Dagdoba Bhimrao Sathe vs The State Of Maharashtra & Ors.

. Heard both sides finally at the admission stage with their consent.

The appellants are claiming enhancement of compensation and they are agrrieved by judgment and award passed by the Reference Court in their respective reference proceedings. In both the cases they are relying upon previous judgment rendered by this Court. Learned counsel for the appellants has placed on record summery of his arguments along with chart for the ready reference. Besides that judgment and order dated 14.11.2025 passed in First Appeal No. 2259 of 2021 by me has also been placed on record for ready reference.

Learned counsel for the respondents vehemently submitted that there is difference in the notification, location of the land and the pattern, hence parity cannot be applied. It is further submitted that the claim of escalation of 12% is unreasonable and arbitrary. It is vehemently submitted that there is no binding precedent laid down in the matter of the Central Warehousing Corporation Vs. Thakur Dwara Kalan UI-Maruf Baraglan Wala (Dead) and others reported in (2020) 19 SCC 236.

In both the matters lands are acquired for the purpos of Nimna Dudhna Project Selu.

In First Appeal No. 748 of 2021 land Sy./Gut No. 4/2 and 9/1 admeasuring 1H 95R and 39R respectively situated at village Salgaon, Tq. Partur, Dist. Jalna was acquired. The notification U/Sec. 4(1) of the Land Acquisition Act (for the sake of brevity and convenience hereafter referred as to the “Act”) was issued on 10.12.1998. The S. L. A. O. awarded rate of Rs. 600/- per R. The Reference Court in L.A.R. No. 196 of 2011 enhanced it to Rs. 2,000/- per R. The appellant is claiming rate of Rs. 2,500/- per R with escalation of 12% per annum.

In First Appeal No. 537 of 2022 land out of gut No. 29/2/3 admeasuring 2H 25R situated at village Revalgaon, Tq. Partur, Dist. Jalna was acquired. The notification U/Sec. 4(1) of the Act was issued on 12.07.1996. The reference Court enhanced the rate to Rs. 2,000/- per R. The appellant is claiming rate of Rs. 2,500/- per R.

A consistent view has been taken by this Court which can be reflected from the following chart that claimants are entitled to have rate of Rs. 2,500/- per R for dry land.

The material placed on record indicates that the lands from the surrounding villages were acquired for the self same project. The rate of Rs. 2,500/- per R for dry land was awarded. I have gone through the judgments of the coordinate benches referred in above chart. Relying on the same I have also taken a view vide judgment dated 14.11.2025 in First Appeal No. 2259 of 2021 upholding the rate of Rs. 2,500/- per R with permitted increases of escalation of 10% per annum. In view of the judgments of the Supreme Court in the matter of Ali Mohammd Beig and others Vs. State of J. & K reported AIR 2017 SC 1518, Huchanagouda Vs. The Assistant Commissioner and Land Acquisition Officer and others (supra) and the Central Warehousing Corporation Vs. Thakur Dwara Kalan UI-Maruf Baraglan Wala (Dead) and others reported in [2023] 14 SCR 926, I am of the considered view that the appellants are entitled to get rate of Rs. 2,500/- per R. Its matter of record that the acquiring body did not lead any evidence before the Reference Court.

In First Appeal No. 748 of 2021 escalation of 12% per annum is claimed. Considering the date of notification in the present matters and the notification issued in above referred matters the escalation of 10% per annum is appropriate. In that view of the matter the appellants are entitled to have escalation as follows

For the reasons stated above, I therefore pass following order.