AMBALAL BABULAL PATEL Vs. GROUP GENERAL MANAGER, ONGC

JUDGEMENT

(1.) Leave granted.

(2.) The appellants are the claimants and being dissatisfied with the amount of compensation awarded by the Division Bench of the High Court under the impugned judgment, have approached this Court by filing these instant appeals.

(3.) The subject lands in question are situated at Villages Pansar, Dhamasana and Isand which came to be acquired under the provisions of the Land Acquisition Act, 1894 (hereinafter being referred to as the "Act") for the public purpose for ONGC. The notification under Sec. 4 of the Act came to be published and after going through the procedure prescribed under law, the Special Land Acquisition Officer awarded compensation under Sec. 11 of the Act.