HIRALAL MOTILAL PARIKH Vs. SPL. LAQ OFFICER

JUDGEMENT

(1.) Arising out of the order dtd. 20/7/2015 passed by the High Court of Gujarat in the First Appeal No. 1036 of 2002 preferred by the legal representatives of the original claimant, assailing the award dated 05.11.20011 passed by the Reference Court; which was against the award passed on 30.07.19882 by Special Land Acquisition Officer (in short 'LAO'), the present appeal has been preferred. In this appeal, the adequacy of compensation granted by the LAO, the Reference Court and also the High Court has been questioned.

(2.) For the sake of convenience, it is noted that the NIDHI AHUJA Date: 2025.07.10 17:20:53 IST Reason:

(3.) Mr. Harish Raval, learned senior counsel, appearing on behalf of the appellants has placed reliance on the letter of allotment Exhibit 44, made in January, 1985 by the Collector of the district to one Harishchandra Hiralal Dalwadi of Survey No. 864, at the rate of Rs.65.00 per square metre. The said land was adjacent to the subject land. He further relied upon Exhibit 53, i.e., the sale deed dtd. 29/8/1985 of an adjoining land, executed within a month from the date of notification of Sec. 4 LAA, indicating the value at Rs.152.37 per square metre. In reference to these exemplars, learned Senior Counsel submitted that compensation as allowed by the Reference Court and High Court is inadequate.