prakash K. Pawar  ...Appellant(s)
Versus
Shri. Pandurang Bhagu Kank And Othrs ...Respondent(s)
 
WITH
First Appeal NO. 1127 OF 2009
Maharashtra Krishna Valley Development 
Corporation Thr. Its Executive 
Eng. Dr. Prakash K. Pawar  ...Appellant(s)
Versus
Shri. Narayan Manu Kank And ors  ...Respondent(s)
 WITH
First Appeal NO. 1128 OF 2009
Maharashtra Krishna Valley Development 
Corporation  ...Appellant(s)
Versus
Raghunath Pandurang Renuse And ors  ...Respondent(s)
  WITH
First Appeal NO. 1129 OF 2009
Maharashtra Krishna Valley Development 
Corporation Thr. Its Executive 
Eng. Dr. Prakash K. Pawar  ...Appellant(s)
Versus
Raghunath Pandurang Renuse And ors.  ...Respondent(s)
  WITH
First Appeal NO. 1130 OF 2009
Maharashtra Krishna Valley Development 
Corporation  ...Appellant(s)
Versus
Raoji Nana Kank And ors.  ...Respondent(s)
WITH
First Appeal NO. 1131 OF 2009
Maharashtra Krishna Valley 
Development Corporation  ...Appellant(s)
Versus
Raoji Nana Kank And ors  ...Respondent(s)
18/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
 
WITH
First Appeal NO. 1132 OF 2009
Maharashtra Krishna Valley Development 
Corporation  ...Appellant(s)
Versus
Maruti Raoji Renuse And Othrs  ...Respondent(s)
 
WITH
First Appeal NO. 1133 OF 2009
Maharashtra Krishna Valley Development 
Corporation  ...Appellant(s)
Versus
Tatya Dagadu Kank And Othrs  ...Respondent(s)
WITH
First Appeal NO. 1134 OF 2009
Maharashtra Krishna Valley 
Development Corporation  ...Appellant(s)
Versus
Yashwant Jagu Malusare And Anr  ...Respondent(s)
 
WITH
First Appeal NO. 1135 OF 2009
Maharashtra Krishna Valley 
Development Corporation  ...Appellant(s)
Versus
Parvati Parvati Dal D/h­ Balasaheb 
Parvati Dale And Othrs  ...Respondent(s)
  WITH
First Appeal NO. 1136 OF 2009
Maharashtra Krishna Valley Development 
Corporation  ...Appellant(s)
Versus
Yashwant Annaji Kank D.h. Ganpat 
Yashwant Kank And ors ...Respondent(s)
 
WITH
First Appeal NO. 1137 OF 2009
Maharashtra Krishna Valley Development 
Corporation Through Its Exe. 
Eng. Dr. Prakash K. Pawar  ...Appellant(s)
19/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
Versus
Smt. Parvati Parvati Dal (deceased) 
Through Lrs Shri. Balasaheb Parvati Dal 
And Othrs  ...Respondent(s)
 
WITH
First Appeal NO. 1138 OF 2009
Maharashtra Krishna Valley Development 
Corporation Through Its Exe. 
Eng. Dr. Prakash K. Pawar  ...Appellant(s)
Versus
Shri. Balu Genu Kank And ors. ...Respondent(s)
 WITH
First Appeal NO. 1139 OF 2009
Maharashtra Krishna Valley Development 
Corporation Through Its Exe. 
Eng. Dr. Prakash K. Pawar  ...Appellant(s)
Versus
Shri. Yashwant Vithu Kank And ors  ...Respondent(s)
WITH
First Appeal NO. 1140 OF 2009
Maharashtra Krishna Valley Development 
Corporation Through Its Exe. 
Eng. Dr. Prakash K. Pawar  ...Appellant(s)
Versus
Shri. Ramchandra Hari Kank And ors  ...Respondent(s)
 WITH
First Appeal NO. 1141 OF 2009
Maharashtra Krishna Valley Development 
Corporation Through Its Exe. 
Eng. Dr. Prakash K. Pawar  ...Appellant(s)
Versus
Shri. Sonu Khandu Kank And ors  ...Respondent(s)
 
WITH
First Appeal NO. 1142 OF 2009
Maharashtra Krishna Valley 
Development Corporation Through 
Its Exe. Eng. Dr. Prakash K. Pawar  ...Appellant(s)
Versus
Shri. Nathu Bhau Kank (deceased) Through 
20/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
Lrs. Shri. Dilip Nathu Kank And Othrs  ...Respondent(s)
 
WITH
First Appeal NO. 1143 OF 2009
Maharashtra Krishna Valley Development 
Corporation Through Its 
Exe. Eng. Dr. Prakash K. Pawar  ...Appellant(s)
Versus
Shri. Vitthal Raghu Kank And Othrs  ...Respondent(s)
 
WITH
First Appeal NO. 1144 OF 2009
Maharashtra Krishna Valley Development 
Corporation Through Its 
Exe. Eng. Dr. Prakash K. Pawar  ...Appellant(s)
Versus
Shri. Yashwant Jagu Malusare And ors.  ...Respondent(s)
 
WITH
First Appeal NO. 1145 OF 2009
Maharashtra Krishna Valley Development 
Corporation  ...Appellant(s)
Versus
Maruti Annaji Kank And ors.  ...Respondent(s)
WITH
First Appeal NO. 1146 OF 2009
Maharashtra Krishna Valley Development 
Corporation  ...Appellant(s)
Versus
Hasubai Dagdu Kank D.h. Sulabai 
Dagdu Kank And Othrs  ...Respondent(s)
 
WITH
First Appeal NO. 1147 OF 2009
 
Maharashtra Krishna Valley Development 
Corporation  ...Appellant(s)
Versus
Tatya Dagadu Kank And Othrs ...Respondent(s)
 
21/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
WITH
First Appeal NO. 1181 OF 2012
 
Mahadu Vithu Salekar And Othrs  ...Appellant(s)
Versus
The Land Acquisition Officer & ors.   ...Respondent(s)
 WITH
First Appeal NO. 1452 OF 2009
 
Genba Anu Salekar & anr. ...Appellant(s)
Versus
The Land Acquisition Officer & ors.  ...Respondent(s)
 
WITH
First Appeal NO. 1593 OF 2008
 
Tukaram Ramji Bhilare And Ors  ...Appellant(s)
Versus
The Land Acquisition Officers & ors.  ...Respondent(s)
 
WITH
First Appeal NO. 1601 OF 2008
 
Bhagu Vithu Salekar  ...Appellant(s)
Versus
The Land Acquisition Officer & ors   ...Respondent(s)
 
WITH
First Appeal NO. 1602 OF 2008
 
Shri. Ramu Salekar
Shri. Maruti Kondiba Salekar 
Smt. Muktabai G. Parte  ...Appellant(s)
Versus
The Land Acquisition Officer & ors.   ...Respondent(s)
 WITH
First Appeal NO. 1660 OF 2008
 
Vithu Balu Salekar  ...Appellant(s)
Versus
The Land Acquisition Officer & ors.  ...Respondent(s)
22/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
 WITH
First Appeal NO. 1686 OF 2008
Hausabai Vishnu Dere And Anr.  ...Appellant(s)
Versus
The Land Acquisition Officer And Ors  ...Respondent(s)
 WITH
First Appeal NO. 1698 OF 2009
 
Shri. Vithu Balu Salekar  ...Appellant(s)
Versus
The Special Land Acquisition Officer & ors. ...Respondent(s)
 
WITH
First Appeal NO. 1699 OF 2009
 
Parbati Dagdu Salekar And Othrs  ...Appellant(s)
Versus
The Land Acquisition Officer & ors. ...Respondent(s)
 
WITH
First Appeal NO. 1700 OF 2009
Laxman Ravaji Salekar & ors. ...Appellant(s)
Versus
The Land Acquisition Officer & ors. ...Respondent(s)
 
WITH
First Appeal NO. 1710 OF 2009
 
Shri. Ramchandra Dhondiba Salekar ...Appellant(s)
Versus
The Land Acquisition Officer ...Respondent(s)
 WITH
First Appeal NO. 1795 OF 2011
 
Raghunath Narayan Salekar And Othrs  ...Appellant(s)
Versus
The Land Acquisition Officer & ors  ...Respondent(s)
23/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
 WITH
First Appeal NO. 1809 OF 2009
 
Nathu Krishna Salekar  ...Appellant(s)
Versus
The Special Land Acquisition Officer & ors. ...Respondent(s)
 WITH
First Appeal NO. 1834 OF 2008
 
Shankar Raoji Dere  ...Appellant(s)
Versus
The Land Acquisition Officer & ors. ...Respondent(s)
 WITH
First Appeal NO. 1988 OF 2008
 
Narayan Haribhau Salekar And Othrs  ...Appellant(s)
Versus
The Land Acquisition Officer & ors. ...Respondent(s)
WITH
First Appeal NO. 1989 OF 2008
 
Dhondiba Krishan Parthe  ...Appellant(s)
Versus
The Land Acquisition Officer & ors. ...Respondent(s)
  WITH
First Appeal NO. 2115 OF 2011
 
Dattatraya Vishnu Salekar & ors. ...Appellant(s)
Versus
The Spl Land Acquisition Officer & ors. ...Respondent(s)
 
WITH
First Appeal NO. 2116 OF 2011
Sopan Pandu Salekar And Othrs  ...Appellant(s)
Versus
The Special Land Acquisition Officer And Anr ...Respondent(s)
 
WITH
First Appeal NO. 2117 OF 2011
Jankabai Dhondiba Parthe  ...Appellant(s)
Versus
The Special Land Acquisition Officer and ors. ...Respondent(s)
24/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
 
WITH
First Appeal NO. 2118 OF 2011
 
Mr. Ankush Shankar Salekar And ors  ...Appellant(s)
Versus
The Special Land Acquisition Officer And ors. ...Respondent(s)
 WITH
First Appeal NO. 2119 OF 2011
 
Shri. Dagdu Manu Salekar Since 
Deceased Through His Legal Heirs;  ...Appellant(s)
Versus
The Special Land Acquisition Officer & ors.  ...Respondent(s)
 WITH
First Appeal NO. 2120 OF 2011
 
Shri.Dagdu Sakharam Salekar Since 
Deceased Through Legal Heirs 
1­a)smt.Sulabai Dagdu Salekar And Anr  ...Appellant(s)
Versus
The Land Acquisition Officer & ors. . ...Respondent(s)
 WITH
First Appeal NO. 2121 OF 2011
 
Shri. Anand Mahadeo Salekar And Othrs  ...Appellant(s)
Versus
The Special Land Acquisition Officer & ors. ...Respondent(s)
 
WITH
First Appeal NO. 2122 OF 2011
 
Bhau Hari Salekar  ...Appellant(s)
Versus
The Special Land Acquisition Officer & ors.  ...Respondent(s)
  WITH
First Appeal NO. 2123 OF 2011
 
Shri.Govind Dhondiba Salekar 
Since Deceased Thr. His Legal Heirs.
1­a) Vithal Govind Salekar And Anr  ...Appellant(s)
Versus
25/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
The Special Land Acquisition Officer & ors. ...Respondent(s)  
WITH
First Appeal NO. 2124 OF 2011
Shri.Baban Goju Salekar And Anr  ...Appellant(s)
Versus
The Special Land Acquisition Officer & ors   ...Respondent(s)
 WITH
First Appeal NO. 2125 OF 2011
Bhagu Laxman Salekar  ...Appellant(s)
Versus
The Special Land Acquisition Officer & ors.  ...Respondent(s)
 WITH
First Appeal NO. 2164 OF 2008
 
Narayan Rama Dere And Anr  ...Appellant(s)
Versus
The Land Acquisition Officer & ors. ...Respondent(s)
 WITH
First Appeal NO. 2165 OF 2008
 
Maruti Kondiba Salekar And Othrs  ...Appellant(s)
Versus
The Land Acquisition Officer & ors. ...Respondent(s)
  WITH
First Appeal NO. 2364 OF 2011
 
Dinkar Ramji Salekar D.h.
 Fulabai Dinkar Salekar  ...Appellant(s)
Versus
The Land Acquisition Officer & ors. ...Respondent(s)
 
WITH
First Appeal NO. 2387 OF 2008
 
Anu Raya Sanas And Anr  ...Appellant(s)
Versus
The Land Acquisition Officer & ors. ...Respondent(s)
 
26/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
WITH
First Appeal (ST) NO. 9810 OF 2013
 
Shri. Nathu Krushna Salekar And Ors.  ...Appellant(s)
Versus
The Land Acquisition Officer & ors.  . ...Respondent(s)
 
     WITH
 First Appeal NO. 1165 OF 2011
Maharashtra Krishna Valley Development 
Corporation Through Its 
Executive Eng. Mr. Bapusaheb R. Pawar ...Appellant(s)
Versus
The Special Land Acquisition Officer  ...Respondent(s)
 WITH
 First Appeal NO. 1166 OF 2011
Maharashtra Krishna Valley Development 
Corporation Through Its 
Executive Eng. Mr. Bapusaheb R. Pawar  ...Appellant(s)
Versus
The Special Land Acquisition Officer  ...Respondent(s)
 WITH
 First Appeal NO. 1167 OF 2011
Maharashtra Krishna Valley Development 
Corporation Through Its Executive 
Eng. Mr. Bapusaheb R. Pawar  ...Appellant(s)
Versus
The Special Land Acquisition Officer And Othrs ...Respondent(s)
 WITH
 First Appeal NO. 1168 OF 2011
Maharashtra Krishna Valley Development 
Corporation Through Its 
Executive Eng. Mr. Bapusaheb R. Pawar  ...Appellant(s)
Versus
The Special Land Acquisition Officer And Othrs ...Respondent(s)
WITH
 First Appeal NO. 1169 OF 2011
Maharashtra Krishna Valley Development 
27/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
Corporation Through Its 
Executive Eng. Mr. Bapusaheb R. Pawar ...Appellant(s)
Versus
The Special Land Acquisition Officer And Othrs ...Respondent(s)
  
WITH
 First Appeal NO. 1170 OF 2011
Maharashtra Krishna Valley Development 
Corporation Through Its Executive Eng. 
Mr. Bapusaheb R. Pawar  ...Appellant(s)
Versus
The Special Land Acquisition Officer And Othrs ...Respondent(s)
 WITH
 First Appeal NO. 1171 OF 2011
Maharashtra Krishna Valley Development 
Corporation Through Its 
Executive Eng. Mr. Bapusaheb R. Pawar ...Appellant(s)
Versus
The Special Land Acquisition Officer And Othrs ...Respondent(s)
 WITH   
First Appeal NO. 2543 OF 2011
Maharashtra Krishna Valley Development 
Corporation Through Its 
Executive Eng. Mr. Bapusaheb R. Pawar  ...Appellant(s)
Versus
The Special Land Acquisition Officer  ...Respondent(s)
WITH
 First Appeal NO. 2544 OF 2011
Maharashtra Krishna Valley Development 
Corporation Through Its 
Executive Eng. Mr. Bapusaheb R. Pawar ...Appellant(s)
Versus
The Special Land Acquisition Officer ...Respondent(s)
WITH
 First Appeal NO. 2546 OF 2011
Maharashtra Krishna Valley 
Development Corporation Through 
Its Executive Eng. Mr. Bapusaheb R. Pawar ...Appellant(s)
Versus
The Special Land Acquisition Officer & ors. ...Respondent(s)
 
WITH
28/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
 First Appeal NO. 2547 OF 2011
Maharashtra Krishna Valley 
Development Corporation Through 
Its Executive Eng. Mr. Bapusaheb R. Pawar ...Appellant(s)
Versus
The Special Land Acquisition Officer & ors....Respondent(s)
 
WITH 
First Appeal NO. 2548 OF 2011
Maharashtra Krishna Valley Development 
Corporation Through Its Executive 
Eng. Mr. Bapusaheb R. Pawar  ...Appellant(s)
Versus
The Special Land Acquisition Officer & ors. ...Respondent(s)
WITH
 First Appeal NO. 2549 OF 2011
Maharashtra Krishna Valley Development 
Corporation Through Its Executive 
Eng. Mr. Bapusaheb R. Pawar  ...Appellant(s)
Versus
The Special Land Acquisition Officer & ors....Respondent(s)
WITH
First Appeal (ST) NO. 7980 OF 2008
The State Of Maharashtra & anr. ...Appellants(s)
Versus
Raghu Bagu Sanas And Anr  ...Respondent(s)
WITH 
CIVIL APPLICATION NOS. 3632,TO 3637 OF 2005  AND 2660 OF 2006, 
AND 3098, 1778, 1779, 1781, 1874  TO 1878 & 3556 OF 2008,  AND 
2392, 4091, 668, 670, 672, 674, 676 , 678, 680, 682, 684, 686,688, 
690, 692, 694, 696, 716, 720, 724, 736, 738, 742, 744, 746, 756, 758, 
760, 764, 766, 2660 OF 2009 2009, AND 158, 1761,  OF 2010 AND 
3027 TO 3041 OF 2015 AND 695, 696 OF 2017
WITH 
CROSS OBJECTION (ST) NOS. 18626, 18630, 18637, 18639, 18635, 
18623, 18624, 18629,18621, 18633, 18628, 18638, 18634, 
18640,18631, 18622 AND 18627 OF 2007
29/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G

30/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G

31/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G

32/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G

33/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G

34/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G

35/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G

36/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G

37/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G

38/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G

39/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G

40/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G

41/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G

42/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G

43/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G

44/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G

45/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G

46/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G

47/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G

48/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G

49/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G

Date of Reserving the Judgment  :    10 March 2017.
 Date of Pronouncing the Judgment  :      29 March 2017.  
COMMON JUDGMENT: 
1] In   all   these   matters   ,   Mr.   Dabke   and   Mr.   Ameet   Palkar, 
Assistant   Government   Pleaders   (AGPs)   appear   for   the   State   of 
50/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
­Maharashtra. Mr. D.D.Shinde appears for the Maharashtra Krishna 
Valley Development Corporation (MKVDC), which claims to be the 
acquiring body. Mr.Gaurav Potnis appears for the  claimants. I have 
heard the learned counsel for the parties extensively. They have also 
filed notes of arguments in these matters. 
PRELIMINARY MATTERS:  
2] The challenge in these appeals is to the awards made by the 
reference courts determining compensation in respect of lands in the 
villages of Dabkeghar, Salav and Deoghar, Tal. Bhor, Dist. Pune.  The 
lands   came   to   be   acquired   in   pursuance   of   Notifications   under 
section 4 of the Land Acquisition Act, 1894 (said Act) issued in the 
year 1993­1994 for the public purpose of Neera Deoghar Irrigation 
Project (NDIP). The acquired lands in the three villages, have since 
submerged under the waters of NDIP. 
3] In   all   these   matters,   the   Special   Land  Acquisition   Officers 
(SLAO)  made awards determining the rate of compensation. As the 
claimants were dissatisfied with the offer, references were made 
under   section   18   of   the   said   Act   to   the   reference   courts.   Vide 
judgment  and  awards   impugned   in   these   matters,   the   reference 
courts have determined compensation at the following rates:
(a) Dabkeghar lands   ­ Rs.2,55,000/­ per hectare
(b) Salav lands ­ Rs.1,00,000/­ to Rs.1,14,000/­ 
per hectare.
(c) Deoghar lands ­ Rs.2,25,000/­ per hectare.
4] In respect of Dabkeghar lands, the lead matter before the 
reference court was LAR No. 70 of 1997, in which, the parties led 
51/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
oral evidence and produced documentary evidence. The judgment 
and award dated 24 August 2004 in LAR No. 70 of 1997 has been 
challenged by the State Government in First Appeal No. 1464 of 
2005. The claimants have lodged Cross Objection No. 18626 of 2007 
in the matter of denial of appropriate interest in terms of section 28 
of the said Act. The learned counsel for the parties agree that this 
first appeal and cross objections be taken as lead matters in respect 
of Dabkeghar lands and the decision in these matters will govern the 
following   connected   first   appeals   relating   to   Dabkeghar   lands: 
1464/2005 and XOBST/18626/2007; 1465/2005 and XOBST 18630 
/2007;   1466/2005   and   XOBST/18637/2007;     1467/2005     and 
XOBST/18639/2007   ;   1468/2005   and   XOBST/18635/2007; 
1172/2011 ; 1469/2005 and  XOBST/18623/2007; 1470/2005  and 
XOBST/18624/2007;   1492/2005   and   XOBST/18629/2007; 
1494/2005   and   XOBST/18621/2007;   1486/2005   ;1495/2005   ; 
1487/2005   and   XOBST/18633/2007;   1491/2005   and 
XOBST/18628/2007;   1489/2005;   XOBST/18638/2007; 
1490/2005   and   XOBST/18634/2007;   1496/2005   and 
XOBST/18640/2007;   670/2008;   482/2008;   1529/2005   and 
XOBST/18631/2007;   1530/2005   and   XOBST/18622/2007; 
531/2008   ;   XOBST/18627/2007;   1748/2007   ;   1463/2008; 
1397/2006; 374/2009; 636/2007; 1747/2007
5] In respect of Salav lands, the lead matter before the reference 
court was LAR No. 5 of 1998, in which, the parties led oral evidence 
and   produced   documentary   evidence.   The   judgment   and   award 
dated 29 January 2005 in LAR No. 5 of 1998 has been challenged by 
52/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
the claimants in First Appeal No. 150 of 2009. The MKVDC, claiming 
to   be   the   acquiring   body,   has   also   challenged   the   very   same 
judgment and award in First Appeal (St.) No. 19074 of 2008. The 
State Government has also instituted about five appeals, in matters 
related to Salav lands. The learned counsel for the parties agree that 
these two first appeals be taken as lead matters in respect of Salav 
lands and the decision in these matters will govern the following 
connected   matters   relating   to   Salav   lands:   First   Appeal   Nos.   ­ 
150/2009;   2117/2011;   2542/2011;   1809/2009;   1593/2008; 
2164/2008;   2118/2011;   2364/2011   ;   2119/2011;   2120/2011; 
1834/2008;   290/2009;   260/2009;   1710/2009;   2121/2011; 
1699/2009;   328/2008;   2116/2011;   291/2009;   2122/2011; 
1686/2008;   289/2009;   1795/2011;   765/2012;   1602/2008; 
2123/2011;   1988/2008;   2165/2008;   1989/2008;   102/2017; 
2115/2011;   718/2009;   1601/2008;   2124/2011;   2125/2011; 
579/2009; 53/2014; 1700/2009; 509/2010; 611/2012; 1698/2009; 
1660/2008; 1452/2009; 1181/2012 and First Appeal (St) Nos. ­ 
1380/2010; 9727/2010 ; 9810/2013;  (Filed by the Claimants) .
First   Appeal   Nos.­   180/2017;   2545/2011;   1925/2011; 
179/2017;   181/2017   ;   183/2017   and   First   Appeal   (St.)   Nos.   ­ 
19074/2008; 13014/2008; 13520/2008. ( Filed by the MKVDC ).
First Appeal Nos. ­ 2310/2006; 155/2017; 156/2017 and First 
Appeal (St.) Nos. 7974/2008; 12048/2008 ; 7976/2008. ( Filed by 
the State Government ) 
6] In   respect   of   Deoghar   lands,   the   lead   matter   before   the 
reference court was LAR No. 276 of 1997, in which, the parties led 
oral evidence and produced documentary evidence. The judgment 
53/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
and award dated 5 April 2008 in LAR No. 276 of 1997 has been 
challenged by the the MKVDC in First Appeal No. 1089 of 2009. 
The learned counsel for the parties agree that this first appeal be 
taken as lead matter in respect of Deoghar lands and the decision in 
these   matters   will   govern   the   following   connected   first   appeals 
relating to Deoghar lands:   1089/2009; 1138/2009; 1108/2009; 
1100/2009;   1146/2009;   1094/2009;   1095/2009;   1096/2009; 
1097/2009;   1101/2009;   1098/2009;   1145/2009;   1093/2009; 
1099/2009;   1092/2009;   1100/2009;   1090/2009;   1103/2009; 
1112/2009;   1105/2009;   1106/2009;   1107/2009;   1091/2009; 
1109/2009;   1110/2009;   1111/2009;   1147/2009;   1137/2009; 
1114/2009;   1115/2009;   1116/2009;   1136/2009;   1118/2009; 
1119/2009;   1104/2009;   1121/2009;   1122/2009;   1135/2009; 
1126/2009;   1127/2007;   1124/2009;   1125/2009;   1129/2009; 
1128/2009;   1130/2009;   1120/2009;   1131/2009;   1132/2009; 
1133/2009;   1134/2009;   1113/2009;   1117/2009;   1123/2009; 
1102/2009;   1139/2009;   1140/2009;   1141/2009;   1142/2009; 
1143/2009; 1144/2009. 
7] The judgment and award dated 24 August 2004 in LAR No. 70 
of 1997 in respect of Dabkeghar lands has been relied upon by the 
reference courts in deciding the references related to Salav lands and 
Deoghar lands. The learned AGPs and Mr. Shinde have therefore, 
urged that First Appeal No. 1464 of 2005, which challenges the said 
judgment and award be taken up for consideration first. The learned 
counsel for the parties also submit that it would be appropriate if all 
the matters are disposed of by common judgment and order, since, 
the evidence in the three sets of matters is substantially common and 
54/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
to some extent interrelated. 
8]   The acquisition of lands in the three villages was for the 
public   purpose  of   NDIP.  The   section   4   Notifications,   though   not 
common, were declared in the year 1993­1994. The three villages 
are in the same vicinage. The evidence is substantially common and 
interrelated.   Learned   counsel   for   the   parties   have   relied   upon 
evidence in one set of matters to support their contentions in the 
other. This was permitted particularly because the evidence  was 
complementary. For example, in respect of references relating to 
Dabkeghar and Salav lands certified copies of sale instances were 
produced in evidence. The vendors or the vendees or the attesting 
witnesses in respect of most of such sale instances were however, 
examined in references relating to Deoghar lands. Similarly, copies 
of maps or plans have been produced in one set of matters, but were 
relied upon in the other set of matters. Taking into consideration 
such circumstances, it will be appropriate to dispose of all these 
matters by a common judgment and order. In order to facilitate such 
disposal, however, reference will be made to the lead matters as 
indicated in paragraphs 4,5 and 6 above.  
SUBMISSIONS ON BEHALF OF THE PARTIES
9] In First Appeal No. 1464 of 2005 relating to Dabkeghar lands, 
Mr. Dabke, Mr. Palkar, learned AGPs and Mr. Shinde submit that the 
compensation determined by the reference court is excessive and 
therefore   unsustainable.   They   submit   that   the   claimants   have 
themselves admitted in their depositions that the acquired lands 
55/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
were   undeveloped.   There   was   no   transportation   facility   in   their 
villages. There were no hospitals, bazaars or other public amenities 
available. They submit that even the land quality was quiet inferior 
and fit only to grow grass.
10] In case of Dabkeghar and Salav lands, they submit that the 
reference court erred in relying upon  certified copies of sale deeds, 
even   though   vendors   and   vendees   were   never   examined.   They 
submit that such reliance was contrary to the law laid down by the 
Hon'ble Supreme Court in  Kummari Veeraiah and ors. vs. State of 
A.P. ­ (1995) 4 SCC 136. 
11] They further submit that the reference courts clearly erred in 
relying upon sale instances from Nirgudghar, Nangaon and Apti, 
even though they were not comparable instances. They point out 
that Dabkeghar and Salav are in the interiors, to the south of River 
Neera. In contrast, Nirgudghar, Nangaon and Apti are to the north of 
River   Neera   and   most   importantly   benefited   by   the   Mahad­
Pandharpur Highway (State Highway),  which passes through these 
villages. They submit that these villages fall within the benefited 
zone of NDIP  as opposed to the acquired lands, which fell within 
the affected zone. They submit that the sale deeds relied upon by the 
reference court  pertains to small plots, in one case to a developed 
plot and in at least two cases to plots abutting the State Highway. 
These sale instances, they submit, ought not to have been considered 
by the reference court.  
56/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
12] They submit that   the reference courts should have entirely 
relied upon sale instances from villages Kari, Ryari, Mhasar Budruk, 
Mhasar Khurd, Nivangaon which afford comparable instances. They 
say that the quality of the soil, location, terrain, amenities or rather 
the lack of amenities in these villages is at par with Dabkeghar, Salav 
and Deoghar. They submit that the reference courts have relied upon 
sale   instances   in   respect   of   incomparable   lands,   but   excluded 
consideration of sale instances of comparable lands.
13] They submit that the reference courts have grossly erred in 
applying the principle of averages in order to determine the market 
rates. They submit that sale instances which were incomparable and 
which reflected abnormally high rates on account of special features 
with which they were benefited were incorrectly relied upon by the 
reference courts. Such sale instances hiked the average rate . They 
submit that such an approach is contrary to the principles settled by 
the Hon'ble Supreme Court in such matters. 
14] They  submit   that   the   rate   of   Rs.2,55,000/­  for  Dabkeghar 
lands is too excessive. They say that even the rate of Rs.1,00,000/­ 
to Rs.1,14,000/­ in respect of Salav lands is also excessive. They say 
that the rates determined by SLAO were quite proper. They say that 
reliance upon sale instances from Nirgudhgar, Nangaon and Apti 
were improper. In any case, no balancesheet of plus and minus 
factors was prepared by the reference courts. No proper deductions 
have been made from the rates reflected in the exemplars.  They say 
that all these are serious infirmities which ail the impugned awards  
57/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
15]  In   First   Appeal   No.   1089   of   2009   and   connected   matters 
involving   Deoghar   lands,   Mr.   Shinde   submits   that   the   reference 
applications were clearly barred by limitation. The reference courts 
were, therefore, not entitled to entertain the references. Mr. Shinde 
submits   that the SLAO, in these matters, made the award on 22 
January 1996. There is material on record which   establishes that 
notice under section 12(2) of the said Act was duly served upon the 
claimants on or before 1 October 1996. However, the reference was 
applied for only on 30 December 1996, which is beyond the six 
weeks period prescribed in section 18(2)(b) of the said Act. The 
claimants in these cases were not entitled to the benefit of the 
extended period of six months from the date of the award since 
notices under section 12(2) of the said Act were served upon them. 
In any case, since applications seeking reference were made beyond 
six months from the date of the award, the same were clearly barred 
and the reference court had no authority or jurisdiction to entertain 
the same on merits. Mr. Shinde also submits that in a matter of this 
nature, the claimants were not entitled to set off the period spent by 
them for the purpose of obtaining certified copy of the award dated 
22 January 1996. The exclusion of such period by the reference 
court is contrary to the law laid down by Single Judge of this court 
in  Shantaram Ganesh Shenoy vs. Special Land Acquisition Officer, 
Ratnagiri – 2006 (93) Mh.L.J. 781   and the Division  Bench in 
Bahadur Singh Jhala vs. Special Land Acquisition Officer, Pune  
and anr. ­ 2009(1) Mh.L.J. 236 .
16]   Without   prejudice   to   the   issue   of   limitation,   Mr.   Shinde 
submits that the rate determined by the reference court is excessive. 
58/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
He submits that there is no shred of evidence made available to 
determine similarity between the Deoghar lands and sale instances 
in villages Nirgudghar, Nangaon and Apti. He submits that the award 
in  LAR  No.  70  of  1997  could not  have  been  relied  upon since 
MKVDC was not made a party to the said reference proceedings. In 
any   case,   he   submits   that   there   is   no   evidence   on   record   to 
demonstrate similarity between Deoghar lands and Dabkeghar lands. 
He submits that the sale instances are not comparable, since, they 
refer to small plots of land and are from villages which have great 
development   potential   due   to   factors   like   State   Highway   and 
proximity to Tahsil place, Bhor. For these reasons, he submits that 
the determination of rates by the reference court is liable to be set 
aside and the determination of rates by the SLAO be restored.  
17] Mr. Potnis, who appears for the claimants in all these matters, 
has countered the submissions made by the AGPs and Mr. Shinde. 
He submits that there is no difference between Dabkeghar lands and 
the lands at Nirgudghar, Nangaon and Apti. He submits that the 
material on record, in fact, justifies the rate of at least Rs.3,00,000/­ 
per hectare. He submits that this court should in fact enhance the 
rate, particularly since the claimants are ready to pay deficit court 
fees, should, excess compensation be awarded. He relies upon the 
decisions of the Hon'ble Supreme Court in   Bhimasha vs. SLAO – 
(2008) 10 SCC 797 ,  to submit that  such a course of action is open 
to the appeal court.  
18] He submits that the material on record establishes that there 
was hardly any water in the Neera River for most parts of the year 
59/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
and in any case, there was a bridge connecting the villages on either 
side of the river. In contrast, he submits that the sale instances at 
Rayari or Kari are not at all comparable. Between Dabkeghar and 
Kari   there   are   at   least   two   hills   and  distance   between   the   two 
villages is 6­8 Kms. Rayari village is in the extreme interiors having 
virtually no road accessibility. There is no material produced on 
record to indicate that the villages of Nirgudghar, Nangaon and Apti 
are developed or had any serious development potential. The sale 
instances in these three villages also mainly relate to grass lands. 
Only some of the sale instances relate to lands abutting the highway. 
However, there is no presumption that even such lands automatically 
qualify   as   developed   lands   or   lands   used   for   non­agricultural 
purposes.   In   fact,   development   or   non­agricultural   user,   in   such 
areas, is mostly in the interiors where Gaothan is set up because 
amenities like water supply etc. are readily available. For all these 
reasons, Mr. Potnis submits that the contentions of the AGPs and 
Mr.Shinde are liable to be rejected. 
19] Mr. Potnis submits that methodology of averages adopted by 
the SLAO and the reference court has in fact worked to disadvantage 
of the claimants. He submits that the sale instances with the highest 
rate were required to be taken into consideration as per the law laid 
down by the Hon'ble Supreme Court in   Anjani Desai vs. State of 
Goa – 2010 (13) SCC 710 . He submits that there is no bar to the 
reference court taking into consideration sale instances of small plots 
, particularly because the acquisition in individual instances, is also 
in respect of small plots. In any case, some allowance can always be 
made towards factors like smallness or proximity to State Highway 
60/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
for   purposes   of   determination   of   market   rate   in   respect   of   the 
acquired lands. He submits that this is not a case where comparison 
was necessary between sale instances in relation to developed plots 
and undeveloped acquired plots. In this case, even the sale instances 
relate to undeveloped plots. Further, the acquisition in this case was 
because the acquired lands were to submerge in the waters of NDIP. 
There   was,   accordingly,   no   necessity   of   making   any   deductions 
towards development charges, set backs, provision of amenities etc. 
Mr. Potnis submits that the highest comparable instances reflect rate 
of about Rs.3,50,000/­ per hectare. Therefore, even if deduction of 
10 to 15 percent is made, the rate to be determined is in excess of 
Rs.3,00,000/­ per hectare. 
20] Mr. Potnis, in support of the cross­objections, submits that the 
impugned   award   dated   24   August   2004   is   vitiated   by   an   error 
apparent on the face of record inasmuch as there is failure to take 
into consideration the proviso to section 28(1) of the said Act in the 
matter  of  provision   for   interest.  Mr.  Potnis  submits   that  for  the 
period   beyond   one   year   from   the   date   the   claimants   lost   their 
possession of the acquired lands, interest at the rate of 15% per 
annum   was   required   to   be   awarded.   The   cross­objections   are 
therefore, liable to be allowed in their entirety. 
21] Mr.   Potnis   further   submits   that   there   is   no   appreciable 
difference between Dabkeghar lands and Salav lands. Therefore, the 
rate determined by the reference court in LAR No. 70 of 1997 in 
respect of Dabkeghar lands ought to have been determined as the 
rate in respect of Salav lands. He submits that neither the State 
61/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
Government nor MKVDC have been candid to the court. He submits 
that when it comes to determination of rates for Dabkeghar lands or 
Salav lands, learned AGPs and Mr. Shinde contend that since these 
lands are to the south of River Neera and since the State Highway, 
which passes through the villages of Nirgudghar, Nangaon and Apti, 
is to the north of River Neera, the sale instances from these three 
villages   afford   no   comparison.   Mr.   Potnis   submits   that   however, 
when   it  comes   to   determination   of   rates   in   respect   of   Deoghar 
lands , which are also to the north of River Neera and in proximity of 
State Highway, the learned AGPs and Mr. Shinde abandon this line of 
argument and even go to the extent of suggesting that the Deoghar 
lands are inferior to Dabkeghar lands. 
22] In   First   Appeal   No.   150   of   2009   relating   to   Salav   lands, 
Mr.Potnis submits that the rate determined by the reference court is 
totally inadequate. He submits that there is ample material on record 
which establishes that there is no substantial difference between 
Dabkeghar   lands   and   Salav   lands.   Both   the   villages   are   on   the 
southern   river   bank   of   River   Neera.   Both   the   villages   share   a 
common   boundary.   There   is   a   bridge   on   the   River   Neera   from 
Nirgudghar to Dabkeghar, which, serves as access to the  village 
Salav   as   well.   The   lands   in   villages   of   Kari   and   Ryari   are   not 
comparable   to   the   Salav   lands,   which   are   far   better.   The   sale 
instance   from  Kari   relates  to   land  used  for  cremation   purposes. 
Other instances from Kari or Ryari are sales between close relatives 
like father and daughter etc. There was no  justification whatsoever 
to deny the Salav lands the same compensation as is awarded to the 
Dabkeghar lands. 
62/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
23] In First Appeal No. 1089 of 2009 relating to Deoghar lands, 
Mr. Potnis for the claimants objected to the very maintainability of 
the appeals by submitting that the MKVDC  cannot be regarded as 
acquiring body insofar as the present acquisitions are concerned. He 
submits   that  the   acquisitions   in   the   present   case   were   made   in 
pursuance   of   section   4   notification   which   was   published   on   19 
August 1993. The MKVDC, which is the statutory corporation, has 
been established under the Maharashtra Krishna Valley Development 
Corporation   Act,   1996,   some   time   in   the   year   1996.     In   such 
circumstances, it can never be said that the acquisition  was for the 
purposes  of MKVDC or that the acquisition was at the cost of any 
fund  controlled or managed by the MKVDC. Mr. Potnis submits that 
the MKVDC cannot even be construed as  'local   authority'  as defined 
under section 3(aa) of the said Act. Mr. Potnis relies upon   the 
decision of the Division Bench of this court in  Maharashtra Krishna 
Valley Development Corporation vs. State of Maharashtra and ors 
–   2014   (4)   Bom.C.R.   626   (Para   13) ,   in   support     of   these 
submissions.
24] On the aspect of limitation, Mr. Potnis submits that there is 
absolutely no material brought on record by  MKVDC or the SLAO 
to establish that notice under section 12(2) of the said Act was really 
served upon the claimants. In any case, he submits that    there is 
absolutely no material brought on record by  MKVDC and the SLAO 
that  the   copy  of   the   award  had  accompanied  any   notice   under 
section 12(2) of the said Act at the time of alleged   service. He 
submits that the onus of proving such matters was squarely upon the 
MKVDC or the State and such onus has been far from discharged. 
63/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
Further, Mr. Potnis  points out that   even the communication dated 
26 March 1997 by which the SLAO,  actually made or forwarded the 
reference to the reference court, clearly states that the award was 
made on 10 May 1996 and not on  22 January 1996. The perusal of 
the award also makes  it clear that the same was declared on 10 May 
1996. In such circumstances,  it can never be said that the references 
were time barred under section 18(2)(b) of the said Act. Mr. Potnis 
has   placed   reliance   upon   number   of   decisions,   including   in 
particular, the decision of the Hon'ble Supreme Court in the case of 
Premji Nathu vs. State of Gujarat & Anr. 2012(5) Mh.L.J. 514 .   
25] For all the aforesaid reasons, Mr. Potnis, the learned counsel 
for the claimants, submits that the appeals instituted by the State 
Government and the MKVDC are liable to be dismissed and the 
appeals and cross­objections instituted by the claimants are liable to 
be allowed.
POINTS FOR DETERMINATION
26] On the basis of the submissions of learned counsel for the 
parties, the following points arise for determination in these matters: 
a] In First Appeal No. 1464 of 2005 relating to Dabkeghar 
lands, does the State Government establish that the rate of 
Rs.2,55,000/­ per hectare determined by the reference court in 
LAR No. 70 of 1997 is excessive ?
b] In Cross­Objection No. 18626 of 2007 in First Appeal 
No. 1464 of 2005, do the claimants establish that they are 
64/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
entitled to interest on the excess compensation determined by 
the   reference   court   at   the   rate   of   15%   per   annum   under 
section 28 of the said Act ? 
c] In First Appeal (St) No. 19074 of 2008 and First Appeal 
No. 2310 of 2006 relating to Salav lands, do the MKVDC and 
State Government establish  that the rate of Rs.1,00,000/­ to 
Rs.1,14,000/­ per hectare determined by the reference court in 
LAR No. 5 of 1998 and LAR No. 4 of 1998 is excessive ?
d] In First Appeal No. 150 of 2009 relating to Salav lands, 
do the claimants establish that the rate of Rs.1,00,000/­ to 
Rs.1,14,000/­ per hectare determined by the reference court in 
LAR No. 5 of 1998 is inadequate ?
e] In First Appeal No. 1089 of 2009 relating to Deoghar 
lands,   do   the   claimants   establish   that   the   appeal   is   not 
maintainable, since, according  to  them, MKVDC  is not  the 
acquiring body in respect of the acquisitions in question ?
f] In First Appeal No. 1089 of 2009 relating to Deoghar 
lands,   does   the   MKVDC   establish   that   the   reference 
applications made by the claimants were barred by limitation 
prescribed in clause (b) of provision to section 18(2) of the 
said Act ?
g] In First Appeal No. 1089 of 2009 relating to Deoghar 
lands, does the MKVDC establish that the rate of Rs.2,25,000/­ 
65/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
per hectare determined by the reference court in LAR No. 276 
of 1997 is excessive ? 
EVIDENCE ON RECORD.
27] The   lead   matter   before   the   reference   court   in   respect   of 
Dabkeghar lands was LAR No. 70 of 1997 . Broadly, following was 
the evidence in the said matter:
i] Deposition of Dhondiba Paogi (claimant). This witness 
has   produced   on   record   certified   copies   of   8   sale   deeds  
(Exhibits ­ 12 to 19); and 
ii] Deposition of Arun V. Kamble, SLAO.
28] The lead matter before the reference court in respect of Salav 
lands was LAR No. 5 of 1998. Broadly, following was the evidence in 
the said matter:  
i] Deposition of Parbati Salelkar (claimant). This witness 
mainly relied upon reference court award in LAR No. 70 of 
1997 relating to Dabkeghar lands and the sale deeds referred 
to therein;
ii] Deposition of Dilip Gavade, SLAO; and
iii] Deposition   of   Gautam   Nana   Londhe,   Sub­Divisional 
Engineer, MKVDC. This witness has produced on record some 
sale deeds in respect of lands at Ryari, Kari etc. 
29] The   lead   matter   before   the   reference   court   in   respect   of 
Deoghar lands was LAR No. 276 of 1997. Broadly, following was the 
evidence in the said matter:  
66/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
i] Deposition   of   Kisan   P.   Kank   (claimant).   This   witness 
mainly relied upon reference court award in LAR No. 70 of 
1997 relating to Dabkeghar lands and the sale deeds referred 
to therein;
ii] Deposition   of   Balasaheb   Jedhe,   vendor   in   sale   deed 
dated 3 March 1989  (Exhibit­15);
iii] Deposition of Nathu Sitaram Jedhe, vendor in sale deed 
dated 26 September 1991 (Exhibit­16);
iv] Deposition of Laxman Parvatrao Kudale, vendee in sale 
deed dated 13 July 1993 (Exhibit­13);
v] Deposition of Ananda Sakharam Yadav, attesting witness 
to sale deed dated 5 October 1989 (Exhibit­14);
vi] Deposition of Kailas Baban Lirabare, vendor in sale deed 
dated 6 September 1990 (Exhibit­19);
vii] Deposition of Raosaheb B. Bagav, vendor in sale deeds 
dated 17 July 1989 (Exhibit­17) and 19 May 1990 (Exhibit­
18);
viii] Deposition of Sindhu C. Supekar, vendee in sale deed 
dated 23 October 1992 (Exhibit­12);
ix] Deposition of Arun Kamble, SLAO;
x] Deposition of Gautam Londhe, Sub­Divisional Engineer, 
MKVDC. This witness has produced on record some sale deeds 
in respect of lands at Ryari, Kari etc.; and 
xi] Deposition   of   Subhash   N.   Gavhane,   photographer, 
deposed on behalf of the MKVDC.
30] Insofar   as   Dabkeghar   lands   are   concerned,   the   claimant 
Dhondiba Paogi , aged 50 years, has deposed that his lands bearing 
67/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
Gat No. 75/14 admeasuring 0.37 R and Gat No.75/26 admeasuring 
0.15 R came to be acquired for the NDIP. He has deposed that the 
acquired land was Jirayat land which he was cultivating since the 
age of 18 years. He has deposed that he has improved the land by 
erecting  tals  and  bandhs.  He has deposed that there is heavy rainfall 
in the area for four months (rainy season). He has deposed that they 
used to cultivate crops like   sawa, wari, nachani, paddy   and even 
grass  for milch animals. He has deposed that they would cultivate 
rice in one or two gunthas. In order to retain water,   bandhs   were 
erected. He has deposed that as per need, the landlords in the area 
sell 1 or 2 gunthas of land. The village Nangaon is at distance of 2 
Kms.   from   Dabkeghar   and   towards   the   north   eastern   corner   of 
Dabkeghar. The village Nirgudghar is adjacent to village Dabkeghar 
from the northern side. The quality of lands in Dabkeghar and the 
villages of Nirgudghar, Kari and Nangaon is the same. Dhondiba 
Paogi has thereafter tendered in evidence certified copies of 8 sale 
deeds which came to be marked as Exhibit­12 to 19. He has deposed 
as regards the lands which form the subject matter of such sale 
deeds. He has stated that he knows the vendors and vendees. He has 
deposed that the lands which form the subject matter of such sale 
deeds are similar in quality to the acquired lands in Dabkeghar. He 
has stated that the lands in Nirgudghar, which are the subject matter 
of the sale instances are at a distance of 1 ½ km from the acquired 
lands. He has stated that if he was in need , he would have sold 1 or 
2 gunthas of land. He has claimed compensation at the rate of 
Rs.3,00,000/­ per hectare.
68/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
31] In his cross­examination, Dhondiba Paogi has stated that the 
population of Dabkeghar was 650 to 700. He has  stated that his two 
sons were educated up to VIIth standard at Dabkeghar, but had to 
take further education at Bhor, which is at a distance of about 20 
Kms., since, there was no education facility beyond VIIth standard at 
Dabkeghar. He has admitted that there is no Government Hospital or 
Bazar   at   Dabkeghar.   He   has   admitted   that   there   was   no 
transportation facility for village Dabkeghar. He has stated that the 
distance between Dabkeghar and Salav is 1 Km. He has admitted 
that   the   villages   of   Nangaon,   Kari   and   Nirgudghar   are   not 
submerged under the dam water, since, they are beyond the dam. He 
has stated that he has no records of laying of  bandhs  and  tals,  since, 
the same were erected by his own efforts. He has stated that he does 
not have any documentary evidence as regards his income from rice 
or grass. He has denied that the lands at Dabkeghar were of inferior 
quality and therefore, there were no sale instances in the village. He 
has stated that he is unable to say what crops were cultivated in the 
lands  which  form  the   subject   matter  of  the   certified  sale  deeds 
produced by him. He has denied the suggestion that the  distance 
between Dabkeghar and Nirgudghar or Nangaon is 5 to 7 Kms. He 
has denied the suggestion that his claim at the rate of Rs.3,00,000/­ 
or even Rs. 1,50,000/­ per hectare is incorrect. 
32] In   respect   of   Salav   lands,   Parvati   K.   Salelkar   came   to   be 
examined in LAR No. 5 of 1998. She has  inter alia  relied upon the 
award in LAR No. 70 of 1997. She has stated that the quality of 
lands at Dabkeghar and Salav is the same. In her cross­examination, 
She has admitted that there was no industrial estate, Government 
69/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
Hospital, transportation   facility available at Salav. She has stated 
that the boundaries of village Salav are as under, to the east of 
village   Salav,   there   is   village   Kari,   to   the   west   there   is   village 
Dabkeghar, to the north there is village Nangaon and Nirgudghar. 
She has stated that she is unable to say anything about the southern 
boundary of village Salav. She has stated that there is river between 
Bhor Mahad road and Salav. She has denied that the acquired lands 
in Salav are in hilly area and are that of inferior quality. She has 
stated that there are two mountains between the village Salav and 
Kari and there is no direct road from village Kari to Salav. She has 
stated that that the quality of lands in the villages of Nangaon, Kari, 
Apti, and Nirgudghar are similar to the lands at Salav.   She has 
stated that she has presently made a claim for Rs.3,00,000/­ per 
hectare.
33] In   LAR   No.   276   of   1997   relating   to   Deoghar   lands,   the 
claimant Kisan Pandu Kank examined himself. He stated that the 
acquired land was Jirayat (varkas) land, which was developed by 
him by levelling and use of fertilizers. He used to cultivate crops like 
Nachani, Sava, Wari etc. . There was plentiful rainfall and the land 
was superior quality. Grass was grown on some portion to provide 
for milch cattle. There is a common boundary between Nirgudghar 
and Deoghar. The village Nangaon is at a distance of ½ km. to the 
east. He has  claimed that the rate  of Rs.3,00,000/­ per  hectare 
represents the market price. In his cross­examination, he has stated 
that he has studied up to IVth standard. He has stated that   he 
withdrew compensation awarded by SLAO under protest. He cannot 
say on which date section 12 notice was served. Deoghar is at a 
70/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
distance of 15 km. from Bhor. Population of Deoghar is 285.  There 
was   weekly   bazaar.   Main   bazaar   place   is   Bhor.   The   Mahad­
Pandharpur Road is at a distance of ½ km. There was no industrial 
zone to the west of Bhor. It is true that he had received two notices 
prior to notice under section 12(2) from the Kotwal. He has not seen 
the award declared by the SLAO and the contents of such award 
were never explained to him. At present he has claimed the rate of 
Rs.2,50,000/­ per hectare. He is going to examine persons from 
Nangaon, Nirgudghar and Kari for determination of market rate. He 
has denied that the acquired land pot­kharaba. He has admitted that 
main wall of Neera Deoghar Dam was to the east of village Deoghar. 
Towards the east of the dam are villages of Nirgudghar, Apti and 
Nangaon. Towards the south is the River Neera. Beyond which are 
the villages Dabkeghar, Salav, Ryari. He admitted that there is a 
small bridge on the river near village Nirgudghar, which proceeds to 
village Salav, Ryari and Dabkeghar. He has stated that one road 
proceeds from village Ambeghar to the villages Nangaon, Apti and 
Nirgudghar. Another road goes from Deoghar to Kari. The village 
salav is to the east of village Dabkeghar. Towards south of these 
villages is the village Ryari, which is by the side of Ryareshwar 
mountain.   Village   Kari   is   towards   the   east   of   village   Ryari.   In 
between   two   villages   there   is   another   hill/mountain.   He   has 
admitted that Deoghar village is on mountain side. He has denied 
the suggestion put on behalf of MKVDC that the Mahad­Pandharpur 
Road is at a distance of 2 kms away from Deoghar. He has admitted 
that there are villages such as Mhasar Khurd and Mhasar Budrukh to 
the north of village Deoghar. But he stated that these villages are 
situated on the hill top. Instead, the village Nirgudghar is adjacent to 
71/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
village   Deoghar.   He   has   denied   the   suggestion   that   the   village 
situated on the top of the hill and the lands are situated on the 
ground level. He has denied the suggestion that the sale instances 
relied upon by him were in respect of plots for construction of 
houses or that they relate to small plots or that they relate to lands 
which came within irrigation zone of Neera Deoghar Dam. He has 
denied the suggestion that only grass was grown in the acquired 
lands or that there was no rainfall in the village Deoghar. This 
witness has also relied upon the reference court award in LAR No. 
70 of 1997 relating to Dabkeghar lands and the sale deeds referred 
to therein. 
34] In the award dated 24 August 2004 in LAR No. 70 of 1997 
relating to Dabkeghar lands, the reference court has referred to eight 
sale   instances   from   the   villages   Nangaon,   Kari   and   Nirgudghar. 
Certified copies of the sale deeds were duly produced on record in 
the references. In award dated 29 January 2005  in LAR No. 5 of 
1998, relating to Salav lands, the reference court has referred to the 
award dated 24 August 2004 in LAR No. 70 of 1997. However, the 
reference court, has excluded from consideration the sale instances 
from Nirgudghar and Nangaon, but taken into consideration the sale 
instances from Kari.  The details of the 8 sale instances referred to by 
the reference court are set out in the following chart for the sake of 
convenience : 

72/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G

 
35] In the references relating to Dabkeghar lands and Salav lands, 
the vendors, vendees or attesting witnesses to the aforesaid sale 
instances   were   not   examined.   However,   vendors   or   vendees   or 
attesting witnesses were examined in relation to the very same sale 
instances in the references relating to Deoghar lands. The learned 
counsel for the parties have accordingly relied upon such evidence in 
support of their respective contentions. 
36] Except in one case (Exhibit­13), the rest of sale instances are 
pre­section 4 Notification, which in case of Deoghar, was declared on 
6 May 1993. The sale instance at Exhibit­13 is dated  13 July 1993. 
The reference court has taken escalation at 12% per annum and this 
particular rate of escalation has not been challenged in these appeals 
by any parties. Such rate of escalation, in any case, is borne out 
from other material on record. 
37] The first sale instance (Exhibit­12) is the registered sale deed 
dated 23 October 1992. This relates to the land ad­measuring 0.050 
73/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
Ha, bearing Survey No. 254, Nangaon. The escalated rate reflected 
as on date of section 4 Notification comes to Rs.3,61,873/­ per 
hectare. The vendee Sindhu Supekar has been examined. She has 
deposed that the sale land was Jirayat land  and in season, she used 
to cultivate paddy therein. She has stated that the sale land is at a 
distance of about 2 kms from Deoghar village and the quality of land 
at   Deoghar and Nangaon is similar. According  to me, the  rate 
reflected in this sale instance is so high  only because the sale plot 
was bounded to the east by the State Highway. Therefore, this sale 
instance ought to have been excluded  from consideration.  
38] The second sale instance (Exhibit­13) is the registered sale 
deed dated 13 July 1993. This relates to the land ad­measuring 
0.028 Ha, bearing Survey No. 1160, Nangaon. The escalated rate 
reflected as on date of section 4 Notification comes to Rs.2,79,334/­ 
per hectare.  Although, this is a post notification sale instance, there 
is   absolutely   no   challenge   to   its   genuineness.   In   Chimanlal 
Hargovinddas Vs. Special Land Acquisition Officer, Poona and 
anr.   (1988)   3   SCC   751 ,   it   is   held   that   even   post   notification 
instances can be taken into account if they are very proximate; 
genuine and the acquisition itself has not motivated the purchaser to 
pay a higher price   on account of resultant improvement in the 
development prospects. All these three factors satisfied in case of the 
sale instance at Exhibit­13. The vendee, Laxman Parvatrao Kudale 
has been examined. He has stated that the distance between the 
villages   of   Nangaon   and   Deoghar   is   1.5   kms..   In   his   cross­
examination, he has stated that the village Nangaon is at a distance 
of about 4 furlongs from the Mahad­Bhor Road. He has stated that 
74/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
the Neera Deoghar Dam is to the west of village Nangaon. He has 
stated that the villages Apti and Nirgudghar are between the villages 
Nangaon and Deoghar. He has stated that Apti and Nirgudghar may 
be at a distance of ½ km from Nangaon. Deoghar may be at a 
distance of ½ km from Nirgudghar. All these villages are to the east 
of the dam. He has denied that the lands purchased by him falls in 
command area Neera Deoghar Dam. He has denied the suggestion 
that the lands at Nangaon and Kari are superior to the lands at 
Deoghar.   He   has   denied   that   the   lands   purchased   by   him   are 
adjacent   to   his   ancestral   lands.   He   has   denied   that   there   is 
dissimilarity between the acquired lands at Deoghar and the sale 
land. He has denied the suggestion that there was any rumor about 
the dam and therefore, rise in market value of the lands which were 
to fall under the command area. This sale instance, can be regarded 
as a comparable instance. However, some deductions will be due on 
account of locational advantages and other factors. 
39] The third sale instance (Exhibit­14) is the registered sale deed 
dated 5 October 1989. This relates to the land ad­measuring 0.020 
Ha, bearing Survey No. 1079, Nangaon. The escalated rate reflected 
as on date of section 4 Notification comes to Rs.3,57,500/­ per 
hectare. The attesting witness Ananda Sakharam Yadav has deposed 
that the sale plot was purchased by the vendee Dhondiba Jagtap to 
construct his house. According to me, this is possibly why the sale 
price reflected is so high. This sale instance will therefore, have to be 
excluded from consideration.  
75/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
40] The fourth sale instance (Exhibit­15) is the registered sale 
deed dated 3 March 1989. This relates to the land ad­measuring 
0.0240   Ha,   bearing   Survey   No.   1620,   Kari.   The   escalated   rate 
reflected as on date of section 4 Notification comes to Rs.1,50,100/­ 
per   hectare.     The   vendor   Balasaheb   Aabasaheb   Jedhe   has   been 
examined. He has stated that the distance between Deoghar and Kari 
is about 1.5 kms..  
41] The fifth sale instance (Exhibit­16) is the registered sale deed 
dated 26 September 1991. This relates to the land ad­measuring 
0.020   Ha,   bearing   Survey   No.   211   at   Kari.   The   escalated   rate 
reflected as on date of section 4 Notification comes to Rs.1,30,166/­ 
per hectare.  The vendor Nathu Sitarakm Jedhe has been examined 
in the reference relating to Deoghar lands. He has deposed that it 
was   Jirayat   land.   He   has   deposed   that   village   Deoghar   is   at   a 
distance of 2 kms from Kari. 
42] There is, in fact, ample material on record to suggest that the 
lands at Kari are not comparable to the acquired lands at Dabkeghar, 
Salav   and   in   any   case,   Deoghar.   The   statements   of   above   two 
witnesses that the distance between Deoghar and Kari is 1.5 to 2 
Kms., is totally incorrect. There is ample evidence on record which 
suggest that the distance between Deoghar and Kari is more than 15 
kms. This is evident from the maps produced on record by MKVDC. 
This is also evident from the deposition of Gautam Londhe, Sub­
Divisional Engineer, MKVDC that the distance between Deoghar and 
Kari is 18 kms. The distance between Salav and Kari itself is 6 to 8 
kms. The two villages are separated by two mountains and there is 
76/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
no   direct   road   linking   the   two.   The   terrain   at   Kari   is   also   not 
comparable to the terrain in Dabkeghar Salav and Deoghar. Kari is in 
the hilly region and at a substantial distance away from Neera River. 
The   sale   instances   from   Kari,   therefore,   cannot   be   regarded   as 
comparable instances. 
43] The sixth sale instance (Exhibit­17) is the registered sale deed 
dated  17 July 1989. This relates to the land ad­measuring 0.01 Ha, 
bearing Survey No. 20, Nirgudghar. The escalated rate reflected as 
on date of section 4 Notification comes to Rs.2,18,450/­ per hectare. 
The   vendor   Raosaheb   Bhau   Bagav   has   been   examined.   He   has 
deposed not only to the sale instance dated 17 July 1989, but also 
the seventh sale instance, which is sale deed dated 19 May 1990, in 
which too, he is the vendor. He has deposed that the lands sold by 
these sale deeds were grass lands. He has deposed that the villages 
Nirgudghar and Deoghar share a common boundary and the quality 
of lands in the two villages is similar.  In his cross­examination, he 
has   deposed   to   the   location   of   the   Neera   Deoghar   dam   in 
juxtaposition to the villages of Nirgudghar, Nangaon, Apti and Kari. 
He has deposed to purchases of properties made by him in the year 
1988.   He   has   admitted   that   Survey   (Gat)   No.20   is   adjacent   to 
Mahad­Pandharpur Road. He has stated that from time to time, he 
has made sales of one or two gunthas of land. He has referred to 
other sales in the area. He has deposed that there is heavy rain in 
the   area   of   Nirgudghar,   Nangaon,   Ryari.   He   has   denied   the 
suggestion that there was increase in prices on account of proposed 
acquisition.   He   has   denied   the   suggestion   that   the   sale   deeds 
executed by him  were illegal and executed in order to benefit the 
77/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
persons whose lands were to be acquired, since, such persons were 
acquainted to him. This sale instance can be held as a comparable 
instance. However, some deductions will be necessary before this 
instance is used to determine the rates at Dabkeghar and Salav. 
44] The seventh sale instance (Exhibit­18) is the registered sale 
deed dated 19 May 1990. This relates to the land ad­measuring 0.01 
Ha, bearing Survey No. 20, Nirgudghar. The escalated rate reflected 
as on date of section 4 Notification comes to Rs.4,06,700/­ per 
hectare.  The vendor Raosaheb Bhau Bagav has been examined. The 
reason why there is sudden spurt in the rate reflected in this sale 
instance is not discernible from the evidence on record. On 17 July 
1989, i.e., hardly a year earlier, this very vendor, had sold land 
admeasuring 0.01 Ha (Exhibit­17), at almost half the rate. It is 
possible that this land abuts or in any case, was much closure to the 
State Highway, as compared to the land in Exhibit­17.   In such 
circumstances, I  do not regard it as safe to rely upon this  sale 
instance,   though   the   sale   land   is   otherwise   comparable   to   the 
acquired lands at Deoghar.  
45] The eighth sale instance (Exhibit­19) is the registered sale 
deed dated 6 September 1990. This relates to the land ad­measuring 
0.0149 Ha, bearing Survey No. 232, Nirgudghar. The escalated rate 
reflected as on date of section 4 Notification comes to Rs.1,68,323/­ 
per hectare. The vendor Kailas Baban Lirabare has been examined. 
He  has deposed that the lands are Jirayat; the villages Nirgudghar 
and Deoghar share a common boundary; there are no industries 
towards the west of Bhor; that half of the village of Deoghar has 
78/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
submerged under the dam waters; that the lands in Nangaon, Apti 
and Nirgudghar have not submerged under the dam water. He has 
denied the suggestion that the Neera River, throughout the year, had 
sufficient water. He says that he does not know the precise distance 
between Nirgudghar and Kari, but he states that the two villages are 
separated by mountain and it takes about ½ hour to reach from Kari 
to Deoghar. He has stated that he alienated his lands on account of 
necessity for himself and his family. He has denied that the vendees 
land was adjacent to the sale land and therefore, the vendees paid 
higher value than prevailing market value. 
46] In LAR No. 70 of 1997 relating to Dabkeghar lands, on behalf 
of the State Government, Arun Kamble, SLAO came to be examined. 
He has stated that in determining the rate of compensation he has 
considered the sale instances from villages, Apti, Kari and Nangaon. 
He has stated that the distance between the villages Dabkeghar and 
Nangaon is 2 to 3 Kms., and the distance between Dabkeghar and 
Kari is 4 to 5 Kms. He has stated that the lands at Dabkeghar are 
inferior in quality as compared to lands at Nangaon and Kari. He has 
stated that the lands of Dabkeghar village are in hilly area. In his 
cross­examination, he has admitted that for 7 to 8 years prior to the 
date of the award, sale transactions at Dabkeghar were banned, 
since,   the   Dabkeghar   lands   were   to   be   submerged   under   NDIP 
waters. He has stated that it is for this reason, he could not get any 
sale instances from Dabkeghar and has collected sale instances from 
adjoining villages. He has admitted that for purposes of valuation, 
three factors, i.e., distance, time and quality of land are to be taken 
into consideration. However, he has denied that the sale instances of 
79/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
the   villages   Nangaon,   Kari   and   Apti   were   comparable   with 
Dabkeghar lands because they were satisfying these conditions. He 
has admitted that he has not read the sale deeds which were relied 
by him as comparable instances. He has admitted that he did not 
make enquiry with anybody about the sale deed. He has stated that 
he adopted the sale statistics method and ready reckoner for purpose 
of valuation, but not the income capitalization method (ICM).  
47] In LAR No. 5 of 1998, relating to Salav lands, on behalf of the 
State Government, Dilip Gavade, SLAO came to be examined. He has 
stated that he estimated the market rate by applying three methods, 
i.e.,   sale   statistic   methods,   income   capitalization   method,   Ready 
Reckoner   method.   The   highest   rate   determined   by   use   of   three 
methods, i.e., sale statistics method, was however, accepted as a 
market rate. He states that he considered the sale instances from 
villages Apti, Kari and Nangaon after collecting the details from the 
Talathis of the concerned villages. In his cross­examination, he stated 
that he holds degree of M.Sc. (Agriculture) but has no degree in 
valuation of lands field. He stated that he has not visited the villages 
Apti, Kari and Nangaon, but whilst going to the village Salav, he has 
seen the lands from those villages. He admitted that he has not 
personally seen the lands which form the subject matter of the sale 
instances taken into consideration by him to determine the market 
rates.   He   states   that   he   has   taken   into   consideration   the   sale 
instances from villages Nangaon, Apti and Kari because “ they were 
inferior in quality like the lands acquired”.   He has admitted that “ the 
lands at villages Apti, Nandgoan and Kari are near about the same  
quality   as   the   lands   in   village   Salav”.     He   has   admitted   that 
80/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
“ Dabkeghar village is adjacent to village Salav. The quality of lands at 
village Dabkeghar and Salav are near about the same”.  He stated that 
the sale instances in the award made by him for Salav lands are the 
sale instances used to determine rates in respect of acquired lands in 
other villages for the purpose of NDIP. He has admitted that all the 
acquired   lands   were   either   Jirayat   lands   or   Paddy   lands,   i.e., 
cultivable lands. He has admitted that some of the lands at Salav 
were adjacent to River Neera. 
 
48] In LAR No. 5 of 1998 relating to Salav lands, Gautam Nana 
Londhe, Sub­Divisional Engineer, MKVDC came to be examined.  He 
has admitted that there are two mountains in between the villages 
Salav and Kari and there is no road from village Kari to go to village 
Salav. He stated that the lands in village Kari are not comparable to 
the lands in village Salav. He has also admitted that the village 
Nirgudhgar is at a distance of 1.5 km from Salav, village Apti is at a 
distance of 3.5 km form Salav and Nangaon is at a distance of 6 km 
from Salav and Kari is at a distance of 6 to 8 km from Salav. He 
stated that the geographical nature of village Nirgudghar is totally 
different from village Salav and so also, the quality of lands in the 
two villages. He stated that prior to NDIP, village Hirdoshi was the 
market place for people from villages, Salav, Dabkeghar, Dhanwali, 
Kankawali,   Mhasur­Khurd,   Mhasur­Budrukh   etc..   However,   after 
village   Hirdoshi   was   submerged   in   the   waters   of   NDIP,   people 
purchased lands in village Nirgudghar which is situated on Mahad­
Pandharpur   highway.   Therefore,   village   Nirgudghar   cannot   be 
compared with village Salav. He stated that the award in LAR No. 70 
of 1997 relating to Dabkeghar lands cannot be relied upon since 
81/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
MKVDC was not a party to the same. He relied upon certified copies 
of 11 sale instances.   Out of these, only 2 are from Ryari, 2 from 
Nivangan and the rest are from Kari (4 sale instances) and Nangaon 
(4 sale instances).  He stated that the lands in Nivangan and Ryari 
are similar in nature and quality to the acquired lands at Salav. 
49] In his cross­examination, Nana Gautam Londhe has admitted 
that he has neither a degree of M.Sc. (Agriculture) nor is he a 
Geologist or Horticulturist. He has admitted that he was not the 
Land Acquisition Officer and he had no role to play at the stage of 
passing of the award. He has admitted that he has not visited the 
village of Salav at the time when the awards were made by the 
SLAO. He has stated that the award in LAR No.70 of 1997 is wrong 
and  in  any  case, the  same  cannot  be  relied upon  to  determine 
compensation   in   respect   of   Salav   or   Dabkeghar   lands.   He   has 
admitted that Salav lands were not in hilly areas. He has admitted 
that there was a road for going to village Nirgudghar from village 
Salav via the bridge. He has stated that the old Mahad­Pandharpur 
Road adjacent to the acquired villages is submerged in the dam 
waters. He has stated that the village Nivangaon is at a distance of 7­
8 kms. from Salav. After he was confronted with a map (Exhibit­35) 
produced by him, he admitted that the distance between Nivangaon 
and Salav is 17 Kms. He has however, clarified that this is the 
position after the construction of the dam and earlier, the distance 
was only 7­8 kms. He has admitted that he has not verified the 
contents of sale deed dated 28 February 1994, in respect of lands at 
Ryari. He has stated that he does not know whether this is a sale 
transaction or mortgage. He has admitted that he has not verified 
82/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
whether all sale transactions are executed amongst the relatives. He 
has   admitted   that   the   sale   instance   dated   27   May   1993   from 
Nangaon indicates the rate of Rs.2,00,000/­ per hectare. He has 
stated that the villages Nangaon, Kari, Apti and Nirgudghar are not 
in   the   benefited  zone   of  the  dam.   He   has  admitted  that   Neera 
Deoghar Dam is an earthern dam and the earth required for such 
dam was taken from village Salav and other villages.  He stated that 
he   cannot  say  whether   lands  having   1   and  ½  meter  depth   are 
considered fertile and productive. He has denied that the SLAO has 
awarded meagre compensation and that the market value claimed 
by the claimants is correct one.
  
50] Gautam Nana Londhe has also deposed in LAR No. 276 of 
1997 relating to Deoghar lands. In his evidence, he stated that the 
sale instances relied upon by the claimants  are not comparable sale 
instances.   He   stated   that   he   has,   along   with   the   photographer 
Gavhane, taken photographs of the lands which forms the subject 
matter of the sale instances. In some of the lands, houses have been 
constructed.   Some   of   the   lands   abut   the   Mahad­Pandharpur 
Highway. He stated that village Kari is at a distance of almost 18 
Kms from Deoghar. The sale instance from Kari is also in respect of 
land used for construction purposes. He has referred to the award in 
case   of   Salav   lands   to   submit   that   the   rate   determined   by   the 
reference   court   in   respect   of   Salav   lands   is   Rs.1,00,000/­   to 
Rs.1,14,000/­. He stated that Deoghar village is on the mountain top 
and   therefore,   as   compared   to   village   Salav,   has   hardly   any 
amenities. He has stated that even the award in respect of Salav 
lands has been challenged by the MKVDC. He has produced on 
83/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
record maps prepared by revenue authorities to indicate the location 
of the various villages like Dabkeghar, Salav, Deoghar , Nirgudghar, 
Nangaon, Apti, Kari, Ryari, Nivangan etc.
51] Londhe, in his cross­examination, has admitted that he was 
posted as a Sub­Divisional Engineer with the MKVDC, since 15 July 
2003. He states that he had inspected the lands which have since 
submerged in the dam waters in the year 2004 and 2005. He admits 
that he has not read completely the awards made by the SLAO. He 
states that the SLAO should not have relied upon sale instances from 
Nangaon, Apti and Kari. He admits that the photographs of the lands 
which form the subject  matter of sale instances were taken by him 
in the year 2006­2007, which is, for the first time he has inspected 
the lands. He further admits that there is nothing to prove that the 
photographs taken by him relate to the lands which form the subject 
matter of the sale  instances.   He says  that  he has  no evidence 
regards the year in which the houses may have been constructed in 
the lands which form the subject matter of the sale instances.  He 
states that he has not read anywhere that sale instance in respect of 
cremation ground or lands adjacent to cremation ground cannot be 
taken   as   comparable   instances.   He   admits   that   he   has   no 
qualification or degree in matters of valuation of lands. He has 
stated that the old Mahad­Pandharpur Road stands submerged under 
dam waters. 
52] In LAR No.276 of 1997 relating to Deoghar lands, Subhash 
Gavahane, the photographer, who has deposed on behalf of the 
MKVDC, has stated that he has taken certain photographs of the sites 
84/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
indicated to him by Gautam Londhe. Such photographs were taken 
on 12 September 2007. He has stated that the photographs relate to 
sites in the villages Kari, Nirgudghar, and Nangaon. In his cross­
examination, he has stated that he has no personal knowledge about 
the villages in Bhor Taluka. He has admitted that on the date when 
he took the photographs, Londhe and two Junior Engineers were 
present. However, Talathi was not present. He has stated that the 
photographs were taken in the year 2007 and he has no personal 
knowledge about the sites. 
CONSIDERATION   OF   SUBMISSIONS,   PRINCIPLES   FOR 
DETERMINATION   OF   COMPENSATION   &     APPRECIATION   OF 
EVIDENCE:
General principles for determination of compensation.
53]  In a reference under section 18 of the said Act , the reference 
court does not sit in appeal over the award made by the SLAO. The 
reference court cannot take into account the material relied upon by 
the SLAO in his award, unless, such material is produced and proved 
before the court. The award is merely an offer made by the SLAO on 
behalf   of   the   State   Government.   It   is   not   the   function   of   the 
reference court to sit in appeal against such award or to approve or 
disapprove its reasoning or to correct its error or affirm, modify, or 
reverse   the   conclusion   reached   by   the   SLAO   ,   as   if   it   were   an 
appellate court. The reference court has to treat the reference as an 
original proceeding before it and to determine the market value 
85/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
afresh on the basis of material produced before it. [ See Chimanlal 
Hargovinddas (supra) ]
54] Section   23   of   the   said   Act   inter   alia   provides   that   in 
determining the amount of compensation to be awarded for the land 
acquired under the said Act, the Court shall take into consideration 
the market value of the land at the date of publication of section 4 
Notification,   the   circumstance   that   the   person   interested   is 
compelled   to   change   his   residence   or   place   of   business   in 
consequence of acquisition (reasonable expenses incidental to such 
change), amongst other matters. Section 24 of the said Act, however, 
provides that the court, in determining the amount of compensation 
should   however,   not   take   into   consideration   aspects   like 
disinclination of the person interested to part with the land acquired, 
any increase in the value of the land accrued  likely to accrue from 
the use to which it will be put when acquired, any increase to the 
value of the other land of the person interested likely to accrue from 
the use to which the land acquired, will be put, amongst other 
matters. 
55] In such matters, there is a duty upon the State or the acquiring 
body  to  pay  compensation  at  the  market   rate  in  respect  of  the 
acquired land. The award made by the SLAO, is in the nature of an 
offer.   If   a   party   is   dissatisfied   with   such   offer,   it   can   apply   for 
reference to the court, which will then determine the market rate in 
respect of the acquired land. The onus is upon such party to show 
that the rate offered in the award is inadequate on the basis of 
materials   produced   before   the   reference   court.   Of   course,   the 
86/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
materials placed and proved by other parties can also be taken into 
account for this purpose. Once the party produces sufficient material 
to   establish   that   the   rate   offered   in   the   award   of   the   SLAO   is 
inadequate, the onus, to a certain extent, shifts upon the State and 
the acquiring body. The determination of the rate has to be made 
with reference to the date of section 4 Notification as if the valuer is 
a hypothetical purchaser willing to purchase the land from open 
market and he is prepared to pay a reasonable price as on the said 
date. It has also to be assumed that the vendor is willing to sell the 
land at a reasonable price. [See  Chimanlal Hargovinddas (supra)].
 
56] In these cases, the SLAOs as well as the reference courts have 
mainly applied the comparative sales method for determining the 
market rate of the acquired lands. This is one of the well accepted 
methods for determination of the market rate of the acquired lands. 
In this method, however, only genuine sale instances have to be 
taken into account. Further, the court has to co­relate market value 
reflected in the most comparable instance, which then provides the 
index   of   market   value.   In   some   cases,   even   post   notification 
instances can be taken into account, provided that they are very 
proximate, genuine and the acquisition itself has not triggered any 
escalation   in   the   sale   price.   The   most   important   comparable 
instances, from out of the genuine instances have to be identified on 
considerations of proximity of time angle and the situation angle. 
After such identification, the prices reflected therein may be taken as 
the norm and the market value of the acquired land may be deduced 
by making suitable adjustments for the plus and minus factors  vis­a­
vis  the acquired lands by placing the two in juxtaposition. A balance­
87/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
sheet of plus and minus factor is required to be drawn for this 
purpose and the relevant factors are required to be evaluated in 
terms of price variation as a prudent purchaser might be guided to 
do. The market value of the acquired land is then required to be 
determined by loading the price reflected in the exemplars as norm 
for   plus   factors   and   unloading   it   for   minus   factors.   This   entire 
exercise has to be undertaken in a common sense manner as a 
prudent man of the world of business would do.   [See   Chimanlal 
Hargovinddas (supra)].  
57] The factors like smallness of size of the plot, proximity to 
road,   road  frontage,   nearness   to   developed  area,   regular   shape, 
levelled land , quality of land, nature of crops cultivated in the land, 
water   supply   are   some   of   the   plus   factors   in   such   matters. 
Conversely, largeness of area, situation in the interior at a distance 
from the road, narrow strip with hardly any road frontage, hilly 
terrain, remoteness from developed locality, lack of access etc. are 
some of minus factors in such matters.  The evaluation of these 
factors depends upon the fact situation in each case. There cannot be 
any straitjacket formula in this regard and common sense is the best 
and   the   most   reliable   guide.     Some   element   of   guess   work   is 
inevitable.
Guesstimate:
58] In   Trishala Jain Vs. State of Uttaranchal – 2011 (6)  SCC 
47,  the Hon'ble Supreme Court has accepted that recourse to some 
guess work while determining the fair market value of the land  and 
88/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
consequential amount of compensation that is required to be paid to 
the   persons   interested   in   the   acquired   land,   is   inevitable.   In 
paragraphs 27 and 28, the Hon'ble Supreme Court, after adverting 
to its earlier decision in Charandas vs. Himachal Pradesh Housing 
and Urban Development Authority – (2010) 13 SCC 398, has made 
the following relevant observations in the context of 'Guesstimates' 
in such maters:
“57.   “Guess”   as   understood   in   its   common   parlance   is   an 
estimate without any specific information while  “calculations” 
are always made with reference to specific data. “Guesstimate” is  
an estimate based on a mixture of guesswork and calculations 
and it is a process in itself. At the same time “guess” cannot be  
treated synonymous to “conjecture”. “Guess” by itself may be a 
statement or result based on unknown factors while “conjecture” 
is made with a very slight amount of knowledge, which is just  
sufficient to incline the scale of probability. “Guesstimate” is with 
higher certainty than mere “guess” or a “conjecture” per se.
58.   The concept of “guesswork” is not unknown to various 
fields of law. It has been applied in cases relating to insurance,  
taxation, compensation under the Motor Vehicles Act as well as 
under the Labour Laws. All that is required from a court is that  
such guesswork has to be used with greater element of caution  
and within the determinants of law declared by the legislature or 
by the Courts from time to time.
59.   In   Charan   Dass   (supra),   this   Court   on   the   use   of 
guesswork for determining compensation, has held as under: 
(SCC pp. 404­05, paras 19­22)
“19.  Section 15 of the Act mandates that in determining 
the amount of compensation, the Collector shall be guided 
by the provisions contained in Sections 23 and 24 of the 
Act. Section 23 provides that in determining the amount  
of   compensation   to   be   awarded   for   the   land   acquired 
under   the   Act,   the   Court   shall,   inter   alia,   take   into 
consideration the market value of the land at the date of 
the publication of the notification under Section 4 of the  
Act. The section contains a list of positive factors and 
Section 24 has a list of negatives vis­à­vis the land under 
89/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
acquisition   to   be   taken   into   consideration   while 
determining the amount of compensation.
20. As   already   noted,   the   first   step   being   the 
determination of the market value of the land on the date 
of   publication   of   notification   under   sub­section   (1)   of 
Section   4   of   the   Act,   one   of   the   principles   for 
determination of the market value of the acquired land  
would  be the  price  that  a  willing purchaser  would  be  
willing to pay if it is sold in the open market at the time of 
issue of notification under Section 4 of the Act. But finding 
direct evidence in this behalf is not an easy task and, 
therefore, the Court has to take recourse to other known  
methods   for   arriving   at   the   market   value   of   the   land  
acquired.
21.  One   of   the   preferred   and   well­accepted   methods 
adopted for ascertaining the market value of the land in  
acquisition cases is the sale transactions on or about the  
date of issue of notification under Section 4 of the Act. But  
here again finding a transaction of sale on or a few days 
before the said notification is not an easy exercise. In the 
absence of such evidence contemporaneous transactions in 
respect of the lands which have similar advantages and 
disadvantages are considered as a good piece of evidence  
for determining the market value of the acquired land.
22.  It needs little emphasis that the contemporaneous 
transactions or the comparable sales have to be in respect 
of lands which are contiguous to the acquired land and  
are   similar   in   nature   and   potentiality.   Again,   in   the 
absence of sale deeds, the judgments and awards passed in 
respect of acquisition of lands, made in the same village 
and/or   neighbouring   villages   can   be   accepted   as   valid 
piece of evidence and provide a sound basis to work out  
the market value of the land after suitable adjustments 
with regard to positive and negative factors enumerated in 
Sections 23 and 24 of the Act. Undoubtedly, an element of  
some guesswork is involved in the entire exercise, yet the 
authority charged with the duty to award compensation is 
bound   to   make   an   estimate   judged   by   an   objective 
standard.”
90/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
Certified copies of sale deeds – Admissibility ?
59] In the appeals relating to Dabkeghar and Salav lands, learned 
AGPs, relying upon the decision in  Kummari Veeraiah (supra) , have 
objected to the consideration of certified copies of the sale deeds on 
the ground that vendors, vendees or attesting witnesses were not 
examined   before   the   reference   courts.   This   is   rather   technical 
objection on the part of the State Government. In any case, the 
objection lacks merit. 
60]  Although, in  Kummari Veeraiah (supra)  , the Division Bench 
of the Hon'ble Supreme Court had taken the view that unless the 
vendor or the vendee of the sale deeds were examined to testify not 
only the consideration paid but also the specific knowledge and 
circumstances in which the sale deeds came to be executed, the sale 
deeds cannot be relied upon to determine the market value of the 
acquired lands, this view was overruled in  Cement Corporation of 
India Ltd. Vs. Purya and ors. ­ (2004) 8 SCC 270  by reference to 
the provisions contained in section 51­A of the said Act. The Bench, 
comprising of Five Judges was specially constituted to consider the 
conflicting views in   Land Acquisition Officer & Mandal Revenue 
Officer v. V. Narasaiah – (2001) 3 SCC 530­,   on one hand and 
certain   other   decisions,   including   in   particular,   the   decision   in 
Kummari   Veeraiah   (supra)   on   the   other .   The   Larger   Bench, 
specifically approved the view in  Narasaiah (supra),  and overruled 
the view taken in  Kummari Veeraiah (supra). 
91/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
61] In terms of section 51­A of the said Act as interpreted in  Purya 
(supra)  certified copies of sale deeds can be admitted in evidence for 
the purposes of determination of market value in land acquisition 
references even without examination of either vendor or vendee. 
This, however, would not mean that the contents of the transaction 
as evidenced by the registered sale deeds would automatically be 
accepted. The legislature has advisedly used the expression    “ may” 
in section 51­A of the said Act.   A discretion has been conferred 
upon the court    in this regard, which is to be exercised judicially, that 
is upon taking into consideration all relevant facts. The provisions of 
section 51­A of the said Act are   enabling   in nature. The certified 
copies of sale deeds, which may be admitted in evidence in terms of 
section 51­A of the said Act, do not give rise to any mandatory or 
conclusive presumption. Only because a document is admissible in 
evidence, it would not mean that the contents thereof stand proved. 
When materials are brought on record by the parties to the lis, the 
court is entitled to appreciate the evidence brought on record for 
determining the issues raised before it and in the said process, may 
accept one piece of evidence and reject the other. 
62] Further,   as   noted   earlier,   in   case   of   references   relating   to 
Deoghar lands, the vendors or vendees in respect of these very sale 
instances   have   actually   been   examined.   This   is   accordingly,   an 
additional   reason   to   reject   the   contentions   of   Mr.   Dabke   and 
Mr.Palkar, the AGPs in the context of admissibility of the certified 
copies of the registered sale deeds.    
92/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
63] This   means that there can be no objection   per   se   to the 
admission of certified copies of sale deeds in evidence in terms of 
section   51   A   of   the   said   Act.   The   issue   of   appreciation   of   the 
evidentiary value of such sale deeds, is however, a different matter. 
That will depend upon several factors including genuineness of the 
transaction reflected in the deeds, proximity of the land from the 
situation angle or time angle, quality of lands in juxtaposition to the 
acquired land, special or distinguish features which warrant addition 
or deduction from the value norm and other factors.
Principle   of   averages   adopted   by   reference   courts­Whether 
correct?
64] Both, the AGPs for the State Government and Mr. Potnis for 
the claimants have objected to the principle of averages resorted to 
by the reference courts to determine rates of compensation. The 
AGPs contend that sale instances which reflected abnormally high 
rates, since they related to developed plots or plots abutting the 
State   Highway   have   unduly   hiked   the   rate   upon   adoption   of 
principle of averages .  On the other hand, Mr. Potnis contends that 
since this is a case of compulsory acquisition, the comparable sale 
instance which reflected the highest rate should have been taken 
into   consideration,   rather   than   adopt   the   principle   of   averages. 
There is merit in both the contentions. 
65] The reference court, particularly, in its award in LAR No. 70 of 
1997 (Dabkeghar lands) has listed the sale instances from villages 
like Nirgudghar, Nangaon, Apti and Kari and thereafter, determined 
93/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
average rate. This is not proper. The reference court was required to 
apply   its   mind   to   the   individual   sale   instances   with   a   view   to 
determine   which   of   the   exemplars   are   most   relevant   from   the 
perspectives   of   distance,   time   and   quality   of   land.   Upon 
determination of the relevant sale instances, perhaps, some resort 
could be had to the principle of averages, if, the rates reflected in the 
relevant exemplars where more or less in the same or similar range, 
but   not   otherwise.   Besides,   this   being   a   case   of   compulsory 
acquisition,   as   between   comparable   sale   instances,   normally,   the 
highest   exemplar,   which   is   a   bonafide   transaction   should   be 
considered to determine the the rate of compensation.  
66] In the aforesaid context, the Hon'ble Supreme Court in   State 
of Punjab v. Hans Raj  –  (1994) 5 SCC 734  , has made the following 
observations : (SCC p. 736, para 4)
“Having   given   our   anxious   consideration   to   the   respective 
contentions, we are of the considered view that the learned Single 
Judge of the High Court committed a grave error in working out 
average price paid under the sale transactions to determine the  
market value of the acquired land on that basis.  As the method 
of averaging the prices fetched by sales of different lands of 
different   kinds   at   different   times,   for   fixing   the   market 
value of the acquired land, if followed, could bring about a 
figure of price which may not at all be regarded as the price 
to be fetched by sale of acquired land. One should not have,  
ordinarily recourse to such method. It is well settled that  
genuine and bona fide sale transactions in respect of the  
land under acquisition or in its absence the bona fide sale 
transactions proximate to the point of acquisition of the 
lands situated in the neighbourhood of the acquired lands  
possessing similar value or utility taken place between a 
willing   vendee   and   the   willing   vendor   which   could   be 
expected   to   reflect   the   true   value,   as   agreed   between 
reasonable prudent persons acting in the normal market 
94/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
conditions   are   the   real   basis   to   determine   the   market 
value.”
(emphasis supplied)
 67] In   Sri Rani M. Vijayalakshmanna Rao Bahadur, Ranee of 
Vuyur v. The Collector of Madra – 1969 (1) MLJ 45,   the Hon'ble 
Supreme Court has observed that the proper method for evaluation 
of market value is by taking the highest of the exemplars and not by 
averaging   of   different   types   of   sale   transactions.   The   relevant 
observations read as follows :
“It seems to us that there is substance in the first contention of  
Mr Ram Reddy. After all when the land is being compulsorily 
taken away from a person, he is entitled to say that he should be  
given the highest value which similar land in the locality is  
shown to have fetched in a bona fide transaction entered into  
between a willing purchaser and a willing seller near about the 
time of the acquisition. It is not disputed that the transaction 
represented   by   Ext.   R­19   was   a   few   months   prior   to   the 
notification under Section 4 that it was a bona fide transaction 
and that it was entered into between a willing purchaser and a 
willing seller. The land comprised in the sale deed is 11 grounds 
and was sold at Rs. 1961 per ground. The land covered by Ext. 
R­27 was also sold before the notification but after the land  
comprised in Ext. R­19 was sold. It is true that this land was sold  
at Rs. 1096 per ground. This, however, is apparently because of 
two circumstances. One is that betterment levy at Rs. 500 per 
ground had to be paid by the vendee and the other that the land 
comprised in it is very much more extensive, that is about 93 
grounds or so.   Whatever that may be, it seems to us to be 
only   fair   that   where   sale   deeds   pertaining   to   different 
transactions are relied on behalf of the Government, that 
representing the highest value should be preferred to the 
rest   unless   there   are   strong   circumstances   justifying   a 
different   course.   In   any   case   we   see   no   reason   why   an 
average of two sale deeds should have been taken in this  
case. ”   
(emphasis supplied)
95/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
68] In   Anjani   Desai   (supra) ,   the   Hon'ble   Supreme   Court   has 
explained the legal position in the following terms :
“13. The legal position is that even where there are several 
exemplars   with   reference   to   similar   lands,   usually   the 
highest of the exemplars, which is a bona fide transaction, 
will be considered. Where however there are several sales of 
similar lands whose prices range in a narrow bandwidth, 
the   average   thereof   can   be   taken,   as   representing   the 
market price.   But where the values disclosed in respect of 
two sales are markedly different, it can only lead to an 
inference that they are with reference to dissimilar lands or 
that the lower value sale is on account of undervaluation 
or other price depressing reasons. Consequently, averaging 
cannot be resorted to.  We may refer to two decisions of this 
Court in this behalf.”
(emphasis supplied)
Sale instances in respect of small plots – Whether admissible ?:
69] Mr. Dabke, Mr. Palkar and Mr. Shinde contend that the sale 
instances taken into consideration by the reference courts were in 
respect of small plots and therefore, they could never have been 
taken   as   comparable   instances.   In   any   case,   they   submit   that 
appropriate deductions towards development, provision of amenities 
etc. have not been made by the reference courts. They also point out 
that  large tracts of land generally, have  no ready  purchasers as 
compared to small plots of land. Therefore, balance sheet of plus 
and minus factors was required to be undertaken by the reference 
courts before the sale instances could be relied upon or the rate 
determined on their basis. 
96/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
70] The legal position in this regard is fairly well settled. If sale 
instances comparable to the area of the acquired lands are available, 
then obviously, the same will have to be regarded as the comparable 
instances  or the exemplars . For this purpose, it will not be fair to 
consider the entire acquired land as some single unit. Rather, an 
assessment will have to be made of the individual land holdings 
being acquired. For example, as per the award of the SLAO dated 28 
February 1996 in case of Dabkeghar lands the total area of the 
acquired lands is approximately 92 hectares. It will be well nigh 
impossible to have sale instances in respect of such a large area. 
However, the areas of the individual land holdings which have been 
acquired, only in very few cases exceed 1 (one) Ha. The area of most 
of the acquired individual land holdings varies between 0.01 Ha and 
1 Ha. In fact from out of 306 persons, whose lands came to be 
acquired on account of submergence of Dabkeghar village, hardly 17 
persons had held lands in excess of 1 hectare, which corresponds to 
less than even 5%. Similar position emerges from the awards of 
SLAO in respect of Salav or Deoghar lands are concerned. Therefore, 
if individual acquired holding are taken into consideration, then, the 
sale instances relied upon by the reference courts could certainly be 
regarded   as   comparable   instances.   Therefore,   this   is   not   a   case 
where the comparable instances are in respect of small plots and the 
individual acquired holding are properties having large areas.  
71] Secondly, this aspect of comparison to sale instances of small 
plots is mostly relevant when it comes to comparison between small 
developed plots and large tracts of undeveloped lands. In such a 
situation, considerable expenditure is required to be incurred for 
97/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
purposes of development. Substantial areas have to be set aside 
towards open spaces, set backs, amenities etc.. This is particularly 
relevant when acquisition is for setting up residential, commercial or 
industrial projects. In the present case, admittedly, the acquisition 
was because the villages Dabkeghar, Salav and Deoghar were to be 
submerged in the NDIP dam waters. This is admittedly, not a case 
where the State Government or the MKVDC was required to expend 
any considerable amount for development of the acquired lands or 
for the purposes of setting up any residential or commercial projects 
upon the acquired lands. In this regard, it is pertinent to note that 
the deposition of Gautam Londhe, Sub­Divisional Engineer, MKVDC 
in LAR No. 5 of 1998 (Salav lands) where he has stated that the 
Neera Deoghar dam is an earthern dam and the earth required for 
such dam was taken from Salav and other villages, which could 
obviously include at least Dabkeghar.
72] In  Trishala Jain (supra),  the Hon'ble Supreme Court has held 
that deductions, if any, are to be made once the market rate in the 
locality is determined by reference to comparable sale instances or 
once the exemplars are identified.  The extent of deductions, if any, 
varies widely depending upon facts and circumstances of a given 
case. Normal rule is that deduction is to be applied on account of 
carrying out development activities like road or civic amenities etc., 
particularly   when   land   has   been   acquired   for   construction   of 
residential,   commercial   or   institutional   project.   It   shall   also   be 
applied where sale instances (exemplars) relate to smaller pieces of 
land and in comparison, the acquisition relate to a large tract of 
land. 
98/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
73] In   Land   Acquisition   Officer,   Kammarapally   Village   vs. 
Nookala Rajamalu ­ (2003) 12 SCC 334,    the Hon'ble Supreme 
Court has held that it is advisable  to apply some deduction on 
account of exemplars of plots of smaller size relied upon by way of 
evidence by the parties. This is the normal rule, but not free of 
exceptions. At paragraphs 40 and 41, the Hon'ble Supreme Court has 
observed thus: 
“40.   This   Court   in   Land   Acquisition   Officer   v.   Nookala 
Rajamallu – (2003) 12 SCC 334 had also observed that it is 
advisable to apply some deduction on account of exemplars of 
plots of smaller size relied upon by  way of evidence  by the  
parties. This is the normal rule stated by the court but it is not  
free   of   exceptions.   Similarly,   it   is   neither   possible   nor 
appropriate to stricto sensu define a class of cases where the 
court   would   not   apply   any   deduction.   This   again   would   be  
dependent upon the facts and circumstances of a given case.
41.   The cases where the acquired land itself is fully developed  
and   has   all   essential   amenities   before   acquisition,   for   the 
purpose   for   which   it   is   acquired   requiring   no   additional 
expenditure for its development, falls under the purview of cases 
of “no deduction”. Furthermore, where the evidence led by the  
parties   is   of   such   instances   where   the   compensation   paid   is 
comparable i.e. exemplar lands have all the features comparable 
to the proposed acquired land, including that of size, is another 
category   of   cases   where   principle   of   “no   deduction”   may   be 
applied. These may be the  cases where least or no deduction 
could   be   made.   Such   cases   are   exceptional   and/or   rare   as 
normally   the   lands   which   are   proposed   to   be   acquired   for 
development purposes would be agricultural lands and/or semi 
or   haphazardly   developed   lands   at   the   time   of   issuance   of 
notification under Section 4(1) of the Act, which is the relevant 
time to be taken into consideration for all purposes and intents  
for determining the market value of the land in question”.  
74] In  Viluben Jhalejar Contractor vs. State of Gujarat 2005 (4) 
SCC   789,   the   Hon'ble   Supreme   Court   was   considering   the 
99/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
compensation to be awarded for acquisition of lands in Santrampur 
which would have come under submergence of water released from 
Kadana Jalagar Yojna (Kadana dam).  The Land Acquisition Officer 
has determined compensation at rates ranging between Rs.35/­ to 
Rs.60/­ per square meter. The reference court, after the matter was 
once remanded to it, relying upon a sale instance in respect of a plot 
admeasuring only 46.30 sq. meter at Godhra Bhagal, determined the 
market rate at Rs.200/­ per square meter. However, the reference 
court, made deductions to the extent of 53% towards developmental 
charges and on basis thereof, determined the market rate for the 
acquired lands at Rs.140/­ per sq.meter. The High Court, in appeal, 
held that since the acquired lands were to be submerged, deduction 
was not justified and on this basis, determined the rate at Rs.180/­ 
per sq.meter in respect of acquired plots having large area and Rs. 
200/­ per sq. meter for acquired plots having small area. In the 
appeals instituted by the State of Gujarat as well as the claimants, 
the Hon'ble Supreme Court   approved the reasoning of the High 
Court   and   determined   the   rate   at   Rs.160/­   and   Rs.175/­   per 
sq.meter. The relevant observations in paragraphs 20 to 23 and 32 
read thus:
“20.   The amount of compensation cannot be ascertained with 
mathematical   accuracy.   A   comparable   instance   has   to   be 
identified having regard to the proximity from time angle as well 
as proximity from situation angle. For determining the market 
value of the land under acquisition, suitable adjustment has to 
be made having regard to various positive and negative factors 
vis­à­vis   the   land   under   acquisition   by   placing   the   two   in 
juxtaposition. The positive and negative factors are as under:
Positive factors Negative factors
(i) smallness of size (i) largeness of area
(ii) proximity to a road (ii) situation in the interior at 
a distance from the road
100/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
(iii) frontage on a road (iii) narrow strip of land with 
very small frontage compared 
to depth
(iv) nearness to developed  (iv) lower level requiring the
 area depressed portion to be filled 
up
(v) regular shape (v) remoteness from 
developed locality
(vi) level vis­à­vis land (vi) some special
 under acquisition  disadvantageous factors 
which would deter a 
purchaser
(vii) special value for an
owner of an adjoining property 
to whom it may have some 
very special advantage
21.   Whereas a smaller plot may be within the reach of many, 
a large block of land will have to be developed preparing a  
layout plan, carving out roads, leaving open spaces, plotting out  
smaller plots, waiting for purchasers and the hazards of an 
entrepreneur.   Such   development   charges   may   range   between 
20% and 50% of the total price.
22.   Certain peculiar features of this case may, at this juncture, 
be noticed. Due to construction of Kadana Dam and due to water 
logging causing submergence, the development of Pratappura 
even   according   to   the   claimants   had   practically   stopped. 
Development shifted to the area known as Godhra Bhagal. The  
finding of the Reference Court to the effect that the acquired 
lands had potentiality for more development is, thus, not correct.
23. A river known as Suki intervened between Santrampur 
town and Godhra Bhagal. In a case of this nature, it is difficult  
to evolve a principle which would apply to all situations. Some  
amount of rational guesswork, in our opinion, is inevitable.
…...
…..
32. We have noticed hereinbefore that the purpose for which  
the land is acquired must also be taken into consideration. In the  
instant case, the lands were acquired because they were to be 
101/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
submerged underwater. The land would not have any potential  
value. The development of area where the land was situated had 
stopped. On the other hand, the development began on the other  
side of River Suki. The parties were aware of the consequences of  
the project undertaken by the Government of Gujarat. The sale 
instances, for comparison, having regard to the nature and area 
of the land carves out a distinction, inasmuch as the area sold 
under Ext. 145 is 46.30 square metres while two plots under 
acquisition measured 18,528 square metres and 10,993 square 
metres respectively. We, therefore, are of the opinion, having 
regard to the entire facts and circumstances of this case that 
interest   of   justice   would   be   subserved   if   compensation   is 
determined at the rate of Rs 160 per square metre for the large 
plots and Rs 175 per square metre for the small plots.”
75] Therefore, it is not possible to accept the contentions that the 
sale instances relied upon by the reference courts ought to have been 
rejected on account of the smallness of the size of the exemplars and 
the largeness of the acquired areas. No doubt, some deductions are 
certainly warranted on account of this factor. The deductions will 
have   to   be   made   keeping   in   mind   that   the   area   of   acquired 
individual land holdings is quite similar to the area of the exemplars. 
Besides,   the   material   on   record   establishes   that   there   was   no 
appreciable difference between the land quality of the exemplars 
and the acquired lands. This is also not a case of acquisition for 
construction of any residential, commercial or institutional project as 
noted in  Trishala Jain (supra),  where, deduction is to be applied on 
account   of   carrying   out   development   activities   like   road,   civic 
amenities   etc..   Rather,   this   is   a   case   of   acquisition   because   the 
acquired lands were to be submerged in the dam waters, as was the 
case in   Viluben Jhalejar Contractor   (supra) .   Gautam Londhe, Sub­
Divisional Officer, MKVDC has in fact admitted that the earth from 
102/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
village Salav was utilised for the construction of Neera Deoghar 
dam, which is a earthern dam. 
Mahad­Pandharpur   State   Highway   –   Whether   proper   impact 
considered ? 
76] Mr. Dabke and Mr. Palkar for the State Government, contend 
that the Mahad­Pandharpur State­Highway which passes through 
Nirgudghar,   Nangaon   and   Apti   is   a   very   significant   and 
distinguishing feature . They submit that for this very reason the sale 
instances   from   these   three   villages   cannot   be   regarded   as 
comparable instances to lands in Dabkeghar and Salav. The State 
Government has not instituted any appeal to question the awards in 
Deoghar   lands   where   the   reference   courts,   relying   upon   sale 
instances   from   Nirgudghar   and   Nangaon   have   determined 
compensation at the rate of Rs.2,25,000/­ per hectare. Mr. Dabke 
and Mr. Palkar, however, submit that Dabkeghar   and Salav are 
located to the south of River Neera and at a substantial distance 
from the State Highway. Therefore, there can be no comparison 
between the sale instances in Nirgudhgar and Nangaon, which are to 
the north of River Neera and through which, the State Highway 
actually passes. 
77] There is no appreciable difference between the acquired lands 
in Deoghar and Nirgudghar or Nangaon. Deoghar is also to the north 
of River Neera and shares a common boundary with Nirgudghar and 
Nangaon. The State Highway is at a distance of less than ½ km from 
Deoghar.   There   is   evidence   on   record   that   the   old   Mahad­
103/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
Pandharpur Road stands submerged under the dam waters. This 
means that this road was available at or near Deoghar. Therefore, 
there   can   be   no   difficulty   in   accepting   the   sale   instances   from 
Nirgudghar   or   Nangaon   in   order   to   determine   the   rate   of 
compensation in respect of Deoghar lands, though, some deductions 
will be due on account of distance from the State Highway. 
78] Dilip Gavade, SLAO, who has deposed in LAR No. 5 of 1998 
(Salav lands) has categorically stated that he placed reliance upon 
sale instances from Nirgudghar, Nangaon, Apti and Kari because 
“they were inferior in quality like the lands acquired”.  He has admitted 
that “ the lands at villages Apti, Nandgoan and Kari are near about the 
same quality as the lands in village Salav”.     He has admitted that 
“ Dabkeghar village is adjacent to village Salav. The quality of lands at 
village Dabkeghar and Salav are near about the same”.
79] There is evidence on record that for most of the year, except 
during some months of the rainy season, there was hardly any water 
in the River Neera. Admittedly, there was a small bridge connecting 
Nirgudhgar with Salav. The distance between Dabkeghar or Salav on 
one hand and Nirgudghar or Nangaon was hardly 1 to 1 & ½ Kms. 
In fact, Dabkeghar shares a boundary with Deoghar and Salav shares 
a boundary with Nirgudghar, except that the River Neera used to 
flow in between. Just like Deoghar and Nirgudghar, even Dabkeghar 
and at least some lands from Salav were on the banks of River 
Neera.   The terrain in these villages was substantially similar. The 
crops cultivated in these villages were substantially similar. Though 
there   is   evidence   that   there   were   no   hospitals   or   bazaars   in 
104/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
Dabkeghar and Salav , there is no evidence that such amenities were 
available in Nirgudghar or Nangaon as well. Therefore, it cannot be 
said that the sale instances were not at all comparable instances. 
However, suitable deductions are undoubtedly warranted because 
the State Highway was certainly a plus factor in respect of the 
exemplars or the absence of a State Highway or the distance from 
the State Highway was  obviously  a minus factor, insofar  as  the 
acquired lands at Dabkeghar and Salav were concerned. 
80] In  Bhule Ram vs. Union of India and anr. ­ (2014) 11 SCC  
307,  the Hon'ble Supreme Court has held that the market value of 
the land should be determined taking into consideration the existing 
geographical situation of the land, existing use of the land, already 
available advantages, like proximity to National or State Highway or 
road and/or notionally or intentionally renowned tourist destination 
or developed area and market value of other land situated in the 
same locality or adjacent or very near to acquired land and also to 
size of such a land. There may be a case where huge tract of land is 
acquired which runs though continuous, but to the whole revenue 
estate of a village or to various revenue villages or even in two or 
more states. Someone's land may be adjacent to the main road, 
others' land may be far away, there may be persons having land 
abutting the main road but the frontage may be varied. Therefore, 
the   market   value   of   the   lands   is   to   be   determined   taking   into 
consideration the geographical situation and in such cases belting 
system   may  be   applied.   In   such   a   fact   situation   every   claimant 
cannot claim the same rate of compensation. 
105/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
81]   In   Revenue Divisional­Cum­ Officer LAO vs. Shaikh Ajam 
Saheb   –   2009   (4)   SCC   395,   the   Hon'ble   Supreme   Court   was 
concerned with determination of the market value of the acquired 
land which was situated about 4 kms away from the Kurnool Town 
abutting   National   Highway   No.18.   Upon   comparing   the   sale 
instances, the rate of compensation was determined. A deduction of 
extra 10% was given for lands which were away from the highway. 
Whether sale instances from Nirgudghar, Nangaon and Kari are 
comparable sale instances ?
82] The SLAO as well as the reference courts have mainly referred 
to or relied upon the sale instances from Nirgudghar, Nangaon, Apti 
and Kari in order to determine the rates of compensation for the 
acquired lands in Dabkeghar, Salav and Deoghar. There is ample 
evidence  on   record  explaining   the   location   of   all   these   villages, 
topography   and   the   quality   of   lands   therein   and   distinguishing 
features which either add to or detract from the value of the rates 
reflected in the exemplars. 
83] The   evidence   on   record   establishes   that   all   the   aforesaid 
villages are to the east of Bhor (town). The eastern region is much 
less developed as compared to the region to the west of Bhor, which 
has some industries. The acquisition in the villages of Dabkeghar, 
Salav and Deoghar was for the NDIP, which involved construction of 
a dam on the River Neera and the consequent submergence of lands 
in these villages under the dam waters. Upon construction of the 
dam, the acquired lands in the three villages of Dabkeghar, Salav 
106/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
and Deoghar have indeed submerged. The sale instances mainly 
relate to the lands in villages Nirgudghar, Nangaon and Apti , which 
are located on the other side of the dam.  
84] There is ample evidence, both oral as well as documentary, 
which establishes that the locations of the exemplars in the villages 
Nirgudghar, Nangaon and Apti in juxtaposition to the acquired lands 
in the villages Dabkeghar, Salav and Deoghar. Even the revenue 
maps tendered in evidence by Gautam Londhe for MKVDC greatly 
assist in the appreciation of such locations. Several witnesses  have 
not only deposed to the locations but also to the distances between 
villages,   the   quality   of   lands,   geographical   features,   presence   or 
absence of amenities  and other relevant matters. 
85] The villages of Dabkeghar and Salav lie on the southern bank 
of River Neera. The villages of Deoghar,  Nirgudghar, Nangaon and 
Apti   are   on   the   northern   bank   of   River   Neera.   From   the   maps 
produced on record, if, four villages,i.e., Dabkeghar, Salav, Deoghar 
and Nirgudghar are notionally placed in a four square frame , then, 
the two northern squares will represent Deoghar and Nirgudghar. 
The two southern squares will represent Dabkeghar and Salav. The 
villages Deoghar and Nirgudghar share common east­west boundary. 
Similarly, the villages Dabkeghar at Salav also share a common east­
west boundary. To the north of village Dabkeghar, is the village 
Deoghar, with only the River Neera in between. Similarly, to the 
north of village Salav, is the village Nirgudghar, again, with only the 
River Neera in between. There is evidence on record that for most 
parts of the year , except during some months  when it rains, there 
107/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
was hardly any water in the River Neera. There is evidence on 
record   of   the   existence   of   a   small   bridge   linking   the   villages 
Nirgudghar and Salav. There is evidence on record that there was no 
appreciable difference in the land quality in the four villages, as also, 
the villages of Nangaon and Apti. In fact, Dilip Gavade, SLAO, has 
stated that he took into consideration sale instances from Nangaon, 
Apti and Kari because because  “they were inferior in quality like the 
lands acquired”.   He has admitted that “ the lands at villages Apti, 
Nandgoan and Kari are near about the same quality as the lands in  
village Salav”.   He has admitted that “ Dabkeghar village is adjacent to 
village Salav. The quality of lands at village Dabkeghar and Salav are 
near about the same”.  The distance between the villages Deoghar and 
Nangaon is ½ km. The distance between Deoghar and Nangaon and 
Apti is also about the same. The distance between Dabkeghar and 
Nirgudghar is about 1 to 1 & ½ km. The distance between the 
Dabkeghar and Salav is also between ½ to 1 km. This means that all 
these villages are within a radius of 1 to 2 kms. This is obviously the 
reason why even the SLAO referred to sale instances from these 
villages, amongst some others. 
86] The State Government in its appeals however submits that the 
sale instances from Kari are most appropriate to determining the 
rate of compensation at least insofar as Salav and Dabkeghar lands 
are   concerned.   The   MKVDC,   to   say   the   least,   has   been   totally 
inconsistent in its stance. When it comes to Salav  and Dabkeghar 
lands, the MKVDC urges that the lands in Nirgudghar, Nangaon and 
Apti being far superior and having the benefit of Mahad­Pandharpur 
State   Highway,   cannot   be   regarded   as   comparable   instances. 
108/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
However, when it comes to Deoghar lands, which have substantially 
similar amenities to lands in Nirgudghar, Nangaon and Apti, the 
MKVDC   takes   the   stance   that   Salav   and   Dabkeghar   lands   are 
superior to Deoghar lands. The MKVDC urges that sale instances 
from   Kari,   Ryari,   Mhasur­Budrukh   and   Mhasur­Khurd   afford 
comparable   instances,   in   order   to   determine   the   rate   of 
compensation for the acquired lands. 
87] The SLAO and for that matter even the reference court has 
referred to some sale instances from Kari. In fact, the impugned 
award in LAR No. 5 of 1998 relating to Salav lands, is mostly based 
upon the sale instances from Kari. This is the reason why the rate of 
compensation for Salav lands , which are adjacent to Dabkeghar 
lands has been determined at Rs.1,00,000/­ to Rs.1,14,000/­ per 
hectare, even though, the rate in LAR No. 70 of 1997 relating to 
Dabkeghar lands is Rs.2,55,000/­ per hectare. The rate determined 
by the reference court in LAR No. 70 of 1997 relating to Dabkeghar 
lands is on the higher side and is required to be suitably scaled 
down. However, from the material on record, it is quite clear that 
there is no appreciable difference between the Dabkeghar lands and 
the Salav lands so as to warrant such a substantial difference. In 
fact, Dilip Gavade, SLAO, who deposed in reference number LAR No. 
5 of 1998 relating to Salav lands has categorically stated “ Dabkeghar 
village   is   adjacent   to   village   Slav.   The   quality   of   lands   at   village 
Dabkeghar and Slav are near about the same”.   Similarly, from the 
material on record, it does appear that the sale instances in Kari, 
Ryari , Mhasur Budruk and Mhasur Khurd cannot be regarded as 
comparable sale instances when it comes to determination of market 
109/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:51 :::

DSS fa-1464-05-150-09-2310-06-G
rate for the acquired land in the villages of Dabkeghar, Salav and 
Deoghar. 
88] The claimants have deposed that Kari is to the east of Salav. 
However, the distance between Salav and Kari is about 6­8 kms and 
in between, there are at least two mountains. They have deposed 
that there is no direct road linking to the villages of Salav and Kari. 
Even, Gautam Londhe, for MKVDC has admitted that the distance 
between Salav and Kari is 6­8 Kms. The Salav village is on the 
southern   bank   of   River   Neera   whereas,   Kari   is   at   a   substantial 
distance from the River bank and the terrain at Kari is hilly. Londhe 
has also admitted that the distance between Deoghar and Kari is 
almost 18 kms. Kari is  much in the interiors as compared to villages 
of Dabkeghar and Salav. Despite all this, even the sale instances from 
Kari reflect rate of approximately Rs.1,50,000/­ or thereabouts in 
some cases. Mr.Potnis submits that the sale instances from Kari are in 
relation to cremation grounds or sales between father and daughter. 
This is, no doubt, an additional reason to hold that the sale instances 
from   Kari,   cannot  be   regarded  as   comparable   instances.   If,   sale 
instances from Kari cannot be regarded as comparable instances, 
then surely, the sale instances from Ryari , which is really a village 
on   the   mountain   top,   can   hardly   be   regarded   as   comparable 
instances. The sale instances in Mhasur villages were relied upon 
possibly   because   of   the   proximity   of   these   villages   to   Deoghar. 
However,   even   these   sale   instances,   cannot   be   regarded   as 
comparable instances, particularly, because these two villages are on 
mountain   tops   and   the   lands   of   the   villagers   are   beyond   the 
mountain.   When   sale   instances   from   adjacent   villages,   having 
110/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::

DSS fa-1464-05-150-09-2310-06-G
substantially similar features are available on record , there is no 
question of reference to sale instances from Mhasur village in order 
to determine the rates of the acquired lands at Deoghar.  
89] As   noted   earlier,   one   of   the   main   distinguishing   feature 
between lands in the villages Nirgudghar, Nangaon and Apti on one 
hand and the Dabkeghar and Salav lands on the other is that the 
former   villages   have   the   benefit   of   Mahad­Pandharpur   State 
Highway, which passes through the said villages. There is ample 
evidence on record to establish this distinguishing feature. The main 
market place is at Bhor town, which is at a distance of about 11 to 
12 kms. from these villages. The Mahad­Pandharpur State Highway, 
renders motorable access to the Bhor town quite facile. Besides, 
some development in and around the State­Highway, is inevitable. 
90] The sale instances at Exhibit­12, Exhibit­14 and Exhibit­18 
have to be excluded from consideration. This is because Exhibit­12 
relates to a plot which is bounded to the east by the State Highway. 
Exhibit­14 relates to a plot purchased for construction of a house. 
Exhibit­18 relates possibly to a plot which is bounded on the one 
side of State Highway or very proximate to the State Highway. The 
rate   reflected   in   this   sale   instance   is   abnormally   high,   i.e., 
Rs.4,08,000/­ per hectare, when in fact, in the previous year, the 
very same vendor, vide sale instance at Exhibit­17, had sold the same 
area from out of the same Gat at the rate of Rs.2,19,000/­ per 
hectare. Similarly, the sale instances at Exhibits­15 and 16 will have 
to be excluded from consideration because they relate to lands at 
Kari.  
111/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::

DSS fa-1464-05-150-09-2310-06-G
91] The sale instances which can be taken as comparable sale 
instances   or   exemplars   are   therefore,   Exhibit­13,   Exhibit­17   and 
Exhibit­19. As noticed earlier, the sale instance at Exhibit­13 from 
Nangaon reflects the rate of Rs.2,80,000/­ per hectare as on date of 
section 4 Notification for Dabkeghar lands (6.5.1993). The date of 
section 4 Notification for Salav is 21 July 1994 and for Deoghar is 19 
August   1993.   The   sale   instance   at   Exhibit­17     from   Nirgudghar 
reflects the rate of Rs.2,19,000/­ per hectare and Exhibit­19 again 
from   Nirgudghar   reflects   the   rate   of   Rs.1,73,423/­   per   hectare. 
Applying   the   legal   position   in   Hans   Raj   (supra),   Sri.   Rani   M. 
Vijayalakshamanna Rao (supra)   and  Anjani Desai (supra),  from out 
of the comparable sale instances, normally, the highest exemplar, 
which   is   a   bonafide   transaction   is   required   to   be   considered   to 
determine the rate of compensation. This is because we are dealing 
with compulsory acquisition lands and there is no reason to place 
the landlosers at  any disadvantageous position in such matters. In 
Sri Rani M. Vijayalakshmanna Rao   Bahadur (supra),   the Hon'ble 
Supreme Court has held :  “whatever that may be, it seems to us to be 
only fair that where sale deeds pertaining to different transactions are 
relied on behalf of the Government, that representing the highest value 
should be preferred to the rest unless there are strong circumstances 
justifying a different course. In any case we see no reason why an 
average of two sale deeds should have been taken in this case.”  
92] If the principle in   Anjani Desai (supra)   that where there are 
several   sales   of   similar   lands   whose   prices   range   in   a   narrow 
bandwidth, the average thereof can be taken as representing the 
market   price   is   applied,   then,   the   average   rate   of   Exhibits­13, 
112/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::

DSS fa-1464-05-150-09-2310-06-G
Exhibit­17 and Exhibit­19 comes to Rs.2,24,141/­. Incidentally, in 
LAR   NO.276   of   1997,   which   concerns   the   Deoghar   land,   the 
reference court has determined compensation for Deoghar lands at 
Rs.2,25,000/­. The village Deoghar, was virtually adjacent to the 
villages Nirgudghar and Nangaon. Even the State Government did 
not   choose   to   challenge   the   rate   of   Rs.2,25,000/­   per   hectare 
awarded by the reference court to the Deoghar lands. Only, the 
MKVDC, claiming to be the acquiring body, has challenged such rate. 
Even the landlosers of Deoghar lands have accepted this rate, since 
there is no challenge to the award dated 5 April 2008 made by the 
reference court in LAR No. 276 of 1997 on their behalf. In these 
circumstances, it will be safer to proceed on the basis that the rate of 
lands to the north of the Neera River in the villages of Deoghar, 
Nirgudghar and Nangaon was between Rs.2,25,000/­ per hectare to 
Rs.2,80,000/­ per hectare.   
What is the appropriate rate for Dabkeghar lands ?
93] The Dabkeghar lands or the Salav lands are to the south of 
River Neera. No doubt, there was a small bridge linking the village 
Nirgudghar and the village Salav. However, from the deposition of 
the claimants themselves in LAR No. 70 of 1997 (Dabkeghar lands) 
and LAR No. 5 of 1998 (Salav Lands). It is clear that there was no 
transportation facility, Government hospital or Bazaar in these two 
villages. There was no educational facility beyond VIIth standard at 
Dabkeghar. Most importantly, these two villages lack the amenity of 
the Mahad­Pandharpur State Highway and all benefits which go 
with such amenity. These two villages can be said to be in the 
113/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::

DSS fa-1464-05-150-09-2310-06-G
interiors as compared to the villages to the north of River Neera. On 
account of all these minus factors which affect the acquired lands 
and the plus factors which benefit the exemplars, deductions are 
obviously due and there is no scope to accept the Deoghar land rates 
as market rates for Dabkeghar and Salav lands. The Dabkeghar lands 
are right on the southern bank of River Neera. They are plain lands. 
There is evidence that they were used for cultivation of several 
crops.   They   were   Jirayat   lands.   There   is   no   necessity   for   any 
deductions towards development charges, since, ultimately, these 
lands were acquired because they were to suffer submergence on 
account of the NDIP. The Dabkeghar lands are just across the River 
Neera   in   juxtaposition   to   the   Deoghar   lands.   Mr.   Potnis,   quite 
grudgingly had agreed that deductions to the extent of about 10%, 
as between the sale instances from Nirgudghar, Nangaon or Apti 
may   not   be   entirely   inappropriate.   Taking   into   consideration   all 
these factors cumulatively and making some reasonable guesstimate, 
the   market   rate   in   respect   of   Dabkeghar   lands   will   have   to   be 
determined at Rs.2,05,000/­ per hectare. To this extent,First Appeal 
No. 1464 of 2005, instituted by the State Government will have to 
be allowed. 
Whether Cross objectors in appeals relating to Dabkeghar lands  
are entitled to additional interest under section 28 of the said 
Act? 
94] The reference court, in the impugned judgment and award 
dated 24 August 2004 has awarded interest on the compensation 
amount at the rate of 9% annum from the date of dispossession of 
114/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::

DSS fa-1464-05-150-09-2310-06-G
the claimants till the date of payment. The claimants, relying upon 
section 28 of the said Act, have lodged cross­objections in most of 
the appeals  relating to Dabkeghar lands claiming interest at the rate 
of 15% per annum from the date of expiry of period of one year 
from the date of their dispossession and until payment or deposit of 
the excess compensation. 
 95] In the impugned award dated 24 August 2004 in LAR No. 70 
of 1997, the reference court has awarded interest at the rate of 9% 
per annum in the following terms:
“9. In all above Land References the enhanced amount of 
compensation shall carry interest at the rate of 9% p.a. From  
the date of dispossession of the each applicant till realisation of  
entire amount”. 
96] Section 28 of the said Act reads thus:
“28. Collector   may   be   directed   to   pay   interest   on   excess 
compensation. 
If the sum which, in the opinion of the court, the Collector  
ought to have awarded as compensation is in excess of the sum  
which the Collector did award as compensation, the award of 
the court may direct that the Collector shall pay interest on such 
excess at the rate of [nine per centum] per annum from the date 
on which he took possession of the land to the date of payment  
 
of such excess into Court:
Provided that the award of the court may also direct that 
where such excess or any part thereof is paid into court after the 
date of expiry of a period of one year from the date on which 
possession is taken, interest at the rate of fifteen per centum per 
annum shall be payable from the date of expiry of the said 
period of one year on the amount of such excess or part thereof  
which has not been paid into court before the date of such 
expiry. 
115/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::

DSS fa-1464-05-150-09-2310-06-G
97]  The reference court, by the impugned award dated 24 August 
2004 has concluded that the sum, which, in its opinion, the SLAO 
ought to have awarded as compensation is in excess of the sum 
which the SLAO did award as compensation. On such basis, applying 
the main provision of section 28 of the said Act, the reference court 
has proceeded to direct the SLAO to pay interest on such excess at 
the rate of 9% per annum from the date on which he took the 
possession of the land to the date of payment of such excess into 
court.   However,   the   reference   court   has   completely   missed   the 
proviso to section 28 of the said Act, which, in terms provides that 
the award of the court may also direct that where such excess or any 
part thereof is paid into court after the date of expiry of a period of 
one year from the date on which possession is taken, interest at the 
rate of 15 % per annum shall be payable from the date of expiry of 
the said period of one year on the amount of such excess or part 
thereof which has not been paid into the court before the date of 
such expiry.   In terms of such proviso, the reference court, in the 
facts and circumstances of the present case, was required to direct 
the SLAO to pay the claimants interest at the rate of 15 % per 
annum from the date of expiry of period of one year from the date 
on  which  the  SLAO  took  possession  of the  land  to  the  date  of 
payment of excess compensation into the court. To this extent, there 
is a clear error in the impugned award, which warrants modification. 
The cross­objections raised by the claimants, insofar as Dabkeghar 
lands are concerned, are therefore, liable to be upheld.  
116/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::

DSS fa-1464-05-150-09-2310-06-G
What is the appropriate rate for Salav lands?
98] Insofar as Salav lands are concerned, the evidence on record 
suggest   that   there   is   no   appreciable   difference   between   the 
Dabkeghar lands and the Salav lands. However, the material on 
record does suggest that major portion of the Salav village and the 
lands therein are slightly in interiors as compared to the Dabkeghar 
lands. The Salav lands are at the foot hills , beyond which, are found 
the villages of Kari or Ryari. The Salav lands are certainly much 
better placed than Kari or Ryari lands, but not as well placed as the 
Dabkeghar   lands.   From   the   maps   produced   on   record   by   the 
MKVDC, it is seen that some portions of Salav lands are on the south 
bank of River Neera and adjacent to village Dabkeghar. However, the 
village   Salav   extends   into   the   foothills   and   the   lands   near   the 
foothills, to that extent, are away from the River bank. The Salav 
lands, therefore, are not as plain and as levelled as Dabkeghar lands. 
These are some minus factors, which will have to be taken into 
consideration for determining the appropriate rate for Salav lands. 
99] The reference court, in the impugned award dated 29 January 
2005 in LAR No. 5 of 1998 (Salav lands), has clearly erred in relying 
upon sale instances from Kari. As noted earlier, the sale instances 
from Kari could never have been regarded as comparable instances. 
Besides,   since   comparable   instances   from   the   proximity   angle 
emanating from the villages of Nirgudghar and Nangaon were very 
much available on record, there was no reason to travel beyond two 
hills and at a distance of about 6 to 8 kms. to Kari and to hold that 
the sale instances from Kari are the proper exemplars. The rate 
117/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::

DSS fa-1464-05-150-09-2310-06-G
reflected   in   the   Kari   sale   instances   is   about   Rs.1,50,000/­   per 
hectare. Therefore, even if the Kari sale instances are to be taken 
into consideration, suitable addition are necessary because the lands 
at Salav are much better place than the Kari lands. They are much 
more levelled than Kari lands. Some of the Salav lands are on the 
banks of River Neera whereas, Kari is at a substantial distance away 
from River Neera. Salav lands are in the foothills unlike the Kari 
lands. The Salav lands are connected to Nirgudghar via small bridge 
over River Neera. The Salav lands are much closer to the highway as 
compared to Kari lands. These plus factors will have to be loaded 
upon the exemplars from Kari, even assuming that the Kari sale 
instances   can   at  all   be   regarded   as   exemplars.   Taking   all   these 
circumstances and on the basis of some reasonable guesstimate, it 
will be appropriate to determine the rate of compensation in respect 
of   Salav   lands   at   Rs.1,80,000/­   to   Rs.1,94,000/­   per   hectare   in 
respect   of   Salav   lands,   instead   of   the   rate   of   Rs.1,00,000/­   to 
Rs.1,14,000/­ as determined by the reference court. This means that 
the lands for which the reference court had determined the rate of 
Rs.1,00,000/­ per hectare, will have to be awarded compensation at 
the rate of Rs.1,80,000/­ per hectare and the lands for which the 
reference court had determined the rate at Rs.1,14,000/­ per hectare 
will have to be awarded compensation at the rate of Rs.1,94,000/­ 
per hectare. 
What is the appropriate rate for Deoghar lands ?
100] Insofar as First Appeal No. 1089 of 2009 which relates to 
Deoghar lands is concerned, again, there is no case made out to 
118/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::

DSS fa-1464-05-150-09-2310-06-G
interfere with the rate of Rs.2,25,000/­ per hectare determined by 
the reference court. There is no appreciable difference between the 
lands in villages of Nirgudghar, Nangaon , Apti and the Deoghar 
lands.  Deoghar   and  Nirgudghar  share  a  common  boundary.  The 
distance between Deoghar and Nangaon is hardly a kilometer or 
thereabouts. There is material on record that the Mahad­Pandharpur 
State­Highway is at a distance of ½ km from Deoghar. If the highest 
sale  instance  from   Nirgudghar   reflects  rate   of  Rs.2,80,000/­  per 
hectare or even the average rate as between the Nirgudghar and 
Nangaon   sale   instances   is   approximately   Rs.2,24,173/­   ,   which 
precisely is the rate determined by the reference court in LAR No. 
276 of 1997 for the Deoghar lands. The sale instances from Mhasur 
Budrukh and Mhasur Khurd relied upon by the MKVDC are not 
comparable sale instances. The villages are on hill tops and the lands 
beyond the hills. Mr. Shinde's contention that the sale instances from 
Nirgudghar and Nangaon, which are virtually the adjacent village be 
ignored and the sale instances from Mhasar villages be taken into 
consideration, cannot therefore be accepted. Mr. Shinde's contention 
that Deoghar lands have hilly terrain or the deposition of Gautam 
Londhe that Deoghar lands are inferior even to Dabkeghar and Salav 
lands, certainly does not deserve any acceptance. 
101] Even   otherwise,   Gautam   Londhe,   Sub­Divisional   Engineer, 
MKVDC, in his evidence has admitted that he was appointed at the 
MKVDC only on 15 July 2003. He has admitted that he has inspected 
the lands only in the year 2004­2005. He has admitted that he has 
caused the photographs of the lands which form the subject matter 
of the sale instances in the villages of Nirgudghar, Nangaon, Apti, 
119/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::

DSS fa-1464-05-150-09-2310-06-G
Kari only in the year 2006­2007, which is the first time he inspected 
these   lands.   From   the   evidence   of   the   photographer   Subhash 
Gavhane, it appears that Londhe was not even aware of the lands 
which form the part of the sale instances and therefore, two junior 
Engineers had to accompany the photographer. Again, it is admitted 
that Talathi , who would have otherwise been familiar with the 
areas, was not present. The photographer has stated that he has no 
personal   knowledge   about   the   sites   and   he   simply   took   the 
photographs   as   directed.   Londhe,   produced   sales   instances   from 
villages like Ryari, Nivangaon, Mhasur etc.. Initially, Londhe stated 
that the village Nivangaon is at a distance of 7 to 8 kms form Salav. 
Upon being confronted by the maps produced by him earlier, Londhe 
conceded that Nivangaon is at a distance of about 17 kms from 
Salav. Londhe conceded that he has not verified the contents of sale 
deed   dated   28   February   1994   in   respect   of   the   lands   at   Ryari. 
Londhe conceded that he was not aware as to whether the sale 
transactions   produced   by   him   were   transactions   of   sale   or 
mortgaged. Londhe admitted that he has not verified whether the 
sale transactions are between close relatives. Londhe also admitted 
that   the   distance   between   Deoghar   and   Kari   is   about   18   kms. 
Londhe, relied upon the award relating to Salav lands in order to 
submit that the Salav lands are better than Deoghar lands. The case 
of State Government and MKVDC has consistently been that lands to 
the north of River Neera are far better and far superior than the 
lands to the south, i.e., Salav and Dabkeghar. Deoghar is to the north 
of River Neera and at a distance of hardly ½ km from the Mahad­
Pandharpur State Highway. All these are sufficient reasons to uphold 
120/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::

DSS fa-1464-05-150-09-2310-06-G
the rate determined by the reference court in respect of Deoghar 
lands. 
Whether MKVDC appeals relating to Deoghar lands are required  
to be dismissed on grounds of maintainability ?
102] Mr.   Potnis,   learned   counsel   for   the   claimants,   had   in   fact 
submitted   that   MKVDC   cannot   be   regarded   as   “ acquiring   body ” 
insofar   as   present   acquisitions   are   concerned   since   section   4 
Notification in these matters were issued in the year 1993­1994 and 
the MKVDC, which is a statutory corporation, was incorporated only 
in   the  year  1996.   He   submits  that   the  MKVDC   cannot  even  be 
construed as  'local   authority'  as defined under section 3(aa) of the 
said Act. Mr. Potnis relies upon  the decision of the Division Bench of 
this court in the case of   Maharashtra   Krishna Valley Development 
Corporation (supra) , in support  of these submissions. 
103] There is no necessity to decide the issue of maintainability, 
particularly, because the MKVDC has failed to make out any case 
warranting interference with the impugned award dated 5 April 
2008 in LAR No. 276 of 1997 and connected matters relating to the 
Deoghar   lands.   The   observations   of   the   Division   Bench   in 
Maharashtra  Krishna Valley Development Corporation (supra),  to the 
certain   extent,   support   the   submissions   of   Mr.   Potnis.   The 
observations were made in the context of challenge by MKVDC to 
the   award   of   SLAO   without   impleadment   of   MKVDC   in   the 
proceedings. The relevant observations at paragraph 13 read thus:
“13.     The second contention is that the Appellant being the 
121/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::

DSS fa-1464-05-150-09-2310-06-G
Acquiring Body ought to have been heard while passing the 
impugned Award. We must note here that a notification under 
section 4(1) of the said Act in relation to the lands of the  
contesting respondents was published on 28th August 1991 and 
the Award under section 11 was made on 22nd June 1994.  In  
paragraph 3 of the petition, the specific averment is that the 
acquisition of the lands of the respondents was at the instance of 
the Irrigation Department of the State Government. In fact, in  
paragraph 1 of the petition it is stated that the   Appellant  
Corporation was formed in the year 1996. Therefore, by no  
stretch of imagination, it can be said that either the Appellant 
Corporation is the Acquiring Body or the acquisition of the land  
of   the   respondents   was   at   the   instance   of   the   Appellant  
Corporation.   Therefore,   even   the   second   contention   has   no 
merit.”
 
104] However, at this stage, it will  not be appropriate to dismiss 
the appeals instituted by MKVDC  on the ground of maintainability. 
This is because  MKVDC was very much the party respondent in all 
the references before the reference court.  MKVDC  has led evidence 
in the matter, which has been duly considered by the reference 
court. There is nothing on record to indicate  that the presence of 
MKVDC before the reference court was at any stage objected to by 
the   claimants.   The   MKVDC,   in   its   written   statement   before   the 
reference   court   has   stated   that   it   has   been   entrusted   with   the 
responsibility of NDIP and matters connected therewith. In such 
circumstances, it will not be appropriate to non­suit  MKVDC at this 
stage, by relying upon the aforesaid observations of the Division 
Bench. 
105] Incidentally, the Division Bench, in  Maharashtra Krishna Valley 
Development Corporation (supra),  also did not non­suit the Appellant 
­  MKVDC on the ground that it lacked  locus   standi  to institute  the 
122/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::

DSS fa-1464-05-150-09-2310-06-G
writ petition or on the ground of maintainability.  The writ petition 
was entertained, but dismissed on merits. The  contention of MKVDC 
that it was required to be heard before the land acquisition officer 
could make  its award  was however rejected,  inter   alia  by noting 
that acquisition proceedings had commenced in pursuance of section 
4 notification published on 28 August 1991 and on the said date, 
MKVDC was not even established or incorporated.
Whether References for Deoghar lands ­ Barred by limitation ?
106] In First Appeal No. 1089 of 2009 as well as the connected 
matters,  MKVDC  has questioned the competency of the references 
itself,   on   the   ground   that   they   were   barred   by     limitation     as 
prescribed under section 18 of the said Act. Such issue, it appears, 
was not  raised by  MKVDC in its written statement filed before the 
reference court. The MKVDC only denied vaguely the assertion of 
the claimants that the reference applications were made within the 
prescribed period of limitation. The reference   court, possibly on 
basis of objections raised by State Government and SLAO, framed an 
issue on limitation.   The reference court then went on to answer 
such   issue   in   favour   of   the   claimants   and   against   the   State 
Government. 
107] Mr. Shinde submits  that the SLAO, in these matters, made the 
award on 22   January 1996. There is material on record which 
establishes that notice under section 12(2) of the said Act was duly 
served upon the claimants on or before 1 October 1996. However, 
the reference was applied for only on 30 December 1996, which is 
123/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::

DSS fa-1464-05-150-09-2310-06-G
beyond the six weeks period prescribed in section 18(2)(b) of the 
said Act.   The  claimants   in  these  cases  were   not   entitled  to   the 
benefit of the extended period of six months from the date of the 
award since notices under section 12(2) of the said Act were served 
upon them. In any case, since application seeking references were 
made beyond six months from the date of the award, the same were 
clearly   barred   and   the   reference   court   had   no   authority   or 
jurisdiction to entertain the same on merits. Mr. Shinde also submits 
that in a matter of this nature, the claimants were not entitled to set 
off the period spent by them for the purpose of obtaining certified 
copy of the award dated 22 January 1996. The exclusion of such 
period by the reference court is contrary to the law laid down by 
Single Judge of this court in  Shantaram Ganesh Shenoy vs. Special 
Land Acquisition Officer, Ratnagiri – 2006 (93) Mh.L.J. 781  and 
the   Division   Bench   in   Bahadur   Singh   Jhala   vs.   Special   Land 
Acquisition Officer, Pune and anr. ­ 2009(1) Mh.L.J. 236 .
108] On   the   other   hand,   Mr.   Potnis,   learned   counsel   for   the 
claimants submits that there is absolutely no material brought on 
record by   MKVDC or the SLAO   to establish that notice under 
section 12(2) of the said Act was really served upon the claimants. 
In any case, he submits that   there is absolutely no material brought 
on record by  MKVDC and the SLAO that the copy of the award had 
accompanied any notice under section 12(2) of the said Act at the 
time of alleged  service. He submits that the onus of proving such 
matters was squarely upon the  MKVDC or the State and such onus 
has been far from discharged.   Further, Mr. Potnis  points out that 
even the communication dated 26 March 1997 by which the SLAO, 
124/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::

DSS fa-1464-05-150-09-2310-06-G
actually made or forwarded the reference to the reference court, 
clearly states that the award was made on 10 May 1996 and not on 
22 January 1996. The perusal of the award also makes  it clear that 
the same was declared on 10 May 1996. In such circumstances,  it 
can never be said that the references were time barred under section 
18(2)(b) of the said Act. Mr. Potnis has placed reliance upon number 
of  decisions,   including  in   particular,  the   decision  of  the   Hon'ble 
Supreme Court in the case of  Premji Nathu vs. State of Gujarat & 
Anr. 2012(5) Mh.L.J. 514 .
109] Section 18 of the said Act reads thus:
“18 Reference to Court. ­ (1)  Any person interested who has not  
accepted the award may, by written application to the Collector,  
require   that   the   matter   be   referred   by   the   Collector   for   the 
determination   of   the  Court,   whether   his  objection   be  to   the  
measurement of the land, the amount of the compensation, the 
persons to whom it is payable, or the apportionment of the 
compensation among the persons interested.
(2) The application shall state the grounds on which 
objection to the award is taken: 
  Provided that every such application shall be made,
(a) if the person making it was present or represented 
before the Collector at the time when he made his award, within  
six weeks from the date of the Collector's award;
(b)  in other cases, within six weeks of the receipt of the 
notice from the Collector under section 12, sub­section (2), 
or within six months from the date of the Collector's award,  
whichever period shall first expire.
(emphasis supplied)
110] In the present matters, there is no dispute whatsoever that the 
claimants were neither present nor represented before the SLAO 
when he declared his award. Contrary to the assertion of Mr. Shinde 
for MKVDC, there is ample material on record which establishes that 
the award was declared on 10 May 1996 and not 22 January 1996. 
125/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::

DSS fa-1464-05-150-09-2310-06-G
There is no legal evidence on record to establish that notices under 
section 12(2) of the said Act were indeed served upon any of the 
claimants. In any case, it has neither been asserted nor established 
that copy of the award was furnished to the claimants alongwith the 
alleged notice  under section 12(2) of  the said Act.  There  is  no 
dispute that certified copies were applied for by the claimants on 14 
October 1996 and the same were delivered to them on 22 November 
1996.   There   is   also   no   dispute   that   the   applications   seeking 
reference   under   section   18   of   the   said   Act   were   filed   by   the 
claimants on 30 December 1996. This material is quite sufficient to 
uphold   the   finding   recorded   by   the   reference   court   that   the 
references were filed within prescribed period of limitation. 
111] The examination of the award of the SLAO makes it quite 
clear that the same was declared on 10 May 1996 and not 22 
January 1996. The first  page and the last page bear two dates, i.e., 
4 October 1995 and 22 January 1996 below one another . These are 
written in ink and bear no initials. This is also found on the last page 
of award, i.e., an endorsement in ink which reads ' Draft award for 
approval' . There is yet another endorsement on the last page of the 
award   in   ink,   which   reads   ' Award   declared   on   10.5.1996'   .   The 
SLAO's  signature  appears  below  this  endorsement  with   the  date 
' 10/5' .  
112] The best person/authority to clarify the issue of the date of 
declaration of the award was the SLAO. In his written statement 
before   the   reference   court,   he   has   stated   that   the   award   was 
declared by him on 10  May 1996. In his deposition  before the 
126/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::

DSS fa-1464-05-150-09-2310-06-G
reference court also,  he has stated that the award was declared by 
him on 10 May 1996. Even the communication dated 26 March 
1997, by which the SLAO made or forwarded the references to the 
reference court state that the award was declared on 10 May 1996. 
The MKVDC, in such circumstances, can hardly be permitted to take 
any advantage of the stray sentence in the deposition of one of the 
claimants Kisan Pandu Kank, that the award wad declared on 22 
January 1996. Obviously, the witness was misled by the date on the 
front page of the award. 
113] The claimants in their reference applications have asserted 
that the reference application was filed within the limitation period 
prescribed in section 18 of the said Act. The column regards service 
of notice under section 12(2) of the said Act was left blank. It was 
stated that application for true copy (of the award) was submitted 
on 14 October 1996 and the copy was supplied on 22 November 
1996.   This   reference   application   was   admittedly   filed   on   30 
December 1996.  
114] Before   the   reference   court,   it   appears   that   this   reference 
application   dated   30   December   1996   was   treated   as   the   claim 
statement   on   behalf   of   the   claimants.   The   District   Government 
Pleader and the SLAO filed their ' counter written statements'  which 
are almost identical to one another. In paragraph 3 of such counter 
written   statement,   objection   that   references   were   barred   by 
limitation was raised in the following terms. 
“3) At the outset, it is respectfully submitted that as per the  
Reference made by the claimant/s, the Award under Reference is  
declared   by   this   opponent   on   10.05.1996.   Immediately 
127/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::

DSS fa-1464-05-150-09-2310-06-G
thereafter as contemplated under the provisions of the Land 
Acquisition Act, this  opponent served the notice under Section  
12(2) of the Land Acquisition Act upon the claimants. The 
Reference   under   Section   18   of   the   Land   Acquisition   Act   is 
however, filed  by the  claimant/s on 30.12.1996.   Therefore 
considering the date of the Award, so also the receipt of the  
notice under Section 12(2) of the Land Acquisition Act, and  
considering   the   date   of   filing   of   the   Reference   before   the 
respective authority, it is submitted that the Reference of the 
claimant/s is barred by the principle of limitation and hence the 
present Land Reference is deserves to be dismissed with costs.”
115] The   MKVDC   also   filed   its   written   statement   before   the 
reference court on 9 September 2005. In response to the claimants 
assertion that references were filed within the prescribed period of 
limitation, the MKVDC, at paragraph 9 of its written statement , has 
pleaded as under. 
“9. This opponent does not admit the fact that the present 
Land reference is filed within  a period of limitation as alleged 
by the Claimant / Claimants.”
116] The   claimants,   in   their   claim   statements,   have   no   where 
admitted any receipt of notices under section 12(2) of the said Act. 
The   State   Government   and   the   SLAO,   in   their   counter   written 
statements have not provided any particulars with regards service of 
notices under section 12(2) of the said Act. There is no reference to 
any   despatch   records   or   acknowledgment   receipts.   The   State 
Government and the SLAO who had raised the issue of limitation in 
their counter written statements, have not chosen to impugn the 
awards made by the reference court and the finding therein that the 
references were filed within limitation. The MKVDC, which had not 
128/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::

DSS fa-1464-05-150-09-2310-06-G
even properly raised the issue of limitation, has however, chosen to 
pursue this objection, in these appeals.  
117] Upon analysis of the deposition of Kisan Pandu Kank (claimant 
No.1 in LAR No. 276 of 1996), it is not possible to accept Mr. 
Shinde's   contention   that   there   are   admissions   on   the   aspect   of 
receipt of notices under section 12(2) of the said Act. Kisan Pandu 
Kank, in the course of his cross­examination has merely stated that 
he cannot say on which date notices under section 12(2) of the said 
Act were served and that he does not remember on which date he 
may have withdrawn the compensation amount. He has also stated 
that he had received two notices prior to section 12(2). These are all 
statements made by a farmer who had studied only up to IVth Std., 
in the course of cross­examination. Such statements are not at all 
sufficient to conclude that any notices under section 12(2) of the 
said Act were at all served upon the claimants or to deduce any 
precise date of service of such alleged notices upon the claimants.  
118] Arun   Vithal   Kamble,   SLAO,   who   has   deposed   before   the 
reference court, was perhaps in the best position, to throw light on 
the question of issue and service of notices under section 12(2) of 
the said Act.  The notices are required to emanate from him or his 
office. The notices are required to be served under his authority or 
by his staff. Therefore, the least that was expected in the matter of 
this nature was that the SLAO produces before the reference court, 
all relevant material and details regards issue and service of notices 
under section 12(2) of the said Act. Instead, no such material and 
details   were   ever   produced   by   the   SLAO   in   the   course   of   his 
129/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::

DSS fa-1464-05-150-09-2310-06-G
deposition before the reference court. In his examination­in­chief, 
Arun Kamble, the SLAO has stated that he declared the award on 10 
May 1996 and that he had issued notices under section 9(3)(4) of 
the said Act, however, nobody raised any objections. The SLAO, 
significantly, has stated absolutely nothing as regards issue or service 
of   any   notices   under   section   12(2)   of   the   said   Act   upon   the 
claimants.
119] In the absence of any evidence that notices under section 12 
(2) of the said Act were indeed issued and most importantly served 
upon any of the claimants, the objection that the references were 
barred by limitation, was rightly rejected by the reference court. 
Mr.Shinde's reliance upon the doctrine of onus of proof , in matters 
of this nature, is quite misplaced. In any case, the claimants had 
sufficiently discharged the  onus, which  had consequently shifted 
upon the State Government or the SLAO. The SLAO, who was in the 
best position to produce relevant evidence in this regard, has failed 
t0 produce the same before the reference court. This calls for drawal 
of adverse inference. At least in matters of compulsory acquisition of 
farmers' lands, it is not a sound practice on the part of the State 
Government , SLAO or the acquiring bodies to withhold from the 
court the best evidence which can throw light upon the issues in 
controversy and then to rely upon the abstract doctrine of onus of 
proof.  
120] The Division Bench of this court in  Moreshwar S. Phatak vs. 
State   of   Maharashtra   –   2003(3)   Mh.L.J.   127,   in   the   precise 
context of objections that reference application were filed beyond 
130/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::

DSS fa-1464-05-150-09-2310-06-G
limitation has held that adverse inference needs to be drawn where 
the   Collector   (LAO)   fails   to   produce   despatch   records   and 
acknowledgment receipts regards service of notices under section 
12(2) of the said Act. The State Government, in such circumstances, 
was not permitted to rely upon the abstract doctrine of onus of 
proof.   
121] The   Division   Bench   in   Moreshwar   S.   Phatak   (supra)   has 
referred to the decision of the Privy Council in  Murugesam Pillai vs. 
Gnana Sambandha Pandara Sannadhi – AIR 1927 PC 6,  in which, 
Lord Shaw observed:
“ A   practice   has   grown   up   in   Indian   Procedure   of   those   in 
possession   of   important   documents   or   information   lying   by, 
trusting to the abstract doctrine of the onus of proof, and failing, 
accordingly, to furnish to the courts the best material for its 
decision. With regard to third parties, this may be right enough –  
they have not responsibility for the conduct of the suit; but with  
regard to the parties to the suit it is, in their Lordship's opinion, 
an inversion of sound practice for those desiring to rely upon a  
certain state of facts to withhold from the Court the written 
evidence in their possession which would thrown light upon the 
proposition.”
122] The Hon'ble Supreme Court in  Gopal Krishnanji Ketkar vs. 
Mohamed Haji Latif and ors. ­ AIR 1968 SC 1413,   has specifically 
approved the aforesaid view of the Privy Council by observing that a 
view taken by the trial court that unless a party is called upon to 
produce   a   document   which   could   throw   light   on   the   issues   in 
controversy,   that   party   is   under   no   obligation   to   produce   such 
documents is a view, which is inconsistent with illustration (g)  of 
section 114 of the Evidence Act. 
131/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::

DSS fa-1464-05-150-09-2310-06-G
123]   In   Akkalkot   Municipal   Council   vs.   Vasantrao   Tulsiram 
Kharade and ors. ­ 2009 (6) Mh.L.J. 311,  another Division Bench 
of this court has held that the onus of proving the service of award 
was   on   the   acquiring   body   and   the   State   Government.   The 
claimants, cannot be expected to prove the negative. Since, the State 
Government and the acquiring body failed to discharge their onus, 
their   plea   that   the   reference   application   was   made   beyond   the 
prescribed period of limitation was rejected. 
124] The decision of the Hon'ble Supreme Court in   Premji Nathu 
(supra),   does suggest that before any objection on the ground of 
reference   being   barred   by   limitation   is   upheld,   it   has   to   be 
established   that   copy   of   the   award   was   also   served   upon   the 
claimants alongwith notices under section 12(2) of the said Act. At 
paragraphs 11 and 15, the Hon'ble Supreme Court has observed 
thus:
“11.   The reason for providing six months from the date of the  
award for making an application seeking reference, where the 
applicant did not receive a notice under Section 12(2) of the Act, 
while providing only six weeks from the date of receipt of notice  
under Section 12(2) of the Act for making an application for 
reference where the applicant has received a notice under Section 
12(2) of the Act is obvious. When a notice under Section 12(2)  
of the Act is received, the landowner or person interested is made 
aware of all relevant particulars of the award which enables him 
to decide whether he should seek reference or not. On the other  
hand, if he only comes to know that an award has been made, 
he would require further time to make enquiries or secure copies  
so that he can ascertain the relevant particulars of the award. 
What needs to be emphasised is that along with the notice 
issued under Section 12(2) of the Act, the landowner who is 
not present or is not represented before the Collector at the 
time of making of award should be supplied with a copy  
thereof so that he may effectively exercise his right under  
132/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::

DSS fa-1464-05-150-09-2310-06-G
Section 18(1) to seek reference to the court. 
 …
“15]   In the light of the above, it is to be seen whether the 
conclusion  recorded  by the  Reference  Court,  which  has been 
approved by the High Court that the application filed by the 
appellant was barred by time is legally sustainable.   A careful 
reading   of   the   averments   contained   in   Para  2   of   the 
application   filed   by   the   appellant   under   Section   18(1) 
shows that the notice issued by the Collector under Section  
12(2) was served upon him on 22­2­1985. Thereafter, his 
advocate obtained certified copy of the award and filed  
application dated 8­4­1985 for making a reference to the 
Court. This implies that the copy of the award had not been 
sent to the appellant along with the notice and without 
that he could not have effectively made an application for 
seeking reference. On behalf of the State Government, no 
evidence was produced before the Reference Court to show 
that the copy of the award was sent to the appellant along  
with the notice. Unfortunately, while deciding Issue 3, this  
aspect   has   been   totally   ignored   by   the   Reference   Court  
which mechanically concluded that the application filed on  
8­4­1985 was beyond the time specified in Section 18(2)
(b).   The   learned   Single   Judge   of   the   High   Court   also 
committed serious error by approving the view taken by the 
Reference Court, albeit without considering the fact that 
the notice issued by the Collector under Section 12(2) was  
not   accompanied   by   a   copy   of   the   award   which   was 
essential   for   effective   exercise   of   right   vested   in   the 
appellant to seek reference under Section 18(1)”.
(emphasis supplied)  
125] In  State of Maharashtra vs. Vishwas V. Gedam – 2015(5)  
Mh.L.J. 344,  the learned Single Judge of this court, relying upon the 
decision of the Hon'ble Supreme Court in  Premji Nathu (supra),  has 
held that in a case where the claimant was  neither present nor 
represented before the Collector when the award was made, the 
period of limitation would commence after supply of copy of award. 
133/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::

DSS fa-1464-05-150-09-2310-06-G
126] In   Raja   Harish   Chandra   Raj   Singh   Vs.   Deputy   Land 
Acquisition Officer – AIR 1961 SC 1500,   the Hon'ble Supreme 
Court has held that where the rights of the person are affected by 
any order and limitation is prescribed for enforcement of the remedy 
by the person aggrieved by such order, then, the making of such 
order must mean either actual or constructive communication of 
such order to the party concerned. So the knowledge of the party 
affected by the award made by the Collector under section 12 of the 
said Act , either actual or constructive is an essential requirement of 
fair play and natural justice. Therefore, the expression “ the date of 
the award”  used in proviso (b) to section 18 (2) of the said Act must 
mean the date when the award is either communicated to the party 
or   is   known   by  him   either   actually   or   constructively.   It   will   be 
unreasonable to construe the words from the date of Collector's 
award used in the proviso to section 18of the said  Act in a literal or 
a mechanical way.  
127] Similarly, the Hon'ble Supreme Court in  State of Punjab vs. 
Mst. Qaisar Jehan Begum – AIR 1963 SC 1604,  has held that the 
literal and mechanical construction of the words “ six months from 
the date of Collector's award”  occurring in the second part of clause 
(b)   of the proviso to section 18(2) of the said Act would not be 
appropriate and the knowledge of the party affected by the award, 
either actual or constructive, being an essential requirement of fair 
play and natural justice, the expression must mean the date when 
the award is either communicated to the party or is known by him 
either actually or constructively. Knowledge of the award does not 
mean a mere knowledge of the fact that an award has been made. 
134/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::

DSS fa-1464-05-150-09-2310-06-G
The knowledge must relate to the essential contents of the award. If 
award is communicated to a party under section 12(2) of the said 
Act,   such  party  must   be  obviously   fixed  with   knowledge  of  the 
contents of the award, whether he reads it or not. Similarly, when a 
party is present either personally or through representative at the 
time of making of the award by the Collector , it must be presumed 
that he knows the contents of the award. Having regard to the 
scheme   of   the   said   Act,   knowledge   of   the   award   must   mean 
knowledge of the essential contents of the award. 
128] The   decisions   in   Shantaram   Shenoy   (supra)   and   Bahadur 
Singh   Jhala   (supra)   relied   upon   by   Mr.   Shinde   are   clearly 
distinguishable on facts. In  Shantram Shenoy (supra)  , there   was no 
dispute  whatsoever  that  the  claimant  had  received  notice  under 
section 12(2)   of the said Act on 6 May 1998, but the reference 
application was made only on 30 September 1998. Similarly, in 
Bahadur Singh Jhala (supra) , the Division Bench found that notice 
under section 12(2) of the said Act was served upon the claimants 
on 15 January 1986, but reference applications was made only on 6 
March 1986. Besides, the learned Judges who decided these cases 
did not have benefit of the decision of the Hon'ble Supreme Court in 
Premji Nathu (supra),   which was delivered on 9 April 2012. 
129] Therefore, upon cumulative consideration of the material on 
record as well as the law on the subject, there is no case made out to 
fault the finding recorded by the reference court that the references 
were filed within the period of limitation prescribed in proviso (b) to 
section 18 (2) of the said Act. 
135/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::

DSS fa-1464-05-150-09-2310-06-G
Answers to the points for determination. 
130] The points for determination set out in paragraph 26, are 
therefore, answered as follows: 
a] In First Appeal No. 1464 of 2005 relating to Dabkeghar 
lands, does the State Government establish that the rate of 
Rs.2,55,000/­ per hectare determined by the reference court in 
LAR No. 70 of 1997 is excessive ?
Ans. The   rate   as   determined  by   the   reference   court   is 
excessive. The rate now determined shall be Rs.2,05,000/­ 
per   hectare.   First   Appeal   No.1464   of   2005   relating   to 
Dabkeghar lands, is therefore, partly allowed. 
b] In Cross­Objection No. 18626 of 2007 in First Appeal 
No. 1464 of 2005, do the claimants establish that they are 
entitled to interest on the excess compensation determined by 
the   reference   court   at   the   rate   of   15%   per   annum   under 
section 28 of the said Act ? 
Ans. The   State   Government   is   directed  to   pay   the 
claimants interest at the rate of 15 % per annum from the 
date of expiry of period of one year from the date on which 
the   SLAO   took   possession   of   the   land   to   the   date   of 
payment of excess compensation into the court, in terms of 
section 28 of the said Act. To this extent, the impugned 
award warrants modification. The cross­objections raised 
by   the   claimants,   insofar   as   Dabkeghar   lands   are 
136/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::

DSS fa-1464-05-150-09-2310-06-G
concerned, are therefore, liable to be upheld.  
c] In First Appeal (St) No. 19074 of 2008 and First Appeal 
No. 2310 of 2006 relating to Salav lands, do the MKVDC and 
State Government establish  that the rate of Rs.1,00,000/­ to 
Rs.1,14,000/­ per hectare determined by the reference court in 
LAR No. 5 of 1998 and LAR No. 4 of 1998 is excessive ?
Ans. The rate determined by the reference court is not 
excessive but inadequate. First Appeal No.19076 of 2008 
and   First   Appeal   NO.   2310   of   2006   are   liable   to   be 
dismissed. 
d] In First Appeal No. 150 of 2009 relating to Salav lands, 
do the claimants establish that the rate of Rs.1,00,000/­ to 
Rs.1,14,000/­ per hectare determined by the reference court in 
LAR No. 5 of 1998 is inadequate ?
Ans. The   rate   determined   by   the   reference   court   is 
inadequate.   The   rate   now   determined   shall   be 
Rs.1,80,000/­ to Rs. 1,94,000/­ per hectare.  This means 
that   the   lands   for   which   the   reference   court   had 
determined the rate of Rs.1,00,000/­ per hectare, will have 
to be awarded compensation at the rate of Rs.1,80,000/­ 
per hectare and the lands for which the  reference court 
had determined the rate at Rs.1,14,000/­ per hectare will 
have   to   be   awarded   compensation   at   the   rate   of 
Rs.1,94,000/­ per hectare. First Appeal No.150 of 2009 is 
liable to partly allowed.  
137/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::

DSS fa-1464-05-150-09-2310-06-G
e] In First Appeal No. 1089 of 2009 relating to Deoghar 
lands,   do   the   claimants   establish   that   the   appeal   is   not 
maintainable, since, according  to  them, MKVDC  is not  the 
acquiring body in respect of the acquisitions in question ?
Ans. The   First   Appeal   No.   1089of   2009   need   not   be 
dismissed on the ground of maintainability. 
f] In First Appeal No. 1089 of 2009 relating to Deoghar 
lands,   does   the   MKVDC   establish   that   the   reference 
applications made by the claimants were barred by limitation 
prescribed in clause (b) of proviso to section 18(2) of the said 
Act ?
Ans. The  reference  applications made  by the  claimants 
were not barred by limitation prescribed in clause (b) of 
proviso to section 18(2) of the said Act. 
g] In First Appeal No. 1089 of 2009 relating to Deoghar 
lands, does the MKVDC establish that the rate of Rs.2,25,000/­ 
per hectare determined by the reference court in LAR No. 276 
of 1997 is excessive ? 
Ans. The rate determined by the reference court is not 
excessive. First Appeal No. 1089 of 2009 is liable to be 
dismissed.
Conclusions and Final Orders.
131] The  First Appeal  No.1464  of  2005  instituted  by  the  State 
Government relating to Dabkeghar lands is partly allowed. The rate 
138/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::

DSS fa-1464-05-150-09-2310-06-G
of compensation determined by the reference courts in LAR No. 70 
of   1997   is   scaled   down   from   Rs.2,55,000/­   per   hectare   to 
Rs.2,05,000/­ per hectare. The State Government shall be entitled to 
the consequential reliefs.  
132] The   cross­objection   Number   XOBST   No.   18626   of   2007 
instituted by the claimants in First Appeal No. 1464 of 2005 relating 
to Dabkeghar lands is allowed. The State Government is directed to 
pay the claimants the interest at the rate of 15 % per annum from 
the date of expiry of period of one year from the date on which the 
SLAO took possession of the land to the date of payment of excess 
compensation into the court, in terms of section 28 of the said Act. 
133] The   first   appeals   and   the   corresponding   cross­objections 
relating to Dabkeghar lands, listed in paragraph 4 of this judgment 
and order are disposed of in terms of the orders at paragraphs 131 
and 132 above. This means that the first appeals are partly allowed 
and the rate determined by the reference courts is scaled down from 
Rs.2,55,000/­ per hectare to Rs.2,05,000/­ per hectare in respect of 
Dabkeghar   lands.   The   State   Government   shall   be   entitled   to 
consequential reliefs. The cross­objections instituted by the claimants 
also   stand   allowed.   The   claimants   shall   also   be   entitled   to   the 
consequential benefits. 
134] In   all   the   first   appeals   and   cross­objections   relating   to 
Dabkeghar lands (see paragraph 4 of this judgment and order), the 
compensation payable to each of the claimants shall be reworked in 
terms of the directions in paragraphs 131, 132 and 133 above within 
139/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::

DSS fa-1464-05-150-09-2310-06-G
a period of three months from today. If, the compensation amount 
awarded by the reference courts is already deposited, and if upon 
reworking, it is found that there is excess deposit, the appellant – 
State Government shall be entitled to refund.  The reference courts 
to permit withdrawals and refunds accordingly. The reference courts 
to   permit   withdrawals   and   refunds   together   with   proportionate 
interest, if any, as may have accrued upon the deposited amounts. If 
however, the appellant, i.e., the State Government has not deposited 
the   compensation   amounts   or   is   required   to   deposit   additional 
amounts, The State Government is directed to do so within a period 
of four months from today. 
135] If any of the claimants (respondents in Dabkeghar appeals) 
have   already   withdrawn   the   compensation   amount   from   the 
reference court, they are directed to redeposit the excess, if any, 
within a period of four months from today. However, in case of 
failure to redeposit within this period, the refundable amount will 
carry interest at the rate of  7% per annum from 30 July 2017 till the 
date of deposit in the reference courts.  Upon deposit, the reference 
court to permit the State Government to withdraw the same.  
136] First   Appeal   No.   150   of   2009   instituted   by   the   claimants 
relating to Salav lands is partly allowed. The rate of compensation as 
determined   by   the   reference   courts   in   LAR   No.   5   of   1998   ,   is 
enhanced   from   Rs.1,00,000/­   per   hectare   to   Rs.1,80,000/­   per 
hectare and from Rs.1,14,000/­ per hectare to Rs.1,94,000/­ per 
hectare. The appellants­claimants shall be entitled to proportionate 
140/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::

DSS fa-1464-05-150-09-2310-06-G
statutory benefits and interest upon the excess compensation as now 
determined. 
137] First Appeal (St.) No.19074 of 2008 instituted by MKVDC 
relating to Salav lands is hereby dismissed.
138] First   Appeal   No.2310   of   2006   instituted   by   the   State 
Government relating to Salav lands is hereby dismissed. 
139] The first appeals relating to Salav lands,  listed in paragraph 5 
of this judgment and order are disposed of in terms of the orders at 
paragraphs 136, 137 and 138   above. This means that   the first 
appeals instituted by the claimants relating to Salav lands stand 
partly allowed.   The rate determined by the reference  courts  is 
enhanced from Rs.1,00,000/­ to Rs.1,80,000/­ per hectare and from 
Rs.1,14,000/­   to   Rs.1,94,000/­   per   hectare.   The   claimants   are 
awarded proportionate statutory benefits and interest on the excess 
compensation.  This also means that the first appeals instituted by 
MKVDC and the State Government relating to Salav lands, stand 
dismissed. 
140] In all the appeals instituted by the claimants relating to Salav 
lands   (see   paragraph   5   of   this   judgment   and   order),   the 
compensation payable to each of the claimants shall be reworked 
and paid / deposited in terms of the directions in paragraphs 136 
and 139 above within a period of four months from today. If the 
amounts in terms of the impugned judgments and awards made by 
the reference courts in relation to Salav lands are already deposited 
141/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::

DSS fa-1464-05-150-09-2310-06-G
in the reference courts, the claimants shall be permitted to withdraw 
the same with interest, if any, which may have accrued thereon. 
Similarly,   upon   deposit   of   the   excess   amounts   by   the   State 
Government within four months from today, the claimants shall be 
permitted to withdraw the same. 
141] First Appeal No. 1089 of 2009 instituted by MKVDC relating to 
Deoghar lands is hereby dismissed. 
142] The first appeals instituted by MKVDC relating to Deoghar 
lands, listed in paragraph 6 of this judgment and order are hereby 
dismissed. 
143] The pending civil applications for miscellaneous matters stand 
disposed of accordingly. 
144] There shall be no order as to costs. 
(M. S. SONAK, J.)
Dinesh
142/142
::: Uploaded on - 29/03/2017 ::: Downloaded on - 01/04/2024 15:10:52 :::