PATEL KODARBHAI MOHANBHAI Vs. SONATA CERAMICA PVT. LTD

JUDGEMENT

(1.) Leave granted.

(2.) Feeling aggrieved and dissatisfied with the impugned order dtd. 26/10/2021 passed by the High Court of Gujarat at Ahmedabad in Civil Application No. 1/2021 in First Appeal No. 479/2021, by which the High Court has allowed the said Civil Application preferred on behalf of respondent No. 1 herein permitting it to be impleaded in First Appeal No. 479/2021 filed by the State of Gujarat and Others, the original claimant - original landowner (respondent No. 4 in Civil Application) has preferred the present appeal.

(3.) The appellant herein was the original owner of the land in question acquired by the State Government under the provisions of the Land Acquisition Act, 1894 (hereinafter referred to as the 'Act 1894'). The Land Acquisition Officer declared the award with respect to the land acquired on 15/9/2010. At the instance of the appellant herein claiming to be the original landowner, a reference was made under Sec. 18 of the Act 1894 before the learned Reference Court for enhancement of the amount of compensation. The said reference came to be allowed by the learned Reference Court vide judgment and award dtd. 31/3/2018. The learned Reference Court awarded additional compensation to the appellant herein.