STATE OF GUJARAT Vs. RAMA RANA

JUDGEMENT

(1.) Delay condoned, Leave granted.

(2.) We have heard learned counsel on both sides. These appeals by special leave arise from the judgment of the Gujarat High Court, made on September 22, 1995 in F. A. Nos. 2532-2549/95.

(3.) A total extent of 68 hectares 62.5 sq. mts. of land was acquired for irrigation scheme by publication of the notification under Section 4(1) of the Land Acquisition Act, 1894 (1 of 1894) (for short, the Act) on August 25, 1977,lhe Land Acquisition Officer in his award dated March 27, 1978 awarded compensation at the rate of Rs. 2023.50 per acre for the dry crop lands, Rs. 3035.25 for the irrigated lands, Rs. 40.47 for the waste lands. On reference under Section 18 of the Act, the Asstt. District Judge by his award and decree dated September 13, 1993 enhanced the compensation to Rs. 325/- per acre to all the lands irrespective of the classification. On appeal, the High Court in the impugned judgment confirmed the same. Thus these appeals by special leave.